Bombay High Court
Naresh Deoraoji Devde vs Anil V. Paradhi, The Deputy Director Of ... on 30 July, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
1
cp126.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CONTEMPT PETITION NO.126/2020
IN
WRIT PETITION NO.5770/2018
Naresh Deoraoji Devde
..Vs..
Anil V. Paradhi, The Deputy Director of Education, Nagpur
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Shri A.D. Bhate, Advocate for the petitioner.
Ms N.P. Mehta, A.G.P for the respondent.
CORAM :- SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED :- 30.7.2021.
Learned counsel for the petitioner submits that grievance raised by the petitioner in this contempt petition has been redressed and, therefore, this petition can be disposed of as having been rendered infructuous. The contempt petition is disposed of as infructuous. No costs.
JUDGE JUDGE
Tambaskar.
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