Bombay High Court
M/S. Thyrocare Technologies Limited vs The State Of Maharashtra Through The ... on 29 September, 2020
Author: Madhav J.Jamdar
Bench: R. D. Dhanuka, Madhav J.Jamdar
KVM
1/2
6-CPST92632 OF 2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed
Kanchan by Kanchan V.
Mayekar CIVIL APPELLATE JURISDICTION
V. Date:
Mayekar
2020.09.30
12:19:16 CONTEMPT PETITION (ST) NO. 92632 OF 2020
+0530
IN
WP-ASDB-LD-VC NO. 196 OF 2020
M/s.Thyrocare Technologies Ltd. ..... Petitioner
VERSUS
State of Maharashtra & Ors. ..... Respondents
Mr.G.S.Hegde, a/w. Ms.P.M.Bhansali for the Petitioner.
Mr.P.P.Kakade, G.P., a/w. Mrs.M.M.Shrivastav, A.G.P. for the
Respondent - State.
CORAM: R. D. DHANUKA AND
MADHAV J.JAMDAR, JJ.
DATE : 29th SEPTEMBER, 2020.
(THROUGH VIDEO CONFERENCE) P.C:-
Learned A.G.P. on instructions states that pursuant to the order dated 17th September, 2020 passed by this court, the respondent no.2 has granted personal hearing to the petitioner and has already recalled the earlier order passed by the respondent no.2 and has already permitted the petitioner to restart collecting samples for carrying out test. Learned A.G.P. further states that the petitioner has already restarted collecting samples for carrying out test in Pimpri Chinchwad area.
2. Learned G.P. to furnish a copy of the said order/communication to the petitioner's advocate by tomorrow 5 p.m.
3. Ms. Bhansali Learned counsel for the petitioner states that in view of the order already having been passed by the respondent no.2, KVM 2/2 6-CPST92632 OF 2020.doc this contempt petition may be disposed of. Statement is accepted.
4. In view of the respondent no.2 having complied with the order passed by this court, we do not propose to take any action under the provisions of the Contempt of Courts Act against the respondent no.2. Contempt petition is accordingly disposed of.
5. This order will be digitally signed by the Personal Assistant of this Court. Associate of this Court is permitted to forward the parties copy of this order by e-mail. All concerned to act on digitally signed copy of this order.
[MADHAV J. JAMDAR, J.] [R. D. DHANUKA, J.]