Mayur Sanghrakshit Patil vs Sumant Bhange, Thr. Secy., Ministry Of ...
2024 Latest Caselaw 23026 Bom

Bombay High Court

Mayur Sanghrakshit Patil vs Sumant Bhange, Thr. Secy., Ministry Of ... on 7 August, 2024

Author: M.W. Chandwani

Bench: Avinash G. Gharote, M. W. Chandwani

                                                                 1                     1-cp-190-2024.odt


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

                         CONTEMPT PETITION NO.190/2024
                                       IN
                         WRIT PETITION NO. 4056/2023 (D)

                       Mayur Sanghrakshit Patil
                                   Vs.
  State of Maharashtra, Shri Sumant Bhange, Through its Secretary,
   Ministry of Social Justice and Special Assistance Department and
                                 others

Office Notes, Office Memoranda                       Court's or Judge's orders
of Coram, Appearances, Court's
orders     or   directions and
Registrar's orders

                                 Mr. P.R. Agrawl, Advocate for Petitioner
                                 Mr. N.R. Patil, AGP for Respondent / State


                                 CORAM:        AVINASH G. GHAROTE AND
                                               M.W. CHANDWANI, JJ.

                                 DATED :          07th AUGUST, 2024

                                               Mr.         Patil,           learned         Assistant

Government Pleader for the respondent / State has tendered across the bar a communication dated 06.08.2024, which according to him extends the programe (program start date 26.08.2024), according to which, the petitioner would be entitled to all the benefits of the policy. The communication is taken on record and marked as "X" for identification. It is further 2 1-cp-190-2024.odt

stated, that an appropriate email is also sent to the concerned University, which has granted admission to the petitioner.

2. Mr. Agrawal, learned counsel for the petitioner submits, that this would satisfy the implementation of the judgment, contempt of which is alleged, accepting which statement, the petition is disposed of in terms of document "X". No costs.

(M.W. CHANDWANI, J.) (AVINASH G. GHAROTE,J.)

MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 07/08/2024 15:56:16