Bombay High Court
Sau. Sangita Ganesh Thigale And Others vs Sau. Jijabai W/O Samadhan Shelke Thr. ... on 25 April, 2023
Author: Avinash G. Gharote
Bench: Avinash G. Gharote
1 928-cp-44-23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CONTEMPT PETITION NO.44/2023
IN
WRIT PETITION NO.6914/2019
Sangita Ganesh Thigale
Vs.
Jijabai w/o Samadhan Shelke and others
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. A.S. Manohar, Advocate for petitioner
CORAM: AVINASH G. GHAROTE, J.
DATED : 25th APRIL, 2023 Heard learned counsel for the petitioner.
2. It is contended that inspite of the order dated 11/12/2019, directing the position as prevailing on that day to continue till further orders and the petition is still pending, the land in question has been sold by the respondent No.2 consequent to the aforesaid order by a sale deed dated 05/05/2022 (page 10), considering which, issue notice against the respondent No.2, returnable on 12th June, 2023.
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