Dattatray Bajrang Naik vs Union Of India Through Secretary Of ...
2024 Latest Caselaw 24380 Bom

Bombay High Court

Dattatray Bajrang Naik vs Union Of India Through Secretary Of ... on 19 August, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                                                              401-CP-445-2024


            Pdp
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                       CONTEMPT PETITION NO. 445 OF 2024

                        Dattatray Bajrang Naik                                    .. Petitioner

                                Versus

                        Union of India & Anr.                                     .. Respondents

                        Mr. Sandeep Phatak for petitioner.
                        Mr. Karan Adik a/w Ms. Mamta Omle for respondents-UoI.

                                CORAM: DEVENDRA KUMAR UPADHYAYA, CJ. &
                                       AMIT BORKAR, J.

DATE: 19th AUGUST, 2024

P.C.:

1. Mr. Karan Adik, learned counsel, has put in appearance on behalf of the respondents and submits that he shall file his Vakalatnama within a week.

2. Learned counsel representing the respondents, on instructions, states that the respondents-authorities are in the process of complying with the judgment dated 10th April, 2024 passed by the writ Court in Writ Petition No.7038 of 2022.

3. Stand over to 3rd September, 2024.

(AMIT BORKAR, J.) (CHIEF JUSTICE)

Digitally signed by PRAVIN PRAVIN DASHARATH DASHARATH PANDIT PANDIT Date:

2024.08.19 15:32:16 +0530