Bombay High Court
Mohd. Farooque Mohd. Yusuf vs Shri. Yogesh Desai (Dig),Deputy ... on 14 December, 2020
Author: N.B.Suryawanshi
Bench: A.S. Chandurkar, Nitin B. Suryawanshi
15 CP 105-2019.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CONTEMPT PETITION NO. 105 OF 2019
IN
WRIT PETITION NO. 509 OF 2018(D)
Mohd. Farooque Mohd. Yusuf
Vs.
Shri Yogesh Desai (DIG) Deputy General Inspector of Prison, Eastern Region, Nagpur
and another
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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 R,A. Shaikh, Advocate for petitioner
CORAM :- A.S.CHANDURKAR AND
N.B.SURYAWANSHI, JJ.
DATED :- DECEMBER 14, 2020.
The learned advocate for the petitioner on instructions makes a statement that the grievance of the petitioner is redressed and nothing survives in the contempt petition.
In view of redressal of the grievance of the petitioner, the contempt petition is disposed of.
JUDGE JUDGE
J.Pethe..
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