Citation : 2023 Latest Caselaw 3012 Bom
Judgement Date : 27 March, 2023
1 49-CP-86-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CONTEMPT PETITION NO. 86 OF 2023
IN
WRIT PETITION NO. 421 OF 2023 (D)
DINESH S/O JAGANNATH KHONDE
Vrs.
SMT. ABHA SHUKLA, PRINCIPAL SECRETARY (ENERGY), INDUSTRY, ENERGY & LABOUR
DEPARTMENT, MANTRALAYA, MUMBAI
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri S. P. Palshikar, Advocate for petitioner.
CORAM: VINAY JOSHI AND
BHARAT P. DESHPANDE, JJ.
DATE : 27/03/2023.
1. The petitioner alleges contempt of the directions in the nature of clarification contained in Paragraph No.9 of the Judgment of this Court dated 02/02/2023 in Writ Petition No.421/2023.
2. It is submitted that despite said clear directions on the following day itself, another order was passed by the authority handing over charge to somebody, which according to the petitioner, amounts to contempt.
3. Issue formal notice to the respondent, returnable on 17/04/2023.
[BHARAT P. DESHPANDE, J.] [VINAY JOSHI, J.]
Choulwar
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