Zilla Parishad, Nagpur Thr. Its ... vs Nivrutti Pandurang Gadikar And ...
2023 Latest Caselaw 1399 Bom

                                                                                                  (1)                                                  17wp575.23

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

                                                WRIT PETITION NO. 575 OF 2023
       Zillaw Parishad Nagpur and anr__ Vs. __Nivrutti Pandurang Gadikar and anr
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. P.K.Raulkar, Advocate for petitioner

                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     09/02/2023

                                               1]                           The           learned                Industrial                 Court              by         the

impugned judgment directed the petitioner to release the salary of the complainant from 12.6.2012 to February, 2013, within one month along with interest at 6% per annum from the date of filing of the complaint, which amount according to the learned counsel for the petitioner comes to Rs. 6,84,604/-.

2] It is contended that the judgment was passed in absence of the petitioners, as they failed to cross-examine the witness for the respondent/ complainant, which was on account of non- communication of information in that regard and therefore an opportunity needs to be granted. On instructions, it is stated that the petitioner is willing to deposit the aforesaid amount in this Court within two weeks from today.

                                  (2)                      17wp575.23

          3]           Issue notice for final disposal, returnable on
          23.2.2023.


          4]           Petitioners to serve the respondents by all
          modes permissible in law.


          5]           There shall be interim stay of the execution

of the order dated 16.11.2019, subject to the petitioner depositing the entire amount as indicated above within two weeks.

6] It is made clear that in case the said amount is not so deposited, within the aforesaid period, the interim order shall stand automatically vacated.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:09.02.2023 18:20