Vinodkumar S/O Shrivishnu ... vs Kavita Diwedi Commissioner Of ...
2023 Latest Caselaw 5492 Bom

                                                  1                              CP-160-2023.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR
                                   Contempt Petition No.160 of 2023
                                                  In
                                   Writ Petition No.8376 of 2019 (D)
                           Vinodkumar S/o Shrivishnu Toshniwal and others
                                                Versus
                                             Kavita Diwedi,
                  Commissioner of Akola Municipal Corporation, Akola and another

  Office Notes, Office Memoranda of Coram,
  appearances, Court's orders of directions                    Court's or Judge's order
  and Registrar's orders.
  Shri Z.Z. Haq, Counsel for Petitioners.

            CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : 12th JUNE, 2023.

1. The learned counsel for the petitioners submits that the directions issued in the judgment in Writ Petition No.8376 of 2019 have been complied with by the respondents. He therefore submits that the grievance of the petitioners now does not survive.

2. Accordingly, the contempt petition is disposed of.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.) LANJEWAR