Bombay High Court
Ranganath S/O Gangadhar Ghate vs Shri. V. Ginraj on 9 July, 2024
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
949CP121-24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
949 CONT. PETITION NO. 121 OF 2024
IN CP/493/2022
RANGANATH S/O GANGADHAR GHATE
VERSUS
SHRI. V. GIRIRAJ AND OTHERS
..
Mr. D. M. Pingale, Advocate for the Petitioner,
Mr. N. B. Patil, AGP for Respondents State
CORAM : RAVINDRA V. GHUGE &
Y. G. KHOBRAGADE, JJ.
DATE : 11th July, 2024
ORDER:
1. We have perused our order dated 21 st September, 2022 passed in Contempt Petition Nos.500, 493, 494 and 495 of 2022.
2. The Respondents in Contempt Petition No. 500 of 2022 and connected matters, had made a statement before us that the award would be pronounced on or before 31 st May, 2023 and the compensation amount would be paid on or before 31 st October, 2023. The award has been delivered on 01.12.2023, which is after six months from the statement made in the Contempt Petition. The amounts are still not paid. The learned AGP submits that the demand for money has been made.
3. In view of the above, we find that this is an aggravated contempt on the part of the Respondents. Page 1 of 2
949CP121-24
4. Issue notice under the Contempt of Courts Act, in the format prescribed, to Respondent Nos. 1, 2, 3 and 5, returnable on 5 th August, 2024.
( Y. G. KHOBRAGADE, J. ) ( RAVINDRA V. GHUGE, J. ) JPChavan Page 2 of 2