Bombay High Court
High Court On Its Own Motion vs The Commissioner Vasai Virar City ... on 22 December, 2025
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
2025:BHC-AS:57459-DB
17-SMCPC-15-2025.odt
0IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
SUO MOTO CONTEMPT PETITION NO.15 OF 2025
IN
WRIT PETITION NO.12152 OF 2025
SHARADA
RANGNATH
WAHULE
Digitally signed by
SHARADA
High Court On Its Own Motion ... Petitioner
RANGNATH WAHULE
Date: 2025.12.24
13:30:59 +0530
Versus
The Commissioner Vasai Virar
City Municipal Corporation & Ors. ... Respondents
****
None for the Petitioner in WP/12152/2025.
Mr. Vishwanath Patil (Through V.C.)a/w Mr. Pradip Patil (In Court
Hall), Advocates for Respondent No.1.
****
CORAM : RAVINDRA V. GHUGE AND
ASHWIN D. BHOBE, JJ.
DATE : 22nd DECEMBER, 2025 P.C. :
1. None is present for original Writ Petitioner in the Writ Petition. The learned Advocate for the Corporation, submits that this Court had imposed cost of Rs.25,000/- on the Petitioner vide the order dated 14th October, 2025. The Vasai Virar City Municipal Corporation approached the Hon'ble Supreme Court in Special Leave to Appeal (Civil) No.34111 of 2025. By a speaking order SUB 1 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 24/12/2025 20:31:41 ::: 17-SMCPC-15-2025.odt dated 1st December 2025, the SLP was dismissed and Rs.1,00,000/- cost was imposed on the Corporation to be deposited with the Supreme Court Legal Services Committee.
2. In the light of the above, the Corporation is depositing the amount of Rs.25,000/- as costs imposed by this Court. The Commissioner of the Municipal Corporation Shri. Manoj Kumar Suryavanshi has tendered an Affidavit apology dated 20th December, 2025. It is prayed that the Suo Moto Contempt of Court proceedings may be withdrawn in the light of the above.
3. The original Apology Affidavit (8 pages) is taken on record and marked as 'X-1' for identification. The Copy of the order passed by the Hon'ble Supreme Court dated 1 st December, 2025 is taken on record and marked as 'X-2' for identification.
4. In view of the above, since the contempt has been purged, the Suo Moto Contempt proceedings are disposed off.
(ASHWIN D. BHOBE, J.) (RAVINDRA V. GHUGE, J.) SUB 2 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 24/12/2025 20:31:41 :::