Bombay High Court
Abha Ashish Dndekar vs Ashish Subhash Dandekar And 2 Ors. on 19 August, 2025
Author: Abhay Ahuja
Bench: Abhay Ahuja
3. S 1257-12.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUIT NO. 1257 OF 2012
Abha Ashish Dndekar ...Plaintiff
V/s.
Ashish Subhash Dandekar and Ors. ...Defendants
Mr. Vikram Parshurami, AGP for the State.
Mr. Ravindra Binwade, Chief Controlling Revenue Authority, Pune
present.
Mr. Bhavii Lalan, through VC with Ms. Shlesha Sheth and Mr. Abhishek
Nair i/b FZB and Associates for the Defendant No.1.
Mr. Zulfiquar A. Shaikh, Master and Assistant Prothonotary (Adm.)
present.
CORAM : ABHAY AHUJA, J.
DATE : 19th AUGUST 2025 P.C. :
1. Pursuant to the order dated 14 th August, 2025, today the matter has been listed first of board.
2. As directed by this Court, pursuant to the notice issued under the Contempt of Courts Act, Mr. Mr. Ravindra Binwade, Chief Controlling Revenue Authority ("CCRA"), Pune is physically present in the Court and the learned AGP tenders across an affidavit dated 18 th August, 2025.
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3. S 1257-12.doc
3. Drawing this Court's attention to the said affidavit, learned AGP submits that the Appeal pending before the CCRA has been duly decided and a copy of the same will be furnished to the decree department as well as all concerned within a period of one week.
4. Mr. Parshurami, learned AGP submits that the CCRA has apologised for the lapse which he submits has been unintentional and that the CCRA is present in the Court. That the CCRA has given his explanation for the delay as explained in paragraphs 4 to 7 and submits that he remains committed to uphold the dignity and authority of this Court. That this Court may, therefore, treat the contempt as purged and the show cause notice be withdrawn.
5. Mr. Ravindra Binwade, CCRA is present in Court and also tenders his personal apology.
6. This Court has heard the learned AGP and also perused the affidavit filed by the CCRA and the explanation therein. The affidavit dated 18th August, 2025 is accepted.
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7. Mr. Lalan, learned Counsel appearing for the Defendant No.1 submits that the order that has been passed without hearing the Defendant No.1.
8. In my view, the Defendant No.1 would have an opportunity to challenge the said order after having perused the same, as per advice that may be received and this in my view, should not detain the Court from treating the contempt as purged.
9. Let the order passed by the CCRA in Appeal No. 86 of 2018, be furnished to the Decree Department of this Court within a period of one week with copy to the others.
10. List for compliance on 2nd September, 2025.
11. In view of the purging of the contempt, the presence of the CCRA is dispensed with, however learned AGP to continue to represent the matter.
NIKITA YOGESH (ABHAY AHUJA, J.) GADGIL Digitally signed by NIKITA YOGESH GADGIL Date: 2025.08.19 18:10:35 +0530 Nikita Gadgil 3/3 ::: Uploaded on - 19/08/2025 ::: Downloaded on - 19/08/2025 21:34:44 :::