Ramesh Panchan Gada Shah vs Ranjit Singh Deol 1As
2024 Latest Caselaw 25313 Bom

Bombay High Court

Ramesh Panchan Gada Shah vs Ranjit Singh Deol 1As on 3 September, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                                                                5-CP-494-2024


                  Pdp
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                        CONTEMPT PETITION NO. 494 OF 2024

                         Ramesh Panchan Gada Shah                               .. Petitioner

                                 Versus

                         Ranjit Singh Deol, IAS & Ors.                          .. Respondents

                         Mr. Anil C. Singh, Senior Advocate a/w Mr. Rohan Kadam i/by
                         Vishwajeet V. Mohite and Siddharth Karpe for petitioner.
                         Mr. P. P. Kakade, Govt. Pleader with Mr. O. A. Chandurkar,
                         Addl. Govt. Pleader and Mrs. G. R. Raghuwanshi, AGP for
                         respondent nos.1 to 3- State.

                                 CORAM: DEVENDRA KUMAR UPADHYAYA, CJ. &
                                        AMIT BORKAR, J.

DATE: 3rd SEPTEMBER, 2024

P.C.:

1. This Contempt Petition alleges non-compliance and defiance of the final Judgment and Order dated 5th August, 2024 passed by this Court in Writ Petition No. 13546 of 2023.

2. Issue notice to the respondent nos.1, 2 and 3, returnable on 12th September, 2024 to show-cause as to why they may not be proceeded against under the Contempt of Courts Act, 1971.

(AMIT BORKAR, J.) (CHIEF JUSTICE)

Digitally signed by PRAVIN PRAVIN DASHARATH DASHARATH PANDIT PANDIT Date:

2024.09.03 15:02:53 +0530