Smt. Nathibai Damodar Thakarsey ... vs Miss. Smita Goivnd Takale And Anr
2022 Latest Caselaw 7120 Bom

                       (11)-WP-10737 & 10645-19.doc.


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

          Digitally
          signed by
          BALAJI
                                    WRIT PETITION NO.10737 OF 2019
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2022.07.26
          10:16:11
          +0530        Shreemati Nathibai Damodar
                       Thakarsey Women's University
                       (SNDTWU) & Ors.                                  ..Petitioners
                            Versus
                       Miss. Smita Govind Takale & Anr.                 ..Respondents

                                                 WITH
                                    WRIT PETITION NO.10645 OF 2019

                       Shreemati Nathibai Damodar
                       Thakarsey Women's University
                       (SNDTWU) & Ors.                                  ..Petitioners
                            Versus
                       Miss. Aruna Manohar Dhanavade & Anr.             ..Respondents

                       Mrs. Anjali N. Helekar a/w Anu C. Kaladharan & Manali
                       Chipkar, for the Petitioners.
                       Mr. Suryajeet P. Chavan, for the Respondent No.1.
                       Mrs. V. S. Nimbalkar, AGP for the Respondent No.2.

                                                       CORAM : NITIN W. SAMBRE, J.

DATE : 25th JULY, 2022 P.C.

1. This Court on 1st February, 2022, in both these petitions passed following directions :-

"5. In view of the above, while staying the impugned judgment, I deem it appropriate to direct the management to deposit the back wages, in this Court as granted to these two appellants w.e.f.

28/04/2017 till 28/02/2022 and 04/05/2017 till

BGP. 1 of 2 (11)-WP-10737 & 10645-19.doc.

28/02/2022. The said amount shall be deposited on or before 15/03/2022. The appellants would be at liberty to withdraw 50% of the said amount by tendering an affidavit undertaking that if they fail in these proceedings before the High Court, they would re-deposit the amount in this Court within 8 weeks."

2. The petitioner management since was aggrieved preferred Review Petition Nos.20 of 2022 and 21 of 2022 which were also rejected vide order 23rd March, 2022.

3. In this background, counsel for respondent No.1 Mr. Suryajeet Chavan has invited attention of this Court to the non-compliance of the aforesaid orders. According to him, unless the orders are complied with the petitioner is not entitled in law to address on merits of the matter as the petitioner management is in contempt of this order.

4. Counsel for the petitioners Mrs. Anjali Helekar seeks time.

5. As such, adjourned to 10th August, 2022, as prayed.

                                  [NITIN W. SAMBRE, J.]




BGP.                                                        2 of 2