Dr Prafulla Eknath Ajmire vs Shri Vikas Chandra Rastogi, The ...
2023 Latest Caselaw 2284 Bom

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


         CONTEMPT PETITION NO.64/2023 IN WRIT PETITION NO.212/2020 (D)
            Dr.Prafulla Eknath Ajmire Vs. Vikas Chandra Rastogi and another

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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. A.I. Sheikh, Advocate for Petitioner.


                                          CORAM: VINAY JOSHI AND
                                                 BHARAT P. DESHAPNDE, JJ.

DATE : 09/03/2023.

1. Heard.

2. The petitioner approached this Court alleging that the order of this Court in Writ Petition No.41/2020 along with Writ Petition nos.210/2020, 211/2020 and 212/2020, dated 3.8.2022 is not complied with.

3. Para no.3 of the decision passed by this Court reads thus:

"3. Hence for the reasons recorded in the judgment dated 21.11.2013 in Writ Petition No.10283 of 2012 with connected writ petitions, these writ petitions are also allowed. The respondents are directed to compute the amount payable to the petitioners in accordance with the judgment dated 21.11.2013 and release the

2 cp 64.23.odt

difference in salary to the petitioners within a period of three months from receipt of copy of the judgment."

4. It is the contention of the petitioner that inspite of such directions, the respondents failed to comply with the order within the stipulated period of three months.

5. Issue notice before admission to the respondents, returnable after four weeks.

[ BHARAT P. DESHAPNDE, J.] [VINAY JOSHI, J.]

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