Nilesh Amarchand Mehta vs The State Of Maharashtra, Thr. ...
2024 Latest Caselaw 2452 Bom

Bombay High Court

Nilesh Amarchand Mehta vs The State Of Maharashtra, Thr. ... on 25 January, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

                                                                            1                                       cp223.23


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

                                           CONTEMPT PETITION NO. 223 OF 2023
                                                           IN
                                             WRIT PETITION NO. 7736 OF 2022
                  ( Shri Nilesh s/o Amarchand Mehta ..vs.. State of Maharashtra, through Secretary, Urban Development
                                                         Department, Mumbai )
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 ----------------------------------------------------------------------------------------------
                                             Mr. Akhtar Ansari, Counsel for the petitioner,
                                             Mr. A.M. Deshpande, I/c. G.P. for the respondent/State.

                                                             CORAM : NITIN W. SAMBRE &
                                                                     ABHAY J. MANTRI, JJ.

DATED : 25-01-2024

We have heard the In-charge Government Pleader, who has stated that the issue of hearing of the proceedings referred by the petitioner is pending before the Hon'ble Chief Minister.

2. In case the compliance of the judgment dated 17-2-2023 is not reported by 28-2-2024, we direct the Principal Secretary, Urban Development Department, Mumbai, who is in-charge of the issue involved, to remain personally present before this Court on the next date of hearing so as to enable this Court to frame charge under the Contempt of Courts Act.

3. Stand over to 28-2-2024.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.) adgokar Signed by: MR. P.M. ADGOKAR Designation: PS To Honourable Judge Date: 25/01/2024 17:48:22