Maya Prabhakar Gongale vs Additional Commissioner, Nagpur ...
2022 Latest Caselaw 5443 Bom

Citation : 2022 Latest Caselaw 5443 Bom
Judgement Date : 15 June, 2022

Bombay High Court

Maya Prabhakar Gongale vs Additional Commissioner, Nagpur ... on 15 June, 2022

Bench: Manish Pitale

                                                                                                                 1/1                                                           906-wp-1603-22

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

                                                                      WRIT PETITION NO. 1603 OF 2022
                                 Maya Prabhakar Gongale Vs. Additional Commissioner and others

           --------------------------------------------------------------------------------------------------
          Office Notes, Office Memoranda of Coram,                                                                              Court's or Judge's orders
          appearances, Court's orders of directions
          and Registrar's orders
          - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -- -
                                               Mr. A.A. Dhawas, Advocate for Petitioner
                                               Mrs. S.S. Jachak, AGP for Respondent Nos. 1 & 2
                                               Mr. P.K. Dahat, Advocate for Respondent Nos. 3 & 4

                                                                                                            CORAM : MANISH PITALE, J.

DATE : 15th JUNE, 2022

The learned counsel for the parties were heard for some time. In the light of issue that was highlighted by the rival parties and judgments on which reliance was placed, this Court is of the opinion that a detailed reply on behalf of respondent Nos.1 and 2 is necessary to proceed further in the matter. In the said reply, apart from elaborating on the scheme contemplated under the Government Resolution dated 02/05/2011, it is expected that details of the honorarium receivable by respondent No.4 will be placed on record.

2. List for final disposal on 01st July 2022.

JUDGE Digitally signed by:MILIND P DESHPANDE Signing Date:16.06.2022 10:28

MP Deshpande