Bombay High Court
Siddhesh Ramesh Veer vs Union Of India Through Sonu Kumar And Anr on 3 August, 2022
Author: M. S. Karnik
Bench: S.V. Gangapurwala, M. S. Karnik
108.CONPWLNo.207652022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CONTEMPT PETITION (L) NO. 20765 OF 2022
IN
WRIT PETITION (ST) NO. 4267 OF 2022
Siddhesh Ramesh Veer ... Petitioner
Versus
Union Of India Through Son ... Respondents
Mr. V. S. Kapse, Advocate for the Petitioner.
Mr. Y. S. Bhate a/w. Mr. Ajinkya Badar, Advocate for
Respondents/UOI.
Smt. Uma Palsuledesai, AGP for the Respondents/State.
CORAM: S.V. GANGAPURWALA &
M. S. KARNIK, JJ.
DATED : AUGUST 3, 2022 P.C.
1. The learned Counsel for the respondent No.1 seeks time. On the last occasion, we had also asked the learned Counsel for respondent No.1 to take instructions.
2. If by the next date, the instructions are not received by the learned Advocate for the respondent No.1., then we may direct the presence of respondent No.1 in the Court.
3. Stand over to 14th September 2022.
(M. S. KARNIK, J.) (S.V. GANGAPURWALA, J.)
Digitally signed
by RAJU
DATTATRAYA
RAJU GAIKWAD
DATTATRAYA
GAIKWAD Date:
2022.08.04
19:20:24
+0530
Gaikwad RD 1/1