Bombay High Court
Abhay S/O Pandurang Godse vs Mr. Gopal Singh, Coal India Limited A ... on 25 February, 2020
Author: V.M. Deshpande
Bench: V.M. Deshpande
cp.121.18 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Contempt Petition No.121 of 2018
in
Writ Petition No.5720 of 2013 (D)
Abhay s/o Pandurang Godse
vs.
Mr. Gopal Singh, Coal India Limited & another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders
or directions and Registrar's orders.
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Shri S.P. Bhandarkar, Advocate for the Petitioner.
CORAM : V.M DESHPANDE & S.M. MODAK, JJ.
DATE : 25th FEBRUARY, 2020 Shri S.P. Bhandarkar, learned Counsel for the contempt petitioner would submit that he has instructions from the petitioner not to press this contempt petition.
02] Statement made by the learned Counsel for the petitioner is accepted.
03] The contempt petition is disposed of as not pressed with no order as to costs.
JUDGE JUDGE
*sandesh
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