Shri Ishwar S/O Namdeorao ... vs Navjeevan Shikshan Sanstha, ...
2023 Latest Caselaw 3376 Bom

                                                                                                 (1)                                                  981cp190.22

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

                                      CONTEMPT PETITION NO. 190                                                      OF 2022
       Ishwar Namdeorao Yenurkar__ Vs. ___Navjeewan Shikshan Sanstha and 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. S.D.Chande, Advocate for applicant
           Mr. S.S.Joshi, Advocate for respondent no.3



                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 05/04/2023

Mr. Chande, learned counsel for the petitioner upon instructions seeks to delete the name of respondent no.3.

The statement is accepted. The respondent no.3 stands deleted.

Since it is contended that in spite of the judgment dated 16.02.2022, though there is a reinstatement, however, the back-wages have not been paid, issue notice to respondent no.2, returnable in two weeks.

JUDGE Rvjalit