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Laxman Maruti Raut vs Ajabrao Shriram Jadhao, The ...
2021 Latest Caselaw 13366 Bom

Citation : 2021 Latest Caselaw 13366 Bom
Judgement Date : 17 September, 2021

Bombay High Court
Laxman Maruti Raut vs Ajabrao Shriram Jadhao, The ... on 17 September, 2021
Bench: Avinash G. Gharote
1/2                                                                          37.cp.3.2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR

                          CONTEMPT PETITION NO. 3 OF 2021
                                         IN
                           WRIT PETITION NO. 3330 OF 2019
                     (Laxman Maruti Raut V/s Ajabrao Shriram Jadhao & Ors.)


Office   Notes,    Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances,      court's
orders or directions and
Prothonotary's orders


                                       Mr. S. M. Vaishnav, Advocate for Petitioner.
                                       Mr. Y. S. Gorle, Advocate for Respondent Nos.1
                                       and 2.
                                       Mr. K. L. Dharmadhikari, AGP for Respondent
                                       No.3.
                                                          ------

                                       CORAM     : AVINASH G. GHAROTE, J.
                                       DATE      : SEPTEMBER 17, 2021.

                 .                The Respondent No.3, has placed on record a

Cheque dated 16/9/2021 in the sum of Rs.8,95,999/- drawn on State Bank of India, Branch at Akola in the name of the Petitioner, which includes the amount of back wages from 5/1/2018 till 27/10/2020. Learned AGP further submits, that the bill for the period from 1/4/2021 till 9/4/2021, the duration, for which the Petitioner has claimed to have worked, as per the bill presented by the management, has been prepared and presented to the Treasury for payment. He, therefore, submits that the directions as contained in the Judgment of the

2/2 37.cp.3.2021.odt

learned School Tribunal dated 2/3/2019 would stand complied, in view of which, Mr. Vaishnav, learned Counsel for the Petitioner seeks a couple of days time to verify the position.

2. The pursis and the Cheque are taken on record. List the matter on 22nd September, 2021.

(AVINASH G. GHAROTE, J.) Yadav VG

 
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