Bombay High Court
Amol Balasaheb Patil vs Bhagawantarao Namdeo Patil on 1 February, 2021
Bench: Sunil P. Deshmukh, Abhay Ahuja
1 44.21CPs
vdk
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CONTEMPT PETITION NO. 44 OF 2021
Nandkishor s/o Pandurang Kadam ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
with
CONTEMPT PETITION NO. 45 OF 2021
Amol Balasaheb Patil ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
with
CONTEMPT PETITION NO. 46 OF 2021
Kalpesh Pandit Chaudhari ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
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2 44.21CPs
with
CONTEMPT PETITION NO. 47 OF 2021
Bhushan Shantaram Sonawane ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
with
CONTEMPT PETITION NO. 48 OF 2021
Parag Dhanraj Thakre ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
with
CONTEMPT PETITION NO. 49 OF 2021
Bashir Kabiruddin Pinjari ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
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3 44.21CPs
with
CONTEMPT PETITION NO. 50 OF 2021
Gokul Walmik Nikam ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
with
CONTEMPT PETITION NO. 51 OF 2021
Uday Ramkrishna Patil ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
with
CONTEMPT PETITION NO. 52 OF 2021
Bhushan Bhimrao Bachhav ..... Petitioner
Versus
Dr. Bhagawantarao s/o Namdeo Patil,
Chief Executive Officer, Zilla Parishad,
Jalgaon ..... Respondent
...
Mr. Chandrakant R. Thorat, Advocate for petitioners
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4 44.21CPs
[CORAM : SUNIL P. DESHMUKH AND
ABHAY AHUJA, JJ.]
DATE : 1st February, 2021
ORDER :
. Issue simple notice to respondent, returnable on 1 st March, 2021.
[ABHAY AHUJA] [SUNIL P. DESHMUKH]
JUDGE JUDGE
vdk/44.21CPs
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