Shri. Balajee Digambarrao ... vs S.S. Mallikarajuna Rao, Md And Ceo ...
2022 Latest Caselaw 3990 Bom

Citation : 2022 Latest Caselaw 3990 Bom
Judgement Date : 12 April, 2022

Bombay High Court

Shri. Balajee Digambarrao ... vs S.S. Mallikarajuna Rao, Md And Ceo ... on 12 April, 2022

Bench: A.S. Chandurkar, Mukulika Shrikant Jawalkar

                              2.CP3.22.odt                                                   1



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

                                                           CONTEMPT PETITION NO.3 OF 2022 IN
                                                             WRIT PETITION NO.3779/2012(d)
                                                        Balajee Digambarrao Kotgire
                                                                    Vs.
                               S.s.Mallikarajuna Rao, MD and CEO of Punjab National Bank, New Delhi and ors.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------
                              Shri B.D.Kotgire, petitioner in person.
                              Shri Anand Parchure, Advocate for respondent nos. 2 and 3.

                              CORAM :-              A.S.CHANDURKAR AND SMT. M.S.JAWALKAR, JJ.

DATE :- APRIL 12, 2022.

Further time of two weeks is granted to the respondents to clarify as to whether the Bank has filed affidavit in terms of the directions issued in paragraph 24 of the judgment in Writ Petition No.3779/2012. The respondents shall further to justify the non-payment of increments which is the grievance now that remains insofar as the petitioner is concerned.

Put up on 26.04.2022.

(SMT. M.S.JAWALKAR, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

12.04.2022 18:56