The Managing Director vs Naveen Souda
2021 Latest Caselaw 4660 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                        AND
            THE HON'BLE SRI JUSTICE N. TUKARAMJI


                    WRIT APPEAL No.519 of 2020

JUDGMENT:     (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




     The present writ appeal is arising out of order dated

20.10.2020 passed in I.A.No.1 of 2019 in W.P.No.5075 of

2019 by which the learned Single Judge has directed

payment    of     Rs.15,000/-            per      month          and       subsequent

Rs.30,000/- per month to the writ petitioner.

     In fact, the main prayer in the writ petition was to grant

payment of Rs.15,000/- per month from 06.04.2016 and

Rs.30,000/-     per      month         from       01.06.2016              to   the   writ

petitioner. The learned Single Judge while passing an interim

order has granted the main relief.

     In the considered opinion of this Court, as various

grounds were raised by the respondents therein, a detailed

order, taking into account all the grounds raised in the

matter, should have been passed instead of granting an

interim relief, which amounts to grant of final relief only.

Resultantly, the order passed by the learned Single

Judge is set aside and the parties are directed to appear

before the learned Single Judge on 04.01.2022 and the

learned Single Judge shall be free to pass appropriate order in

accordance with law, after hearing both the parties and after

taking into account the pleadings of the parties.

With the aforesaid, the writ appeal is disposed of.

Miscellaneous petitions, if any, shall stand closed.

There shall be no order as to costs.

__________________________________ SATISH CHANDRA SHARMA, CJ

______________________________ N. TUKARAMJI, J 29.12.2021 ES