Rudrayani Vikas Bodle Represented ... vs Sangita B Chavan Incharge Joint ...
2024 Latest Caselaw 25435 Bom

Bombay High Court

Rudrayani Vikas Bodle Represented ... vs Sangita B Chavan Incharge Joint ... on 4 September, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

                              (1)                    cp-744-2024-mention.odt




     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

                 CONTEMPT PETITION NO.744 OF 2024
                         IN WP/5944/2024

                RUDRAYANI D/O VIKAS BODLE
                             VERSUS
                      SANGITA B. CHAVAN
                          ...
Mr. Vishal P. Bakal, Advocate for the Petitioner.
Mr. A. M. Phule, AGP for Respondent.
                             ...

                          CORAM : SMT. VIBHA KANKANWADI AND
                                  S. G. CHAPALGAONKAR, JJ.

DATED : 04th SEPTEMBER, 2024.

P.C.

1. Not on board. Taken on board.

2. The learned AGP on instructions from the respondent submits that the respondent would tender written unconditional apology by tomorrow and submits that today the judgment would be pronounced. It could not be pronounced yesterday, as it has complicated issue, but today it would be pronounced and would be communicated to the petitioner.

3. Place the matter on 05.09.2024, first on board.

(S. G. CHAPALGAONKAR)                (SMT. VIBHA KANKANWADI)
        JUDGE                                 JUDGE




Devendra/September-2024