Bombay High Court
Nisar Hasan Maste vs Rahul Mukund Juker on 16 February, 2022
Bench: A. A. Sayed, Abhay Ahuja
Digitally signed
ANANT by ANANT
KRISHNA NAIK
KRISHNA Date: 1/2
NAIK 2022.02.17
16:25:39 +0530 905.IA.773.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 773 OF 2022
IN
CONTEMPT PETITION NO. 423 OF 2021
Nisar Hasan Maste ...Applicant
IN THE MATTER BETWEEN
Rahul Mukund Juker ... Petitioner
Versus
Mr. Sudhakar Deshmukh & Ors. ...Respondents
Mr Suresh Sabrad i/b. Adv. Suraj Naik for the Applicant IA/773/2022 Mr. Atul Damle, Sr. Counsel i/b Mr. R. D. Suryawanshi for the Petitioner in CP/423/2021 Mr. M. J. Bhatt for the Respondent No. 2 in CP/423/2021 CORAM : A. A. SAYED & ABHAY AHUJA, JJ DATED : 16th FEBRUARY, 2022 P.C.:
The Interim Application is taken out seeking the following relief:
(a) This Hon'ble Court be pleased to correct the appearance of the advocate for the Applicant in the order dated 02.12.2021 wrongly shown as Advocate for Respondent No. 3 passed in Contempt Petition No. 423 of 2021 and record appearance of the Advocate for the applicant appearing in Civil Application No. 1495 of 2018
2. Learned Counsel for the Applicant has rightly pointed out that in the order dated 02.12.2022 passed in Contempt Petition AKN 1/2 2/2
905.IA.773.2022.doc No. 423 of 2021 the appearance of the Advocate for the Applicant is wrongly shown as appearing for the Respondent No. 3.
3. In the circumstances, the Interim Application is allowed in terms of prayer clause (a). The appearances in the order dated 02.12.2022 passed in Contempt Petition No. 423 of 2021 be corrected accordingly.
4. The Interim Application to stand disposed of.
5. List the Contempt Petition on 16th March, 2022.
(ABHAY AHUJA, J.) (A. A. SAYED, J.) AKN 2/2