Bombay High Court
Bharatsing Gulabsingh Jakhad And ... vs The State Of Maharashtra And Others on 1 March, 2022
Author: S. G. Dige
Bench: S. V. Gangapurwala, S. G. Dige
(1) 1026-cp-350-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CONT. PETITION NO.350 OF 2020
IN WP/6495/2018
BHARATSING GULABSINGH JAKHAD AND OTHERS ..PETITIONERS
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. M. A. Bide h/f Mr. V. B. Wayal, Advocate for
the Petitioners.
Mr. S. K. Tambe, AGP for Respondents-State.
Mr. S. C. Arora, Advocate for Respondent No.5.
...
CORAM : S. V. GANGAPURWALA &
S. G. DIGE, JJ.
DATED : 01st MARCH, 2022.
PER COURT:-
1. The learned counsel for petitioners submits that, order of the Court is complied with.
However, the interest has not been calculated properly and the same has also not been paid.
2. The learned counsel for petitioners further submits that, he would approach the Authority concerned for the said purpose.
3. In view of that, the Contempt Petition stands disposed of.
4. The petitioner may approach the Authority as may be permissible. No costs.
(S. G. DIGE) (S. V. GANGAPURWALA)
JUDGE JUDGE
Devendra/March-2022
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