Citation : 2023 Latest Caselaw 12330 Bom
Judgement Date : 6 December, 2023
21-wp8091.23.odt
1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 8091 OF 2023
M/s. NPM Industries, Hingna
-Vs.-
Suresh Ramaji Upre
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.Mihir R. Puranik, counsel for the petitioner.
CORAM : AVINASH G. GHAROTE, J.
DATE : 6TH DECEMBER, 2023
Heard the learned counsel for the petitioner.
2. It is contended that in terms of the judgment of this Court in Writ Petition No.4001 of 2012, dated 26/07/2013 (pg.85), the respondent was directed to be paid 100% subsistence allowance from 01/07/2007 onwards which according to the learned counsel for the petitioner, stands paid and therefore, it is contended that the direction in the impugned order dated 16/08/2023 for payment of interest at the rate of 6% per annum from 01/07/2007 is unwarranted, issue notice for final disposal, returnable on 19/12/2023.
JUDGE Signed by: Mr. G.S. Khunte Designation: PS To Honourable Judge Date: 07/12/2023 11:14:17 KHUNTE
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