January 5, 2018:

Justice Ravi Deshpande and Justice Vinay Joshi, of Nagpur Bench of Bombay High Court, have imposed costs - Rs. 1500/- on Registrar, Industrial Court, for the lapse on his part of not addressing in his affidavit filed in reply, to the material allegations in grounds (ii), (iii) and (v) raised by Hirendra Baliram Motghare (since deceased ) in his writ petition before the HC. He was an employee of the Industrial Court at Bhandara and now his petition is being prosecuted by his LRs  - widow Arti and son Priyansh. The costs are payable to the Legal Services Committee.
The HC has directed the respondent-Registrar to file a reply to those material aspects on an affidavit in three weeks, the court has warned him that in case the reply is not filed within the stipulated period, he will have to pay further, Rs 5,000/- towards costs.
In the writ petition, it has been pointed out that the impugned action was taken by the Registrar Industrial Court, though, the action runs counter to the orders passed by the HC in the writ petitions 9839/2004, 7754/04,  2198/04 and 48/2004.
Moreover.these petitions are still alive and those interim orders are operating. Advocate Shantanu Ghate appeared for the petitioner.Addl. GP Anand Fulzele represented the State. He has been asked by the Court to communicate this order to the respondent-Registrar, Industrial Court.

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