Bombay High Court
Smt. Shantabai Wd/O Surajlal Badge ... vs Chief Officer, Nagar Parishad, ... on 16 March, 2023
Author: Vinay Joshi
Bench: Vinay Joshi
1 9-CP-222-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
CONTEMPT PETITION NO. 222 OF 2022
IN
WRIT PETITION NO. 6110 OF 2019 (D)
SMT. SHANTABAI WD/O SURAJLAL BADGE (EARLIER SMT. SHANTABAI WD/O
MAGANLAL KAMBLE)
Vrs.
CHIEF OFFICER, NAGAR PARISHAD, BHANDARA 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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Ms. Winy Daigavane, Advocate h/f Shri Akhtar Ansari, Advocate for
petitioner.
CORAM: VINAY JOSHI AND
BHARAT P. DESHPANDE, JJ.
DATE : 16/03/2023.
1. Heard.
2. The petitioner - worker is seeking action of contempt on account of non-compliance of direction issued by this Court in paragraph No.4 of Writ Petition No.6110/2019 dated 07/01/2022 as under :-
"4. Considering the aforesaid and by adopting the reasons mentioned therein, the following order is passed :-
Respondent No.4 is directed to release all the retiral benefits payable to the petitioner within four months from the date of the judgment together with interest calculated in terms of Rule 129(A) and (B) of the Maharashtra Civil Services (Pension) Rules, 1982."
3. It is submitted that the petitioner has also issued notice to the respondents seeking compliance. However, no steps were taken.
2 9-CP-222-22.odt
4. Issue Notice Before Admission to the respondents, returnable on 13/04/2023.
5. In the meantime, we expect that the respondents would comply with the order dated 07/01/2022.
[BHARAT P. DESHPANDE, J.] [VINAY JOSHI, J.]
Choulwar
Digitally signed by
VITHAL VITHAL MAROTRAO
MAROTRAO CHOULWAR
Date: 2023.03.16
CHOULWAR 17:09:35 +0530