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Ku. Nazma Begam D/O Jameel Ahmed vs Shri Ramesh Dube, Secretary, ...
2021 Latest Caselaw 15368 Bom

Citation : 2021 Latest Caselaw 15368 Bom
Judgement Date : 26 October, 2021

Bombay High Court
Ku. Nazma Begam D/O Jameel Ahmed vs Shri Ramesh Dube, Secretary, ... on 26 October, 2021
Bench: S. M. Modak
Order                                                                                    9 cp 95- 2021
                                                   1

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

                               CONTEMPT PETITION NO.95/2021

                           Ku Nazma Begam d/o Jameel Ahmed
                                           Vs.
  Shri Ramesh Dube, Secretary, Kamthee Yuvak Shikshan Prasarak Mandal, Kamthee, District
                                        Nagpur.
Office notes, Office Memoranda of
Coram, appearances, Court's orders                        Court's or Judge's Orders
or directions and Registrar's orders.

                                         Shri P.N. Shende, Advocate for petitioner.
                                         Ms Nidhi Dayani, Advocate with Jeet Biswas, Advocate h/f
                                         Shri S.P. Bhandarkar, Advocate for respondent.

                                         CORAM : S.M. MODAK, J.

DATE : OCTOBER 26, 2021.

Heard both the sides.

2. It is true that this Court has heard both the sides extensively, on 16/09/2021. The scope of the dispute was also narrowed down. There was a suggestion from the Court to avail all the possibilities of settlement. However, it has not materialized. Now, both the parties want this Court to decide the matter. There is a request to direct the respondent at least to deposit the amount till the matter is finally disposed of.

3. Learned Advocate for the respondent opposes it, on the ground that contempt petition is not maintainable and due to the oral understanding about relinquishing the backwages.

4. Learned Advocate for respondent wants to rely

Order 9 cp 95- 2021

upon more judgments. Hence, the matter be kept on 13/12/2021 by way of last chance to respondent to file judgments on which he wants to rely upon.

JUDGE

R.S. Sahare

 
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