Citation : 2022 Latest Caselaw 10665 Bom
Judgement Date : 13 October, 2022
1 91.WP.5795-2022 & ORS..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 5795 OF 2022
( The Chief Officer, Municipal Council, Wardha
Vs.
Smt. Geeta Ramesh Wankhede )
WITH
WRIT PETITION NO. 5920 OF 2022
( The Chief Officer, Municipal Council, Wardha
Vs.
Smt. Ratnakala w/o Vitthobaji Patil )
WITH
WRIT PETITION NO. 5919 OF 2022
( The Chief Officer, Municipal Council, Wardha
Vs.
Smt. Jyoti Ajabrao Dhoke )
WITH
WRIT PETITION NO. 5921 OF 2022
( The Chief Officer, Municipal Council, Wardha
Vs.
Smt. Kamala Durgadas Umre )
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mr. Abhay Sambre, Advocate for the Petitioner.
Mr. Bhushan Mohta, Advocate for the Respondent/s.
CORAM: AVINASH G. GHAROTE, J.
DATED : 13th OCTOBER, 2022.
The learned counsel for the respondent/s, to place an affidavit on record of the respondent/s, that they shall not claim any interest or penalty upon the amount as awarded by the learned Industrial Court,
2 91.WP.5795-2022 & ORS..odt
Nagpur, by the judgment dated 02.01.2010 from the date of the judgment till date.
2. List the matters on 18.10.2022.
JUDGE SD. Bhimte
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