Bombay High Court
Radhabai Vishnu Bhegde (Since ... vs Uttam Patil, The Deputy Collector, ... on 19 January, 2022
Author: S. M. Modak
Bench: R. D. Dhanuka, S. M. Modak
bdp
1
15-cp-52.22 and ors.doc
Digitally signed
by BIPIN
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
DHARMENDER
BIPIN
DHARMENDER
PRITHIANI
PRITHIANI
Date:
CIVIL APPELLATE JURISDICTION
2022.01.19
16:39:02
+0530
CONTEMPT PETITION NO. 25 OF 2022
IN
WRIT PETITION NO. 2388 OF 2013
Ramchandra Maruti Gundal ... Petitioner
Versus
Uttam Patil, The Deputy Collector
Rehabilitation ... Respondent
WITH
CONTEMPT PETITION NO. 26 OF 2022
IN
WRIT PETITION NO. 2391 OF 2013
Vithoba Rambhau Wadhane ... Petitioner
Versus
Uttam Patil, The Deputy Collector
Rehabilitation ... Respondent
WITH
CONTEMPT PETITION NO. 27 OF 2022
IN
WRIT PETITION (ST.) NO. 6569 OF 2019
Nabu Dagadu Dhivar ... Petitioner
Versus
Uttam Patil, The Deputy Collector
Rehabilitation ... Respondent
WITH
CONTEMPT PETITION NO. 28 OF 2022
IN
WRIT PETITION (ST.) NO. 8018 OF 2019
Jaywant Kondiba Mande ... Petitioner
Versus
Uttam Patil, The Deputy Collector
bdp
2
15-cp-52.22 and ors.doc
Rehabilitation ... Respondent
WITH
CONTEMPT PETITION NO. 29 OF 2022
IN
WRIT PETITION (ST.) NO. 8018 OF 2019
Radhabai Vishnu Bhegde ... Petitioner
Versus
Uttam Patil, The Deputy Collector
Rehabilitation ... Respondent
WITH
CONTEMPT PETITION NO. 32 OF 2022
IN
WRIT PETITION (ST.) NO. 8020 OF 2019
Ankush Krishna Kedari ... Petitioner
Versus
Uttam Patil, The Deputy Collector
Rehabilitation ... Respondent
******
Mr. Nitin P. Deshpande for the Petitioners.
Mrs. Ashiwini A. Purav, AGP for the State-Respondents.
******
CORAM: R. D. DHANUKA AND
S. M. MODAK, JJ.
DATE : 19th JANUARY, 2022 (Through Video Conference) P.C. :-
. Issue notice upon the respondents, returnable on 17 th February, 2022. Humdast is permitted. In addition to the Court notice, the petitioners are permitted to serve the respondents by private notice, by all other permissible modes of services available in law. It is made clear that this notice is not a show-cause notice issued under the bdp 3 15-cp-52.22 and ors.doc provisions of Contempt of Courts Act, 1971.
2. Affidavit-in-reply shall be filed within two weeks from the date of service of papers and proceedings with a copy to be served upon the respondents' advocate simultaneously. Rejoinder, if any shall be filed within one week thereafter with a copy to be served upon the petitioners' advocate simultaneously.
3. Mr. Deshpande, learned counsel for the petitioners agrees to serve an additional copy upon the office of the Government Pleader for information and record within 48 hours from today.
[S. M. MODAK, J.] [R. D. DHANUKA, J.]