Shri Bhaskar Tatobaji Katkar vs Smt. Nilmani Bajaj, President ...
2023 Latest Caselaw 1400 Bom

                                                                                                   (1)                                                  69cp307.22

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

                                         CONTEMPT PETITION NO. 307 OF 2022
                              Bhaskar Tatobaji Katkar__ Vs. __Nilmani Bajaj 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.N.Shende, Advocate for petitioner


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 09/02/2023

It is contended that in spite of the judgment dated 29.4.2022, directing the respondents to pay 30% of the backwages to the appellant/petitioner from the date of termination i.e. 1.6.1990 till January, 2019, within 60 days (pg.40), in pursuance to which a chaque for Rs. 41,280/- bearing cheque no. 002930 dated 18.6.2022 drawn on HDFC Bank, Chandrapur, is claimed to have been given to the petitioner under the communication dated 18.6.2022 (pg.42), which cheque, according to Mr. Shende, learned counsel for the petitioner has been dishonoured.

Issue simple notice, returnable in four weeks.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:09.02.2023 18:20