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Bombay High Court

Yogesh Babasaheb Solate And Another vs The State Of Maharashtra And Another on 19 March, 2024

Author: Mangesh S. Patil

Bench: Mangesh S. Patil

                                    1                           cp 206.03

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

           CONTEMPT PETITION NO. 206 OF 2003
                          IN
             WRIT PETITION NO. 4932 OF 2000

       Kisanrao Marotirao Mahindrakar                ..   Petitioner
             Versus
       Vasudevrao Gorade Vice Chairman               ..   Respondent

Shri Anand D. Kaware, Advocate for the Petitioner.
Shri P. K. Joshi, Advocate for the Respondent.

                    CORAM : MANGESH S. PATIL AND
                            SHAILESH P. BRAHME, JJ.
                     DATE : 19 MARCH 2024.

ORDER :

. Due to paucity of time, the following matters are adjourned to the dates mentioned against them.

2. Interim relief/undertaking/statement, if any, in these matters except the order of this Court granting exemption from appearance before the Trial Court, shall continue till next date.

                      Matters                                Date
960 C. P. No. 206 of 2003 in WP/4932/2000
962 C. P. No. 809 of 2016 in WP/1801/2015
963 C. P. No. 75 of 2017 in WP/7476/2013
964 C. P. No. 102 of 2017 in WP/11816/2015
965 C. P. No. 369 of 2018 in WP/15001/2017
966 C. P. No. 411 of 2018 in CA/5533/2018
967 C. P. No. 506 of 2018 in WP/6142/2016                 10.06.2024
968 C. P. No. 166 of 2019 in WP/4510/2016
969 C. P. No. 241 of 2019 in WP/2728/2014
970 C. P. No. 356 of 2020 in WP/6625/2019
                                     2              cp 206.03

971 C. P. No. 245 of 2021 in WP/12657/2018
972 C. P. No. 583 of 2021 in WP/6601/2010
973 C. P. No. 517 of 2022 in WP/12228/2021
974 C. P. No. 621 of 2022 in WP/8281/2019    11.06.2024
975 C. P. No. 728 of 2022 in WP/12005/2021
976 C. P. No. 751 of 2022 in WP/5781/2021
977 C. P. No. 803 of 2022 in WP/7887/2022
978 C. P. No. 823 of 2022 in WP/3657/2019
979 C. P. No. 122 of 2023 in WP/13679/2017
980 C. P. No. 133 of 2023
981 C. P. No. 212 of 2023 in WP/11513/2018
983 C. P. No. 377 of 2023 in WP/1962/2021
984 C. P. No. 396 of 2023
985 C. P. No. 556 of 2023 in WP/4505/2023
986 C. P. No. 612 of 2023 in CP/122/2019
987 C. P. No. 626 of 2023 in WP/7058/2023    12.06.2024
988 C. P. No. 692 of 2023 in WP/1158/2023
989 C. P. No. 796 of 2023 in WP/6500/2023
990 C. P. No. 809 of 2023
991 C. P. No. 107 of 2024 in WP/11123/2023
992 C. P. No. 110 of 2024 in WP/9378/2023
993 C. P. No. 119 of 2024 in WP/6089/2022
994 Cri. Appln. No. 3251 of 2019
995 Cri. Appln. No. 1141 of 2020
996 Cri. Appln. No. 1406 of 2020
997 Cri. Appln. No. 578 of 2021
998 Cri. Appln. No. 1608 of 2021
999 Cri. Appln. No. 1777 of 2021

1000 Cri. Appln. No. 2413 of 2021 1001 Cri. Appln. No. 1844 of 2022 13.06.2024 1002 Cri. Appln. No. 3004 of 2022 1003 Cri. Appln. No. 3133 of 2022 1004 Cri. Appln. No. 3331 of 2022 1005 Cri. Appln. No. 1720 of 2023 1006 Cri. Appln. No. 1937 of 2023 1007 Cri. Appln. No. 2179 of 2023 1008 Cri. Appln. No. 2585 of 2023 1009 Cri. Appln. No. 3144 of 2023 1010 Cri. Appln. No. 3238 of 2023 1012 Cri. Appln. No. 3303 of 2023 1014 Cri. Appln. No. 3375 of 2023 1015 Cri. Appln. No. 3518 of 2023 3 cp 206.03 1016 Cri. Appln. No. 3893 of 2023 1017 Cri. Appln. No. 3915 of 2023 1018 Cri. Appln. No. 3992 of 2023 14.06.2024 1019 Cri. Appln. No. 4077 of 2023 1020 Cri. Appln. No. 4125 of 2023 1021 Cri. Appln. No. 4130 of 2023 1022 Cri. Appln. No. 4135 of 2023 1023 Cri. Appln. No. 4262 of 2023 1024 Cri. Appln. No. 4413 of 2023 1025 Cri. Appln. No. 4547 of 2023 1026 Cri. Appln. No. 4549 of 2023 1027 Cri. Appln. No. 4552 of 2023 1028 Cri. Appln. No. 4558 of 2023 1029 Cri. Appln. No. 4560 of 2023 1030 Cri. Appln. No. 61 of 2024 1031 Cri. Appln. No. 94 of 2024 1032 Cri. Appln. No. 228 of 2024 1033 Cri. Appln. No. 237 of 2024 18.06.2024 1035 Cri. Appln. No. 536 of 2024 1036 Cri. Appln. No. 596 of 2024 1037 Cri. Appln. No. 693 of 2024 1038 Cri. Appln. No. 696 of 2024 1039 Cri. Appln. No. 771 of 2024 1040 Cri. W. P. No. 1506 of 2022 1041 Cri. W. P. No. 1875 of 2022 1042 Cri. W. P. No. 148 of 2023 1043 Cri. W. P. No. 165 of 2023 1044 Cri. W. P. No. 222 of 2023 1045 Cri. W. P. No. 293 of 2023 1046 Cri. W. P. No. 331 of 2023 1047 Cri. W. P. No. 375 of 2023 1048 Cri. W. P. No. 489 of 2023 1049 Cri. W. P. No. 667 of 2023 19.06.2024 1051 Cri. W. P. No. 925 of 2023 1052 Cri. W. P. No. 1024 of 2023 1053 Cri. W. P. No. 1065 of 2023 1054 Cri. W. P. No. 1217 of 2023 1055 Cri. W. P. No. 1329 of 2023 1056 Cri. W. P. No. 1349 of 2023 1057 Cri. W. P. No. 1356 of 2023 1058 Cri. W. P. No. 1390 of 2023 1059 Cri. W. P. No. 1465 of 2023 4 cp 206.03 1060 Cri. W. P. No. 1606 of 2023 1061 Cri. W. P. No. 1870 of 2023 1062 Cri. W. P. No. 36 of 2024 20.06.2024 1063 Cri. W. P. No. 110 of 2024 1064 Cri. W. P. No. 134 of 2024 1065 Cri. W. P. No. 155 of 2024 1066 Cri. W. P. No. 234 of 2024 [ SHAILESH P. BRAHME, J. ] [ MANGESH S. PATIL, J. ] bsb/March24