Dr. Surajprasad Shivdayal Shukla vs Shri Vikas Chandra Rastogi, The ...
2023 Latest Caselaw 5564 Bom

                                                  1                           CP181-23.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
     CONTEMPT PETITION NO. 181/2023 IN WRIT PETITION NO. 3830/2021
 (DR.SURAJPRASAD SHIVDAYAL SHUKLA VERSUS VIKAS CHANDRA RASTOGI, PRINCIPAL
 SECRETARY, HIGHER AND TECHNICAL EDUCATION DEPARTMENT, MUMBAI & ANOTHER)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                Court's or Judge's order
and Registrar's orders.
        Shri N.Z. Mirza, counsel for the petitioner.


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

DATE : JUNE 13, 2023.

The grievance of the petitioner is with regard to non-compliance of the judgment of this Court in Writ Petition No. 3830 of 2021 decided on 27.04.2022.

2. Issue notice before admission only to the respondent no.2 returnable in three weeks.

3. In the meanwhile, it is open for the respondent no.2 to take steps to comply with the aforesaid judgment.

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

APTE