Bombay High Court
Jyoti Prakash Chougle vs The State Of Maharashtra on 25 February, 2020
Author: V. G. Bisht
Bench: S. S. Shinde, V. G. Bisht
1/2 65.CAN.71.2017.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 71 OF 2017
IN
REJECTED CASE NO. 1638 OF 2016
Jyoti Prakash Chougle ...Petitioner
Versus
The State of Maharashtra and Ors. ...Respondents
***
Mr. S.A. Rajeshirke for the Petitioner.
Mr. V.M. Mali, AGP for Respondent - State.
***
CORAM : S. S. SHINDE &
V. G. BISHT, JJ.
DATE : 25th FEBRUARY, 2020 PER COURT :
1. This Civil Application is filed for the restoration of the Contempt Petition (Stamp) No. 25241 in Writ Petition No. 2345/2012.
2. Learned counsel appearing for the Applicant / Petitioner relying upon the contents of the application submits that, in case the contempt petition is not restored to its original file the applicant will suffer irreparable loss since issue raised is about pension.
3. For the reasons stated in the application, delay in filing the Umesh Malani ::: Uploaded on - 26/02/2020 ::: Downloaded on - 11/06/2020 19:59:18 ::: 2/2 65.CAN.71.2017.doc application for restoration of the contempt petition is condoned. Contempt Petition (Stamp) No. 25241 of 2015 is restored to its original file. The counsel appearing for the Applicant / Petitioner shall remove all office objections in the contempt petition within three weeks from today. The application stands disposed of.
4. List the contempt Petition (Stamp) No. 25241 of 2015 for hearing on 31st March, 2020.
(V.G. BISHT, J.) (S. S. SHINDE, J.)
Umesh Malani
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