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The Chief Officer, Municipal ... vs Kamala Durgadas Umre
2022 Latest Caselaw 10666 Bom

Citation : 2022 Latest Caselaw 10666 Bom
Judgement Date : 13 October, 2022

Bombay High Court
The Chief Officer, Municipal ... vs Kamala Durgadas Umre on 13 October, 2022
Bench: Avinash G. Gharote
                                                      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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