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Rajan Motiram Jayakar vs The Collector Mumbai City
2024 Latest Caselaw 1807 Bom

Citation : 2024 Latest Caselaw 1807 Bom
Judgement Date : 22 January, 2024

Bombay High Court

Rajan Motiram Jayakar vs The Collector Mumbai City on 22 January, 2024

Author: A. S. Chandurkar

Bench: A. S. Chandurkar

                              Sayyed                                               42-CONPW(L)-27219-2023.doc


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             ORDINARY ORIGINAL CIVIL JURISDICTION

                                            CONTEMPT PETITION (L) NO.27219 OF 2023
                                                             IN
                                                WRIT PETITION NO.1834 OF 2008

                              Rajan Motiram Jayakar & Anr.                         ..Petitioners
                                    Vs.
                              The Collector Mumbai City & Anr.                     ..Respondents
                                                           __________

                              Mr. Karl Tamboly i/by Nanu Hormasjee & Co. for the Petitioners.
                              Ms. Jyoti Chavan, Addl. G. P. for the Respondents (State).
                                                              __________

                                                        CORAM :       A. S. CHANDURKAR &
                                                                      JITENDRA JAIN, JJ.
                                                        DATE     :    22nd JANUARY 2024

                              P.C.:

1. On the request made by the Respondents through their

learned counsel, the Additional Government Pleader time of four weeks

is granted to comply with the directions issued in Writ Petition No.1834

of 2008.

2. It is made specifically clear that if the directions issued in the

aforesaid judgment are not complied with, the same would be treated as

disobedience of the same rendering the Respondents liable for action

under the Contempt of Courts Act, 1971.

3. Stand over to 20th February 2024.

(JITENDRA JAIN, J.) (A. S. CHANDURKAR, J.)

Signed by: Sayyed Saeed Ali 1 of 1 Designation: PA To Honourable Judge Date: 23/01/2024 20:16:56

 
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