Mrs. Krupala D/O Manoharrao ... vs Shri. Tukaram Pawar (Secretary) ...
2022 Latest Caselaw 10604 Bom

                                       -1-                    64.CP.253.2022.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH AT NAGPUR
                 CONTEMPT PETITION NO. 253/2022
                                   IN
                  WRIT PETITION NO. 1854/2020 (D)
                  Mrs. Krupala Manoharrao Punwatkar
                                   Vs.
 Shri Tukaram Pawar, (Secretary) Dhanaji Naik Shikshan Prasarak Mandal &
                                  Anr.

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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. Rupesh Vaishnav, Advocate h/f. Mr. Anand Parchure,
                 Advocate for the Petitioner.

                          CORAM : AVINASH G. GHAROTE, J.

DATED : 12th OCTOBER, 2022.

Heard Mr. Rupesh Vaishnav, learned counsel for the petitioner.

2. It is contended that though the School Tribunal by the judgment dated 07.12.2019 had directed the respondents to reinstate the petitioner (page 47), which, the order has been upheld by this Court in Writ Petition No.1854/2020 vide judgment dated 26.04.2022 (page 59), the reinstatement has not been done in spite of the communications to that effect dated 03.06.2022 (page 60) and 04.07.2022 (page 62). Though it is stated that the respondents have approached the Hon'ble Apex Court, there is no stay of the impugned order.

-2- 64.CP.253.2022.odt

3. Issue notice to the respondents, returnable after four weeks.

(AVINASH G. GHAROTE, J.)

Vijay

Digitally Signed By:VIJAY KUMAR Personal Assistant to Hon'ble JUDGE Signing Date:13.10.2022 18:14