Major General Rohinton Soli vs Rajesh Kumar
2024 Latest Caselaw 14545 Bom

Bombay High Court

Major General Rohinton Soli vs Rajesh Kumar on 7 May, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

2024:BHC-OS:7550

                                                                 28_conpwl_14493_2024.docx


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

                  CONTEMPT PETITION (LODGING ) NO.14493 OF 2024
                                      IN
                        WRIT PETITION NO.3199 OF 2023

             Major General Rohinton Soli
             Jambusarwalla                                               Petitioner
                                     Versus
              Rajesh Kumar, the Additional
              Secretary, (Revenue Department)
              Govt. of Maharashtra and Ors.                ...Respondents
                                             ...
             Mr. Abbas Zaidy with Mr. Aditya Kavale i/b. M/s. Zohair and Co. for
             the Petitioner.
             Mr. Abhay L. Patki, Addl. GP for Respondent No.1-State

                                                  CORAM : SANDEEP V. MARNE, J.

DATED : 7 MAY 2024. PC:

1. The Contempt Petition is fled alleging that the Petitioner is unable to make the payment of amount as directed by this Court in paragraph 26 of the Judgment and Order dated 20 October 2023, on account of non-generation of challan by the ofce of Collector, Mumbai Suburban District.

2. The Collector, Mumbai Suburban District shall forthwith generate the challan for deposit of the amount refected in paragraph 26 of Judgment and Order dated 20 October 2023, on or

28_conpwl_14493_2024.docx

before 10 May, 2024 so as to facilitate payment of the said amount by Petitioner.

3. With the above directions, the Contempt Petition is closed.

[SANDEEP V. MARNE, J.]