Bombay High Court
Narender Singh Kalyan Singh Bhatia vs Jogindersingh Amarsingh on 8 October, 2018
Author: R. G. Ketkar
Bench: R. G. Ketkar
1
8.CP.540-13.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Contempt Petition NO. 540 OF 2013
IN
Writ Petition No.5274 of 2012
Narender Singh Kalyan Singh Bhatia ...Petitioner
Versus
Jogindersingh Amarsingh
and another. ...Respondents
....
Mr.Amey Deshpande, Advocate for the Petitioner.
Mr. Mandar Limaye i/b. S.C. Wakankar, Advocate for Respondent No.1.
Mr. A.R.Metkari, AGP, for Respondent No.2-State.
....
CORAM : R. G. KETKAR, J.
DATE : 8th OCTOBER, 2018 P.C.
1. Heard Mr. Amey Deshpande, learned counsel for the petitioner, Mr. Mandar Limaye, learned counsel for respondent No.1 and Mr. A.R. Metkari, learned A.G.P. for respondent No.2-State, at length.
2. Perused the earlier orders. Mr. Deshpande states that the petitioner is present in the Court. He has tendered a photo-copy of petitioner's PAN card, which is taken on record and marked 'X' for identification.
3. It is common ground between the parties that respondent No.1 had offered five premises for the approval of the petitioner as a stop-gap arrangement till such time permanent alternate accommodation is made available. Out of five premises offered by the first respondent, two premises were rejected. Mr. 1/2 2
8.CP.540-13.doc Deshpande confirms that respondent No.1 has offered three premises from where the petitioner can run the medical store business. He, however, submitted that said premises are not suitable as they are not in conformity with Food & Drug Administration Authorities. Upon taking instructions from the petitioner, Mr. Deshpande assures that within four weeks from today the petitioner will suggest the alternate premises which meet the requirements of Food & Drug Administration and other authorities from where the petitioner can carry on business of medical store.
4. Mr. Limaye states that Mr. Tejpalsingh Suri s/o. Manmohan Singh, the cousin of the first respondent is present in the Court today and he has authority to make statement on behalf of the first respondent. Mr. Limaye has tendered a photo-copy of his Driving Licence, which is taken on record and marked 'Y' for identification. Upon taking instructions from him, Mr. Limaye assures that upon disclosing the alternate suitable temporary premises, the first respondent will make necessary arrangements for accommodating the petitioner therein.
5. The statements made by the learned Counsel on instructions are accepted. List the Contempt Petition on 26.11.2018, in the Supplementary Board.
(R. G. KETKAR, J.)
Deshmane (PS)
Digitally signed
by Pradipkumar
Pradipkumar Prakashrao
Prakashrao Deshmane
Deshmane Date:
2018.10.09
13:55:11 +0500
2/2