Shri Sushil S/O Namdeorao ... vs Navjeewan Shikshan Sanstha, ...
2023 Latest Caselaw 3393 Bom

                                                        1                                     979.CP.188-2022.odt




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

                        CONTEMPT PETITION NO. 188 OF 2022
                     ( Shri Sushil S/o Namdeorao Yenurkar
                                       Vs.
          Navjeewan Shikshan Sanstha Ramtek, Thr. Its Secretary & Ors. )

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. S.D. Chande, Advocate for the Petitioner.
                                  Mr. S.S. Joshi, Advocate for the Respondent No.3.



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 5th APRIL, 2023

Mr. Chande, learned counsel for the petitioner, upon instructions seeks to delete the name of the respondent No.3. The statement is accepted. The respondent No.3 stands deleted.

2. Since it is contended, that inspite of the judgment dated 17.02.2022, though there is a reinstatement, however, the backwages have not been paid.

3. Issue notice to the respondent No.2, returnable in two weeks.

JUDGE Rvjalit