Ramesh S/O Rambhau Londhekar vs The State Of Maharashtra, Through ...
2023 Latest Caselaw 9252 Bom

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

                    WRIT PETITION NO.993/2020
    Ramesh s/o Rambhau Londhekar Vs. The State of Maharashtra & Anr.
                               WITH
                 CONTEMPT PETITION NO. 222/2021
         Ramesh s/o Rambhau Londhekar Vs. Dr. Sachin Ombase

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

                                   Mr. S.R. Narnaware, Advocate for petitioner
                                   Mr. N.S. Rao, AGP for Respondent / State
                                   Mr. D.R. Bhoyar, Advocate for Respondent No.2

                                   CORAM:          AVINASH G. GHAROTE &
                                                   URMILA JOSHI-PHALKE, JJ.

DATED : 4th SEPTEMBER, 2023 The respondent No. 2 has tendered across a bar a pursis, which is taken on record and marked as 'X' for identification, wherein it has been stated that the matter in issue is covered by the judgment in Writ Petition No.1485/2020 dated 16/12/2022 by the Bench at Aurangabad and Writ Petition No. 2905/2019, decided on 06/01/2023 by this Court and therefore, the petitioner would be entitled for the retiral benefits, including pension as per the Government Resolution dated 14/12/2022 and the respondent No.2 shall initiate appropriate procedure for release of the pensionary benefits in terms of GR dated 14/12/2022, accepting which statement, the petition is disposed of in terms of what has been stated in the pursis dated 01/9/2023 marked as 'X'.

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2. Contempt Petition No. 222/2021 is also discharged in view of the pursis.

(URMILA JOSHI-PHALKE,J.) (AVINASH G. GHAROTE, J.) MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 04/09/2023 17:03:07