Bombay High Court
Mrs. Lalita Mohan Tejwani vs Special Recovery Officer And Sales ... on 22 July, 2022
Author: Bharati Dangre
Bench: G.S. Patel, M.S. Karnik, Bharati Dangre
1-CRI-SMCP-2-2017.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SUO MOTU SHOW CAUSE NOTICE NO. 2 OF 2017
IN
WRIT PETITION NO. 2334 OF 2013
WITH
NOTICE OF MOTION NO. 453 OF 2017
IN
WRIT PETITION NO. 2334 OF 2013
WITH
NOTICE OF MOTION NO. 383 OF 2017
IN
WRIT PETITION NO. 2334 OF 2013
High Court of Judicature at Bombay through the ...Petitioner
Prothonotary & Senior Master, Original Side,
High Court, Bombay.
Versus
Mathews J Nedumpara, Advocate ...Contemnor
SHEPHALI
SANJAY Mr Subhash Jha, with Rohini M Amin, Hemali Kurne & Rajesh
MORMARE
Adrekar, i/b Rohini Amin, for Respondent/Contemnor.
Digitally signed
by SHEPHALI
SANJAY
MORMARE
Date: 2022.07.22
18:15:00 +0530
CORAM G.S. Patel,
M.S. Karnik &
Bharati Dangre, JJJ.
DATED: 22nd July 2022
PC:-
1. This Suo Motu Show Cause Notice has been specially assigned to this Full Bench. There are two other contempt matters Page 1 of 2 22nd July 2022 1-CRI-SMCP-2-2017.DOC that are similarly assigned. We are listing those on 20th August 2022. This matter is also to be listed on that day.
2. The answering Respondent, Mathews J Nedumpara, Advocate, states that he will be represented by Mr Subhash Jha. Ms Rohini Amin will file her vakalatnama within two weeks from today.
3. We understand from Mr Nedumpara that there may be some misunderstanding or confusion in regard to the papers. We clarify that the only matter relating to Mr Nedumpara that is presently assigned is Suo Motu Show Cause Notice 2 of 2017. This arises from a Division Bench order of 15th March 2017 in Writ Petition No. 2334 of 2013. Should there be any difficulty on the part of the Advocates in locating the papers, they are at liberty to take a complete set from the Court Registry.
4. List the matter on 20th August 2022.
(G. S. Patel, J) (M. S. Karnik, J) (Bharati Dangre, J) { Page 2 of 2 22nd July 2022