Khemraj Sadashiv Ratnapure vs Deputy Director Of Education, ...
2023 Latest Caselaw 7708 Bom

 903-CAW-1684-2023.odt                                           1




                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH : NAGPUR.
                     CIVIL APPLICATION (W) NO.1684 OF 2023 IN
                     WRIT PETITION NO.2961 OF 2019 (DECIDED)
                                 Khemraj Sadashiv Ratnapure
                                             vs.
              Deputy Director of Education, Nagpur Division, Nagpur and others.
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 Office Notes, Office Memoranda of                                   Court's or Judge's Order
 Coram, appearances, Court's Orders
  or directions and Registrar's order
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        Shri V. N. Patre, Advocate for petitioner.
        Shri Amit Madiwale, Assistant Government Pleader for respondent nos.1 and 2.
        Shri G. N. Khanzode, Advocate for respondent nos. 3 and 4.

        CORAM :- A.S.CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE :- 2nd AUGUST, 2023

By this application the respondent nos. 3 and 4 seek extension of time to pay the petitioner the amount of arrears of subsistence allowance. Pursuant to the order dated 22.06.2023 an amount of Rs.1,00,000/- (Rs. One Lakh) has been paid to the petitioner. The balance amount now due and payable is Rs. 6,79,000/-(Rs. Six Lakhs Seventy Nine thousand) as stated by the learned counsel for the petitioner. In support of the application the documents are filed on record to indicate the reason for seeking extension of time.

2. Having considered the statements made in the application and the fact that time of three months that was granted by the judgment dated 23.03.2023 expired on 22.06.2023, the respondent nos. 3 and 4 are permitted to pay the petitioner the balance amount of arrears within a period of one month from today.

3. The civil application is disposed of.

(MRS. VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)

Andurkar.