Sudhir Sharadchandra Muley vs Shri Ajay Gunwant Thakre, Secretary, ...
2024 Latest Caselaw 24370 Bom

Bombay High Court

Sudhir Sharadchandra Muley vs Shri Ajay Gunwant Thakre, Secretary, ... on 19 August, 2024

Author: M.S.Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                                                                                   32-CP 215-24 in LAP 65-19.odt




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

                                           CONTEMPT PETITION NO. 215 OF 2024
                                                          IN
                                       LETTERS PATENT APPEAL (LAP) NO. 65 OF 2009
                                                          IN
                                            WRIT PETITION NO. 60 OF 1996 (D)

                                                                 SUDHIR SHARADCHANDRA MULEY
                                                                             ...Vs...
                    SHRI AJAY GUNWANT THAKRE, SECRETARY, AADARSH SHIKSHAN PRASARAK MANDAL, AKOLI JAHAGIR, AKOT AND ORS.

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

                                                         Shri Anand Parchure, Advocate for petitioner.

                                                         CORAM:       AVINASH G. GHAROTE AND
                                                                      SMT. M.S.JAWALKAR, JJ.

DATED : 19th AUGUST, 2024.

It is alleged by the learned counsel for the petitioner that the judgment in Letters Patent Appeal No. 65/2009 in WP No. 60/1996 dated 17/08/2021 and order in CA No. 16/2021 in Letters Patent Appeal No. 65/2009 in WP 60/1996 dated 02/09/2021 have not been complied with.

2. Issue notice before admission to the respondents, returnable within three weeks.

(SMT. M.S.JAWALKAR, J.) (AVINASH G. GHAROTE, J.)

B.T.Khapekar

Signed by: Mr. B.T. Khapekar Designation: PA To Honourable Judge Date: 20/08/2024 19:48:45