Bombay High Court
Zombade Kakasaheb Laxman vs The State Of Maharashtra, Thr. The ... on 24 June, 2024
Bench: Nitin Jamdar, M. M. Sathaye
1 57-CP-317-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 317 OF 2023
Zombade Kakasaheb Laxman ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
****
Mr. M.S. Mulla for the Petitioner.
SNEHA Mr. Vikas Mali, AGP for the Respondent/State.
NITIN ****
CHAVAN
Digitally signed
SNEHA
by SNEHA
NITIN CHAVAN
NITIN
Date:
CORAM : NITIN JAMDAR AND
CHAVAN
2024.06.26
14:54:32 +0530 M.M. SATHAYE, JJ.
Digitally signed by SNEHA NITIN CHAVAN Date: DATE : 24 JUNE 2024 2024.06.26 14:55:06 +0530 P.C. :
. The learned AGP has tendered written instructions received from Mr. Sachin Jagtap, Education Officer (Secondary), Zilla Parishad Solapur stating that order was issued on 21 June 2024, however there was a clerical mistake which needs to be corrected and seeks 15 days time. We accept the statement made by the learned AGP on instructions of Mr. Sachin Jagtap that order would be complied with.
2. Stand over to 9 July 2024 under caption 'for Directions'.
(M.M. SATHAYE, J.) (NITIN JAMDAR, J.) Sneha Chavan ::: Uploaded on - 26/06/2024 ::: Downloaded on - 27/06/2024 00:41:52 :::