Citation : 2023 Latest Caselaw 8527 Bom
Judgement Date : 21 August, 2023
1 55.CP.275-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CONTEMPT PETITION NO. 275 OF 2023
IN
WRIT PETITION NO. 2535 OF 2012 (D)
( Dr. Shri Pradip s/o Anandrao Pawar
Vs.
Dr. Tushar Deshmukh, Registrar, Sant Gadge Baba Amravati University,
Amravati )
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Mrs. R.D. Raskar, Advocate for the Petitioner.
CORAM: AVINASH G. GHAROTE AND
URMILA JOSHI-PHALKE, JJ.
DATED : 21st AUGUST, 2023
Heard Mrs. Raskar, learned counsel for the petitioner.
2. The direction in para 14 of the judgment dated 07.10.2022 of regularization of the period spent by the petitioner during his suspension by granting him special leave for that period and to calculate all benefits consequent to such regularization of his period of suspension, has not been complied with by the respondent No.1.
3. Issue notice to the respondent, returnable in four weeks.
2 55.CP.275-2023.odt
4. The petitioner to serve the respondent by all modes permissible in law including Hamdast.
( URMILA JOSHI-PHALKE, J.) (AVINASH G. GHAROTE, J.)
SD. Bhimte
Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 22/08/2023 15:00:03
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