Nitin S/O Marotrao Sherkar vs Shri. Sheetal Markam, President, ...
2022 Latest Caselaw 10420 Bom

                                                  -1-                          74.CP.282.2021.odt


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

                         CONTEMPT PETITION NO. 282/2021
                                       IN
                           WRIT PETITION NO. 6428/2018
                                Nitin S/o Marotrao Sherkar
                                             Vs.
                                Shri Sheetal Markam & Ors.
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Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                       Mr. V.P. Marpakwar, Advocate for the Petitioner.
                       Mr. I.G. Meshram, Advocate for Respondent Nos.1 to 3.

                                  CORAM : SUNIL B. SHUKRE AND
                                          ANIL L. PANSARE, JJ.

DATED : 10th OCTOBER, 2022.

Heard.

2. We have gone through the salary bill, which is placed on record by the respondent Nos.1 to 3. A bare perusal of the salary bill is enough for us to say that it is no less than an eye wash for the petitioner as well as for this Court and is prepared just to show that there is a compliance made by the respondents with the judgment of this Court. One of the documents annexed to the salary bill shows that although PAN number of the petitioner has been stated therein, name of one Laxmikant M. Kalambe has been mentioned. It appears to us that respondent Nos.1 to 3 had prima facie committed willful disobedience of the directions issued by this Court. Therefore, we direct the respondent Nos.1 to 3 to remain personally present before this Court to show cause as to why charge for

-2- 74.CP.282.2021.odt

contempt of this Court should not be framed against them and as to why they should not be sent to jail pending this contempt proceeding.

3. Meanwhile, these respondents are at liberty to make attempts in the matter by sending proper salary bill without any further delay.

4. Stand over to 20th October, 2022.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE, J.)

Vijay

Digitally Signed By:VIJAY KUMAR Personal Assistant to Hon'ble JUDGE Signing Date:11.10.2022 14:46