Bombay High Court
Shri. Dattaram Babu Ghanekar vs The State Of Maharashtra, Thr. ... on 1 March, 2022
Bench: S.J. Kathawalla, Milind N. Jadhav
SWAROOP Digitally signed by
SWAROOP
SHARAD SHARAD PHADKE
Date: 2022.03.02
PHADKE 11:04:26 +0530 16 cp 112 of 2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.112 OF 2022
IN
WRIT PETITION NO.12731 OF 2017
Dattaram Babu Ghanekar ... Petitioner
Versus
The State of Maharashtra and Ors. ... Respondents
Mr. Vikram N. Walawalkar i/by Mr. S.M.Sabrad and Amey C. Sawant, for Petitioner.
Ms. M.P.Thakur, AGP, for State.
Mr. Manohar Shankar Gaikwad, Grmasevak, present.
CORAM: S.J. KATHAWALLA &
MILIND N. JADHAV, JJ.
DATE: 1st MARCH, 2022 P.C.:
1. Mr. Manohar Shankar Gaikwad, Gramsevak, Grampanchayat Marg Tamhane, Tal. Chiplun, Ratnagiri, is present in Court. He seeks time to appoint an Advocate in the matter. He shall file his Affidavit within a period of two weeks from today. Respondent Nos.5, 7, 8 to 14 are directed to file their Affidavits in Reply to the above Contempt Petition and remain present in Court on the adjourned date by themselves and/or through their Advocate/s. The learned Advocate for the Petitioner shall serve a copy of this Order on Respondent Nos.8 to 14 by hand delivery. Stand over to 28th March, 2022.
( MILIND N. JADHAV, J. ) ( S.J.KATHAWALLA, J. )
SSP 1/1