Supreme Court - Daily Orders
Vivek Vasant Rao Raje vs Kale Kumar Kashinath Chairman Central ... on 6 January, 2014
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ITEM NO.36 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Contempt Petition (Civil) No. 41 of 2013 in
Special Leave Petition (Civil) No. 33933 of 2011
VIVEK VASANT RAO RAJE Petitioner(s)
VERSUS
KALE KUMAR KASHINATH CHAIRMAN CENTRAL HI Respondent(s)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. Hiren Dasan, Adv.
Mr. Avinash Singh, Adv.
Mrs. Sarla Chandra, Adv.
For Respondent(s)
Mr. Nishant Ramakantrao Katneshwarkar, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner submitted that the State of Maharashtra has already released the payment to various aided institutions in terms of the 6th Pay Commission Report. He further pointed out that the alleged contemnor/respondent No.3 (Principal), has already received her entire salary on that basis.
Learned counsel for the respondents contradicts the above statement.
Post after four weeks.
Parties are at liberty to file the necessary documents in support of their contentions before the next date.
|(N.S.K. Kamesh) | |(Renuka Sadana)
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|Court Master | |Court Master |