Devendra S/O Baijnath Tiwari vs Anil S/O Shyamsunder Agrawal And ...
2023 Latest Caselaw 5072 Bom

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


                            CONTEMPT PETITION NO. 73/2019
                                          IN
                             WRIT PETITION NO.733/2017 (D)

Devendra s/o Baijnath Tiwari Vs. Anil s/o Shyamsunder Agrawal & Ors.

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

                                  Mr. A.D. Mohagaonkar, Advocate for petitioner
                                  Mr. A.C. Dharmadhikari, Adv. for Respondent Nos.1 and 2
                                  Mr. N.R. Patil, AGP for Respondent Nos.3 and 4


                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 6th JUNE, 2023

Mr. A.D. Mohagaonkar, learned counsel for the petitioner states that the order of contempt stands complied by the respondent Nos.1 and 2 by granting the petitioner back-wages and reinstatement as per judgment dated 14/12/2016, passed in Writ Petition No.733/2017, in view of which statement, the petition is disposed of. It is however made clear that any claim by the respondent Nos.1 and 2 seeking the backwages from the State on account of it being a grant-in-aid Institution cannot be the subject matter of this petition and is a claim which can be independently agitated by the respondents in case it is legally

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permissible, however, dehors the interim orders passed in this petition.

JUDGE

MP Deshpande