Bombay High Court
Namdeo Kishanrao Sawant vs The State Of Maharashtra And Another on 25 March, 2022
Author: S. G. Dige
Bench: Sadhana S. Jadhav, S. G. Dige
923-WP-7136-2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.7136 OF 2021
BHIMA PUNDLIK KHARAT
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
WITH
WRIT PETITION NO. 10100 OF 2021
AYUBKHAN SARDARKHAN PATHAN
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
WITH
WRIT PETITION NO. 7138 OF 2021
PANDIT DADARAO MULGIR
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
WITH
WRIT PETITION NO. 7137 OF 2021
NAMDEO KISHANRAO SAWANT
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner : Mr. Dinkar G. Kamble
AGP for Respondent - State : Mrs. M. A. Deshpande
Advocate for Respondent No.2 : Mr. S. V. Mundhe
...
CORAM : SMT. SADHANA S. JADHAV &
S. G. DIGE, , JJ.
DATED : 25th MARCH, 2022.
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1. The learned counsel Mr. Mundhe appearing for respondent No.2 Municipal Council has submitted an affidavit and has stated that it was only due to COVID-19 pandemic situation that the pensionary benefits could not be released and disbursed in favour of the pensioners. The learned counsel further submits that by 30 th September 2022 the respondent No.2 would pay all pensionary benefits to the petitioner. Since the affidavit is filed on solemn affirmation that we are taking assurance of the respondent No.2 and we hope they will fulfill the same within stipulated time.
2. With these observations, the prayer in the Petitions have become infructuous, the Petitions stand disposed off.
(S. G. DIGE, J.) (SMT. SADHANA S. JADHAV, J.) Tandale/-
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