Citation : 2024 Latest Caselaw 678 Bom
Judgement Date : 11 January, 2024
1 cp15.2024
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CONTEMPT PETITION NO.15/2024
IN
WRIT PETITION NO.1423/2000 (D)
(Rajkumar S/o Mulchand Godi Vs. Shri Ramkaran Yadav and others)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. A.A. Choube, Counsel for the petitioner.
CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.
DATED : 11.1.2024.
Heard.
2. The petitioner alleges a contempt of the directions issued by this Court in para 19 in the judgment and order dated 29.8.2016 in Writ Petition No.1423/2000.
3. It is submitted that in order to avoid the compliance of said directions the petitioner has been repatriated and deprived from the financial benefits.
4. Issue notice before admission to the respondents returnable in three weeks.
(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.)
Tambaskar.
Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 12/01/2024 15:01:17
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