Dr. Ramesh S/O Ramchandrarao ... vs Dr. Mahesh Kumar Salunkhe, The ...
2021 Latest Caselaw 468 Bom

909-CP-166-20                                                                                                                1/1



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 NAGPUR BENCH, NAGPUR.

                                    CONTEMPT PETITION NO.166 OF 2020
                                                    IN
                                      WRIT PETITION NO.2735 OF 2019

           Dr Ramesh s/o Ramchandrarao Kohad, Near New Arts College, Wardha
                                            -vs-
  Dr Mahesh Kumar Salunkhe, The Jt. Director of Higher Education, Nagpur Division, Nagpur
                                          WITH
                        CONTEMPT PETITION NO.167 OF 2020
                                             IN
                            WRIT PETITION NO.762 OF 2019

                        Dr Malini Mohan Wadatkar, Gitai Nagar, VIP Road, Wardha
                                                              -vs-
  Dr Mahesh Kumar Salunkhe, The Jt. Director of Higher Education, Nagpur Division, Nagpur
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                     Court's or Judge's Orders.
or directions and Registrar's orders.


                                  Shri S. O. Ahmed, Advocate for petitioners.
                                  Shri K. L. Dharmadhikari, Assistant Government Pleader Advocate for
                                  respondent.

                                  CORAM : A. S. CHANDURKAR AND N. B. SURYAWANSHI, JJ.

DATE : January 08, 2021

Time of one week is granted to the learned Assistant Government Pleader for the respondent to file affidavit on record indicating within what period the entire process of granting benefits to the petitioners in terms of the judgments of this Court would be completed.

Stand over one week.

                                                  JUDGE                                               JUDGE


Asmita
                                                 Digitally signed by
                             Asmita              Asmita Bhandakkar
                             Bhandakkar          Date: 2021.01.08
                                                 17:00:18 +0530