Jawahar Hiralal Mehta Through His ... vs State Of Maharashtra Through The ...
2023 Latest Caselaw 2296 Bom

           Digitally
           signed by
           PRAJAKTA
   PRAJAKTA SAGAR

                                                                                4-cp 159-23 in wp 3024-21.odt
   SAGAR    VARTAK
   VARTAK   Date:
           2023.03.11
           12:52:15
           +0530




Prajakta Vartak
                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION
                               CONTEMPT PETITION NO.159 OF 2023
                                              IN
                                 WRIT PETITION NO. 3024 OF 2021
                Jawahar Hiralal Mehta through POA holder                              .Petitioner
                             Vs.
                The State of Maharashtra & Ors.                                       .Respondents
                                             __________
                Dr. Ramdas Sabban i/b. Mr. S. S. Kompelli for the Petitioner.
                Mrs. R.M. Shinde, AGP for State/Respondent.
                                              __________

                                          CORAM : G. S. KULKARNI &
                                                  R. N. LADDHA, JJ.

DATE : MARCH 09, 2023

P.C.:

1. The grievance in this contempt petition is that the State Government is yet to publish a notification as directed by this Court in its judgment and order dated 24 February, 2022.

2. Before we proceed on the contempt proceedings in regard to non- compliance of the directions of this Court, it is appropriate that the learned AGP discusses the matter with the concerned department, so that the orders of this Court are complied.

3. Stand over to 23 March, 2023.

[R. N. LADDHA, J.] [G. S. KULKARNI, J.]

-------------------------

09 March, 2023