Rekha Gautam Rangari vs Pralhad Tukaram Khobragade ...
2023 Latest Caselaw 3178 Bom

                                                                1                                 965-cp-88-23.odt


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

                          CONTEMPT PETITION NO.88/2023
                                Rekha Gautam Rangari
                                         Vs.
                        Pralhad Tukaram Khobragade and others

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

                                  Mr. V.N. Patre, Advocate for petitioner

                                  CORAM:         AVINASH G. GHAROTE, J.

DATED : 29th MARCH, 2023

Mr. Patre, learned counsel for the petitioner submits, that as of today, the order dated 22/2/2023 passed in Writ Petition No. 1074/2023, has not been challenged before the Hon'ble Apex Court. He submits, that inspite of the directions as contained in the judgment dated 09/12/2022 by the learned School Tribunal, directing the reinstatement with full back-wages and continuity of service and inspite of communications received in this regard on 04/03/2023, 09/3/2023 and 13/03/2023, nothing has been done and the order remains uncomplied, considering which, issue notice to the respondents, returnable in two weeks.

JUDGE MP Deshpande