Anita W/O Sharad Ganvir vs Tusharkant Pande, Divisional Railway ...
2024 Latest Caselaw 23806 Bom

Bombay High Court

Anita W/O Sharad Ganvir vs Tusharkant Pande, Divisional Railway ... on 13 August, 2024

Author: M. W. Chandwani

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

2024:BHC-NAG:8893-DB
                                                                                        13-cp442.23.odt
                                                        1/2



                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH, NAGPUR.
                              CONTEMPT PETITION NO. 442 OF 2023
                                              IN
                              WRIT PETITION NO. 2657 OF 2023 (D)
                                     Sau.Anita w/o Sharad Ganvir
                                                  -Vs.-
                          Tusharkant Pande, Divl.Rly.Manager, CR and one anr.
           ----------------------------------------------------------------------------------------------
           Office notes, Office Memoranda of
           Coram, appearances, Court's orders      Court's or Judge's Orders.
           or directions and Registrar's orders.
           ----------------------------------------------------------------------------------------------
                                  Mr. B.M.Patrikar, Adv. for the petitioner.
                                  Mr. Nandesh S. Deshpande, DSGI for the respondents.


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

DATE : 13TH AUGUST, 2024

The petition alleges contempt of the judgment dated 26/06/2023, passed in Writ Petition No.2657 of 2023, claiming violation of the directions as contained therein.

2. Mr.Patrikar, learned counsel for the petitioner, submits that the direction as contained in para-5 of the judgment dated 26/06/2023 indicated the representation to be decided only in a particular manner, that too in terms of two judgments quoted in para-3. We are unable to agree with this contention as the judgment directs that the decision on the representation of the petitioner be taken, in accordance with law and it is not in dispute that the decision has been taken, in view of the Rules as applicable to the petitioner. The notice therefore, is discharged. KHUNTE 13-cp442.23.odt

Needless to say, it would be permissible for the petitioner to challenge the decision before the Court, if so advised.

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

Signed by: Mr. G.S. Khunte Designation: PS To Honourable Judge Date: 13/08/2024 16:05:53 KHUNTE