Usha Laxman Dalvi vs State Of Maharashtra
2024 Latest Caselaw 22819 Bom

Bombay High Court

Usha Laxman Dalvi vs State Of Maharashtra on 6 August, 2024

Author: M.M. Sathaye

Bench: Nitin Jamdar, M.M. Sathaye

                                                                 1             16-18 CP-423-2024.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CIVIL APPELLATE JURISDICTION

                                         (16) CONTEMPT PETITION NO. 423 OF 2024
                              Sarika Thakaji Kadali and Anr.                                ...Petitioners
                                 Versus
                              The State of Maharashtra and Ors.                           ...Respondents
           Digitally signed
           by
HUSENBASHA HUSENBASHA
RAHAMAN
NADAF
           RAHAMAN
           NADAF
           Date: 2024.08.06
                                                         AND
           19:10:17 +0530
                                         (17) CONTEMPT PETITION NO. 424 OF 2024
                              Vaishali Mohanish Telavane and Anr.                           ...Petitioners
                                  Versus
                              State of Maharashtra and Ors.                               ...Respondents

                                                         AND
                                         (18) CONTEMPT PETITION NO. 425 OF 2024
                              Usha Laxman Dalvi and Anr.                                    ...Petitioners
                                  Versus
                              State of Maharashtra and Ors.                               ...Respondents
                                                                     ***
                              Mr. Narendra V. Bandiwadekar, Senior Advocate a/w. Mr. Vinayak
                              Kumbhar, Mr. Rajendra B. Khaire, Mr. Aniket S. Phapale i/b.
                              Ms. Ashwini Bandiwadekar for Petitioners in all petitions.
                              Mr. B.V. Samant a/w. Mr. T.J. Kapre AGP for Respondent-State in all
                              petitions.
                                                                     ***
                                                              CORAM : NITIN JAMDAR, AND
                                                                      M.M. SATHAYE, JJ.

DATE : 6 August 2024.

P.C. :

Writ Petition No.7366 of 2023 filed by the Contempt Petitioner in Contempt Petition No. 423 of 2024 and Writ Petition

2 16-18 CP-423-2024.doc

No. 11435 of 2023 filed by Contempt Petitioner in Contempt Petition No. 425 of 2024 was allowed by common judgment and order dated 11 September 2023 and based on this order, Writ Petition (Stamp) No. 12012 of 2023 filed by Contempt Petitioner in Contempt Petition No. 424 of 2024 was also allowed by order dated 3 October 2023, directing the Deputy Director of Education to include the names of the Petitioners in Shalarth ID system. As regards these Petitioners the order is not complied with. Hence, the Contempt Petitions.

2. The learned counsel for the Petitioners states that as regards Vaishali Pratap Pathak, she had filed Writ Petition No.11768 of 2022 which was also disposed of by the said common judgment dated 11 September 2023 and the Contempt Petition filed by that Petitioner was disposed of on 25 July 2024 as the order was complied with.

3. The learned AGP would take instructions as regards the present contempt petitions for compliance. Stand over to 12 August 2024.

     (M.M. SATHAYE, J.)                     (NITIN JAMDAR, J.)