Ruprao Shrihari Sabale And Others vs Shri Saurabh Katiyar, The Chief ...
2023 Latest Caselaw 8865 Bom

                                                                                1                          955-cp-126-2021.odt


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

                                      CONTEMPT PETITION NO. 126/2021
                                                       IN
                                         WRIT PETITION NO.5859/2018
                        Ruprao Shrihari Sabale and others Vs. Saurabh Katiyar and another

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

                                                     Mr. A.S. Dhore, Advocate for petitioners
                                                     Mr. N.M. Kolhe, Advocate for Respondents

                                                     CORAM:        AVINASH G. GHAROTE &
                                                                   URMILA JOSHI-PHALKE, JJ.

DATED : 29th AUGUST, 2023

The respondent No.1 has tendered across the bar a pursis which for the sake of identification is marked as 'X' and states that in compliance to the judgment dated 14/2/2019, passed in Writ Petition No. 5859/2018, it has been decided to grant one additional increment to the petitioners from the date of receipt of certificate of district awardee teachers to them and such benefits shall be paid in two months, accepting which statement, the petition is disposed of. The contemnor is discharged.

(URMILA JOSHI-PHALKE,J.) (AVINASH G. GHAROTE, J.) MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 30/08/2023 11:03:37