Bombay High Court
The State Of Maharashtra Women And Child ... vs Smt. Vaishali Walmikrao ... on 6 July, 2022
Author: M. S. Karnik
Bench: A. K. Menon, M. S. Karnik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.7605 OF 2022
The State of Maharashtra & Ors. .. Petitioners
v/s.
Jyoti Gunwant Rohankar .. Respondent
WITH
WRIT PETITION NO.7609 OF 2022
WITH
WRIT PETITION NO.7611 OF 2022
WITH
WRIT PETITION NO.1002 OF 2022
WITH
WRIT PETITION NO.1001 OF 2022
Mr. M.D. Lonkar, Special Counsel, a/w Walimbe N.C. for the petitioners.
CORAM : A. K. MENON &
M. S. KARNIK, JJ.
DATED : 6TH JULY, 2022.
P.C. :
1. In all these matters, the learned counsel for the petitioners submit that as in the case of Writ Petition no.995 of 2022 contempt proceedings may be initiated by the respondents. Mr. Lonkar states that all respondents have been served. The issue of back Digitally signed by SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:1/2
2022.07.08 10:57:42 +0530
29.WP-7605-22.doc wadhwa wages is being pressed before the Tribunal in the contempt proceedings. He submits that an affidavit of service is already on record, He seeks some protection against further proceedings in contempt. The respondents are absent though served.
2. Having heard the learned counsel for the petitioner, at this stage, the respondents are required to restrained from prosecuting contempt proceedings.
3. Accordingly, no contempt proceedings shall be pursued by the respondent till the next date.
4. S.O. to 3rd August, 2022. (M.S. KARNIK, J.) (A. K. MENON, J.) 2/2
29.WP-7605-22.doc wadhwa