The Accounts Officer Maharashtra ... vs Uttam Raghunath Kshirsagar
2021 Latest Caselaw 15887 Bom

                                                                            943.wp.13929.19.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                            WRIT PETITION NO.13929 OF 2019

        THE ACCOUNTS OFFICER MAHARASHTRA STATE ELECTRICITY
                DISTRIBUTION COMPANY AND ANOTHER
                              VERSUS
                   UTTAM RAGHUNATH KSHIRSAGAR

                                            ...
                       Advocate for Petitioners : Mr. Uday S. Malte
                                            ...

                                    CORAM     :    MANGESH S. PATIL, J.

                                    DATE      :    16.11.2021

PER COURT :

None was present for the respondent employee in the first

session. The matter was kept back. None appears for him even during the

second session.

2. The learned advocate Mr. Malte submits that pursuant to the

order under challenge, the respondent employee is proceeding in contempt

and is pressing for the execution of the judgment and order. According to

the assessment in the award the petitioner has been directed to pay amount

of Rs.1,97,920/- towards arrears of pension together with interest @ 18%

per annum. He submits that since the trial court and the executing court are

pressing hard, execution and operation of the judgment and order under

challenge be stayed in terms of prayer clauses (D) and (E).

3. Having considered the submissions and the papers there shall

be ad-interim relief in terms of prayer clause (D) and (E) till the next date

943.wp.13929.19.odt

subject to the petitioner depositing an amount of Rs.2,00,000/- in the

executing court within a period of eight weeks. Stand over after eight

weeks.

(MANGESH S. PATIL, J.)

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