Devendra S/O Baijnath Tiwari vs Anil S/O Shyamsunder Agrawal And ...
2022 Latest Caselaw 10289 Bom

                                                                                                                                                35. CP 73 of 2019.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                                   CONTEMPT PETITION NO.73/2019
                                                                IN
                                                   WRIT PETITION NO.733/2017 (D)

                       Shri Devendra S/o Baijnath Tiwari
                                   ...Versus...
    Shri Anil S/o Shyamsunder Agrawal, The Secretary, Laxmidevi Dhirankanya
                      Vidyalaya Society, Nagpur and others

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Shri A.D. Mohgaonkar, Advocate for petitioner
                                                                         Shri A.C. Dharmadhikari, Advocate for respondent nos.1 and 2
                                                                         Shri N.R. Patil, AGP for respondent nos.3 and 4

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 06/10/2022

1. The issues raised by the orders dated 11/04/2022, 06/06/2022 and 14/06/2022 and the request for their recall as made in Civil Application No.71/2022 shall be considered at the appropriate time, however, what is material to note is that the judgment of the learned School Tribunal dated 14/12/2016 as well as the order of this Court dated 31/01/2019 in Writ Petition No.733/2017 and so also the order dated 05/04/2019 on the application for review bearing Misc. Civil Application No.372/2019 and the appeal to the Hon'ble Apex Court against which has been dismissed, all

35. CP 73 of 2019.odt

hold the management responsible for paying the back wages, considering which, as an interim measure the respondent nos.1 and 2 are directed to deposit the back wages, minus the amount of Rs.10,00,000/- already deposited in this Court.

2 Shri Dharmadhikari, learned counsel for the respondent nos.1 and 2, upon instructions, from the respondent no.1, who is present in the Court, makes a statement that the amount shall be deposited within a period of two months from today.

3. Statement is accepted as a statement to this Court. The amount be positively deposited by 06/12/2022.

4. List the matter on 07/12/2022 for appropriate orders.

5. The personal presence of the Principal Secretary School Education is dispensed with till 07/12/2022.

(AVINASH G. GHAROTE, J.)

Wadkar Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:07.10.2022 17:14