Bombay High Court
Gulab Bhika Chavan vs Smt. B. G. Giri, Vice Chairman, ... on 20 February, 2020
Author: M.S.Karnik
Bench: Nitin Jamdar, M.S.Karnik
28. cp 68-19.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 68 OF 2019
IN
WRIT PETITION NO. 8825 OF 2017
Gulab Bhika Chavan ..Petitioner
vs.
Smt. B.G. Giri & ors. ..Respondents
...........
Mr. Chintamani Bhangoji i/b. Mr. R.K. Mendadkar for the
petitioner.
Ms. Rupali Shinde, AGP for respondents.
...........
CORAM : NITIN JAMDAR &
M.S.KARNIK, JJ.
DATE : 20 FEBRUARY 2020 P.C.:-
We have been informed that the Scrutiny Committee has decided the caste validity claim. An apology is tendered for the delay by the Respondent - Committee through the learned Additional Government Pleader. No notice is issued in this Petition. Accepting the apology, the Contempt Petition is disposed of.
(M.S.KARNIK, J.) (NITIN JAMDAR, J.)
Digitally signed
Diksha by Diksha Rane
Date: 1/1
Rane 2020.02.27
11:17:17
+0530