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Bombay High Court

The Leprosy Mission Turst Cni Bhavan, ... vs Mrs. Priya Deshmukh, Education ... on 11 February, 2026

Author: Mukulika Shrikant Jawalkar

Bench: Mukulika Shrikant Jawalkar

                 948-cp359.25.odt                                                                     1/1



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                NAGPUR BENCH, NAGPUR.

                                            CONTEMPT PETITION No.359 OF 2025
                                                           IN
                                             WRIT PETITION No.2389 OF 2025
                   (The Leprosy Mission Trust India, New Delhi, through its President/Secretary and another
                      Vs. Mrs. Priya Deshmukh, Education Officer (Secondary), Zilla Parishad, Amravati)
                  __________________________________________________________________________
                 Office Notes, Office Memoramda of Coram,
                 appearances, Court's orders of directions               Court's or Judge's orders.
                 and Registrar's Orders.
                                       Mr. S.S. Shingane, Advocate for Petitioner.
                                       Mr. N.R. Patil, AGP fore the Respondent.

                                       CORAM :        SMT. M.S. JAWALKAR AND
                                                      NANDESH S. DESHPANDE, JJ.

DATE : 11th FEBRUARY, 2026.

1. The present contempt petition is filed, since the order of this Court passed on 2nd May, 2025 in Writ Petition No.2389/2025 was not complied with.

2. Vide said order, this Court has directed the Education Officer (Secondary), Zilla Parishad, Amravati to decide the representation of the petitioner within eight weeks.

3. Today, Mr. N.R. Patil, learned Assistant Government Pleader appearing for the respondent/contemptnor places across the bar a copy of communication dated 20th August, 2025 informing that the decision has been taken in pursuance of the said order.

4. In that view of the matter, contempt is purged and the petition is disposed of, as such.

(NANDESH S. DESHPANDE, J.) (SMT. M.S. JAWALKAR, J.) Wadode Signed by: Mr. Devendra Wadode Designation: PS To Honourable Judge Date: 12/02/2026 17:13:43