Vishal Ashok Wale vs Sangita B. Chavan
2024 Latest Caselaw 24616 Bom

Bombay High Court

Vishal Ashok Wale vs Sangita B. Chavan on 21 August, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

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                                                          cp733.24.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

             CONTEMPT PETITION NO. 733 OF 2024 IN
                WRIT PETITION NO. 8317 OF 2024

Vishal Ashok Wale & another                      .. Petitioners

versus

Sangita Chavan                                   .. Respondent

Mr. G. K. Chinchole, Advocate for the Petitioners.
Mr. A. M. Phule, AGP for the State.


                         CORAM : SMT. VIBHA KANKANWADI &
                                 S. G. CHAPALGAONKAR, JJ.

DATE : 21st AUGUST, 2024.

PER COURT :

1. Not on board. Taken on board at the request of learned

counsel for the Petitioners.

2. Learned AGP, on instructions from the Committee,

makes a statement that the matter is closed for orders and within 8

days the order/judgment would be pronounced.

3. The said statement is taken as undertaking on behalf of

the Committee. In view of the same, we hope and trust that the

cp733.24.odt

matter would be decided within a period of one week from today. In

view of the said statement, Petition stands disposed of.

(S. G. CHAPALGAONKAR) ( SMT. VIBHA KANKANWADI ) JUDGE JUDGE

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