Mrs. Chitra W/O Jagdish Mehar And ... vs Mr. Ranjit Singh Deol, Secretary ...
2022 Latest Caselaw 10582 Bom

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


                    CONTEMPT PETITION NO.264/2022
                                  IN
                      WRIT PETITION NO.3696/2018

                   Mrs. Chitra W/o Jagdish Mehar and others
                                     -Vs.-
                      Mr. Ranjit Singh Deol and another

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                 Court's or Judge's Orders.
or directions and Registrar's orders.
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                  Mr. Anand Parchure, Advocate for the petitioners.


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

DATE : 12.10.2022

Heard.

2. The contention is that respondent Nos.1 and 2 in defiance of the directions given in the judgment and order dated 28.4.2022 are not paying amount of ₹75,000/- per month as adhoc payment to the petitioners since last several months and the respondents have paid amount of ₹75,000/- to each of the petitioners only for the months of April 2022 and May 2022 and thereafter no payment whatsoever has cp264.2022.odt

been made to the petitioners.

3. If the contention of the petitioners is true, the respondents would be answerable to this Court for committing contempt of this Court, however, before we assume that there is a willful disobedience on the part of respondent Nos.1 and 2, we would like to give them an opportunity to make compliance with the said directions and ensure continued compliance with the same till final disposal of the petition. Hence, issue notice before admission to respondents to explain as to why contempt proceedings be not initiated against them. Meanwhile, the respondents are at liberty to ensure compliance with the aforestated directions by paying the arrears and continue to make the payment of ₹75,000/- per month to each of the petitioners till final disposal.

4. Considering the impending diwali festival it would be appropriate for the State of Maharashtra to make immediate payment of part of the amount which is due and payable to each of the petitioners in terms of the order dated 28.4.2022 and accordingly we direct respondent Nos.1 and 2 to take immediate steps for releasing arrears of the payment due in terms of the order dated 28.4.2022 for the period between June 2022 to October 2022. We further direct respondent Nos.1 and 2 to release the payment of arrears latest by 20.10.2022, failing which this Court shall be constrained to draw appropriate inferences and proceed cp264.2022.odt

further accordingly in the matter, which may include taking of coercive steps against respondent Nos.1 and 2.

5. Put up on 21.11.2022.

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

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:13.10.2022 14:47