Citation : 2021 Latest Caselaw 15459 Bom
Judgement Date : 27 October, 2021
13-CP-185-21.odt 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CONTEMPT PETITION NO.185 OF 2021
IN
WRIT PETITION NO.2402 OF 2020
Naini Gopal s/o Dhirendra Mohan Roy, Central Railway Colony, Ajni, Nagpur
-vs-
Rakesh Kumar, General Manager, State Bank of India, CBD Belapur Railway Station Complex,
Navi Mumbai
---------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri S. S. Sharma, Advocate for petitioner.
None for the respondent.
CORAM : A. S. CHANDURKAR AND G. A. SANAP, JJ.
DATE : October 27, 2021
Shri S. S. Sharma, learned counsel for the petitioner submits that in terms of the judgment of this Court dated 20/08/2020 an amount of Rs.3,27,045/- that was recovered from the pension account of the petitioner has been credited to the account of the petitioner. However interest at the rate of 18% per annum from the date of recovery of each instalment till the date of actual payment as directed to be paid has not been paid. He further submits that affidavit has been filed on behalf of the respondent. However copy of the same is not on record. Same be accordingly placed on record.
An opportunity is granted to the respondent to make the payment of interest as directed by the order dated 20/08/2020.
Stand over two weeks.
JUDGE JUDGE Asmita
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