Bombay High Court
Kalyani Chandrakant Jadhav vs Ananta Narayan Nanda And Others on 6 November, 2019
Author: Anil S. Kilor
Bench: Prasanna B. Varale, Anil S. Kilor
1 CP476.2019
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
CONTEMPT PETITION NO. 476 OF 2019
IN
WRIT PETITION NO. 12117 OF 2016
Kalyani D/o. Chandrakant Jadhav & Ors. .... Petitioners
Versus
Ananta Narayan Nanda & Ors. ....Respondents
..........
Appearance:-
Dr. Swapnil D. Tawshikar, Advocate for the petitioners
Shri. B. B. Kulkarni, Advocaste for respondents
.............
CORAM : PRASANNA B. VARALE
AND
ANIL S. KILOR, JJ.
DATE : 06TH NOVEMBER, 2019 PER COURT:- . It is submitted before this Court that the order of the
Division Bench of which contempt is alleged is subject mater of a proceeding before the Hon'ble Apex Court and by way of an interim order the Hon'ble Apex Court has directed the parties to maintain status quo. In view of this fact, the petition stands adjourned sine die.
2. Parties are at liberty to approach this Court as and when the final orders are passed by the Hon'ble Supreme Court.
[ ANIL S. KILOR ] [ PRASANNA B. VARALE ]
JUDGE JUDGE
Punde
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