Bombay High Court
Zombade Kakasaheb Laxman vs The State Of Maharashtra, Thr. The ... on 9 July, 2024
Author: M.M. Sathaye
Bench: Nitin Jamdar, M.M. Sathaye
2024:BHC-AS:27412-DB
1 5. CP 317.23.doc
JPP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO. 317 OF 2023
IN
WRIT PETITION NO. 12885 OF 2018
Zombade Kakasaheb Laxman ... Petitioner
V/s.
The State of Maharashtra and Ors. ... Respondents
Mr. M.S. Mulla for the Petitioner (through V.C.)
Mr. V.M. Mali, AGP for the Respondent - State
CORAM : NITIN JAMDAR &
M.M. SATHAYE, JJ.
DATE : 09 JULY 2024 P.C. :-
On 24 June 2024, the following order was passed :-
" The learned AGP has tendered written instructions received from Mr. Sachin Jagtap, Education Officer (Secondary), Zilla Parishad, Solapur stating that order was issued on 21 June 2024, however, there was a clerical mistake which needs to be corrected and seeks 15 days time. We accept the statement made by the learned AGP on instructions of Mr. Sachin Jagtap that order would be complied with.
2. Stand over to 9 July 2024 under caption 'for Directions'."
Digitally signedJYOTI by JYOTI PRAKASH PRAKASH PAWAR PAWAR Date: 2024.07.12 12:35:31 +0530 ::: Uploaded on - 12/07/2024 ::: Downloaded on - 21/07/2024 01:12:22 ::: 2 5. CP 317.23.doc
2. The learned Counsel for the Petitioner and the learned AGP state that corrected order is issued. In the light of the order so issued, we are not inclined to proceed further in the contempt jurisdiction.
3. The Contempt Petition is disposed of.
M.M. SATHAYE, J. NITIN JAMDAR, J.
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