Pralhad Shriramji Ingole And ... vs State Of Maha.Thr. Secretary ...
2023 Latest Caselaw 10341 Bom

  2023:BHC-NAG:14651-DB


                                                                                                            1                               57.cp.186.23.odt

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH, NAGPUR

                                                        CONTEMPT PETITION NO.186/2023 IN
                                                           WRIT PETITION NO.545/2023
                                  Ganesh s/o. Shalikramji Bhagat and Ors. Vs. State of Maharashtra and Ors.
                                                                   WITH
                                          CONTEMPT PETITION NO.187/2023 IN
                                              WRIT PETITION NO.684/2023
                           Tarachand Bhauraoji Korde and Ors. Vs. State of Maharashtra and Ors.
                                                          WITH
                                          CONTEMPT PETITION NO.188/2023 IN
                                              WRIT PETITION NO.683/2023
                            Pralhad Shriramji Ingole and Ors. Vs. State of Maharashtra and Ors.
                         .................................................................................................................................. .
                        Office Notes, Office Memoranda of
                        Coram, appearances, Court's orders                                                                        Court's or Judge's order
                        or directions and Registrar's orders
                        ...................................................................................................................................................

Mr. R. S. Parsodkar, Advocate for Petitioners. Mr. A. S. Fulzele, Additional Government Pleader for Respondent(s)/State. Mr. S. S. Shinde, Advocate for Respondent Nos.3 and 4.

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

                                                DATED :                 06.10.2023

                                                .                       The learned Counsel for the Zilla Parishad

makes a statement that all the petitioners have been now relieved in compliance with the directions issued in the respective judgments.

2. Accepting the said statement, the present proceedings are disposed of.

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

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 07/10/2023 15:11:57