Bombay High Court
Chandrakant Kashiram Marathe vs Chief Assessor And Collector Of Tax on 14 January, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
5.as.cps.778.2025.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 778 OF 2025
Chandrakant Kashiram Marathe ....Petitioner
Digitally
signed by
Versus
VINA VINA ARVIND
ARVIND
KHADPE
KHADPE
Date:
2026.01.22
Chief Assessor and Collector of Tax & Ors. ....Respondents
21:03:21
+0530
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Mr. Sanskar Marathe i/b Ms. Leena Patil, Advocate for Petitioner,
Ms. Priyanka Chavan, AGP for State.
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CORAM : RAVINDRA V. GHUGE &
ABHAY J. MANTRI, JJ.
DATE : 14th JANUARY, 2026 P.C. :-
1. The petitioner shall mention the name of the officer, who can be said to have disobeyed the order dated 09th July, 2025.
The name and address of the alleged contemnor be added within a period of ten working days.
2. List this Petition for hearing on 02nd February, 2026.
(ABHAY J. MANTRI, J.) (RAVINDRA V. GHUGE, J.)
Rohit Ghuge - PA 1 of 1
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