Ujwala Balkrishna Yadav vs Bichkar Dnydev Rajaram And Ors.
2025 Latest Caselaw 4396 Bom

Bombay High Court

Ujwala Balkrishna Yadav vs Bichkar Dnydev Rajaram And Ors. on 26 August, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                                        910. CP-551-25.docx


Amberkar

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION


                                CONTEMPT PETITION NO. 551 OF 2025

           Ujwala Balkrishna Yadav                           .. Petitioner
                      Versus
           Bichkar Dnydev Rajaram & Ors.                     .. Respondents
                                        ....................
            Ms. Panthi Desai a/w Jain Gangawane i/by M/s. M.P. Vashi &
              Associates, Advocates for Petitioner
            Ms. Nikita Mandaniyan i/by Mr. Harshad Bhadbhade, Advocates for
             Respondent Nos. 1 and 2
            Ms. Aloka Nadkarni, AGP for Respondent No. 5 - State
                                                     ...................
                                                    CORAM : MILIND N. JADHAV, J.

                                                    DATE          : AUGUST 26, 2025
           P. C.:

           1.       Heard.

2. Ms. Mandaniyan, learned Advocate for Respondent Nos. 1 and 2

would inform the Court that in the order passed on 18.08.2025, it is

incorrectly stated therein that she appears for Respondent Nos. 1 to 4.

She would submit that she has instructions to appear only on behalf of

Respondent Nos. 1 and 2. Service on Respondent Nos. 3 and 4 has

been effected in compliance of the order dated 18.08.2025 and

affidavit of service to that effect is filed on record.

3. Affidavit in reply on behalf of Respondent No. 1 is filed in Court.

Copy of the same is given to learned Advocate for Petitioner.

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910. CP-551-25.docx

4. Ms. Mandaniyan, learned Advocate for Respondent Nos. 1 and 2

which is the School Management would inform the Court that

judgment dated 02.04.2025 has been challenged by filing Writ Petition

(St) No. 29247 of 2025. She would therefore persuade the Court to

allow the private Respondents to pursue the remedy of Appeal in the

above Writ Petition. Ms. Desai, learned Advocate for Petitioner would

inform the Court that Petitioner has not been served copy of the Writ

Petition which Respondents have filed. Copy of the Petitioner is

directed to be served on the client of Ms. Desai to enable them to

consider the same.

5. I am not inclined to dispose of the present Contempt Petition

and the same is kept pending. Respondent No. 1 shall move the

appropriate Court and inform the Court accordingly failing which the

directions contained in paragraph No. 3, inter alia, pertaining to

deposit would be required to be implemented by this Court on the

next adjourned date.

6. Stand over to 11th September, 2025. To be placed under the

caption "for Directions".

Amberkar                                                    [ MILIND N. JADHAV, J. ]

           RAVINDRA by RAVINDRA
                    MOHAN
           MOHAN    AMBERKAR
           AMBERKAR Date: 2025.08.26
                       14:55:54 +0530




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