Anant S/O Balwant Kalamkar vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 8188 Bom

                                                       1                                    926.WP.4381-2022.odt




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

                            WRIT PETITION NO. 4381 OF 2022
                                   ( Anant S/o Balwant Kalamkar
                                                 Vs.
                                     State of Maharashtra & Ors. )

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


                                  Mr. A.S. Dhore, Advocate for the Petitioner.
                                  Mrs. K.S. Joshi, Addl. GP for the Respondents/State.




                                  CORAM:        AVINASH G. GHAROTE AND
                                                M.W. CHANDWANI, JJ.

DATED : 9th AUGUST, 2023

Heard.

2. The present petition indicates, that it is seeking execution of the judgment dated 14.11.2014 passed by the learned Industrial Court, Amravati (page 39), which stands confirmed by this Court on account of the dismissal of the Writ Petition No.2105/2016 on 22.03.2017, where the same was challenged.

3. It is the grievance, that the directions contained in the judgment dated 14.11.2014 of the learned Industrial Court, Amravati, are not been complied with. This indicates a very sorry state of affairs where the authorities having not complied with the directions which they are bound to do, which has

2 926.WP.4381-2022.odt

resulted in making the High Court an Executing Court. Serious cognizance needs to be taken of such a state of affairs, where the authorities inspite of being bound by the orders passed by various Tribunals, do not comply and create such a situation.

4. List the matter on 23.08.2023, by which time, the compliance be reported. In case, it is not so done, the Court shall be constrained to issue appropriate directions regarding fixing of liability of the person who is responsible for the same.

(M.W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.)

SD. Bhimte