Bombay High Court
M/S. Terna Public Charitable Trust vs Vishwas Baliram Ghogare on 14 September, 2022
Author: M. S. Karnik
Bench: M. S. Karnik
Digitally signed
by PRAJAKTA
PRAJAKTA SAGAR
SAGAR VARTAK
Date:
VARTAK 2022.09.15
15:41:12 +0530
1 16-wp 284-22
PSV
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 284 OF 2022
M/s. Terna Public Charitable Trust ..Petitioner
Vs.
Shri. Vishwas Baliram Ghogare ...Respondent
AND
WRIT PETITION NO. 1657 OF 2022
M/s. Terna Dental College ..Petitioner
Vs.
Shri. Vishwas Baliram Ghogare ...Respondent
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Mr. Mahesh Shukla with Mr. Niraj Prajapati for Petitioners.
Mr. Yogendra Pendse for Respondent.
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CORAM : M. S. KARNIK, J.
DATE : SEPTEMBER 14, 2022.
P.C.:
1. These writ petitions involve a common question and therefore, decided by a common order.
2. After these petitions were argued for some time, learned counsel for the petitioners, in all fairness, submitted that with a view not to precipitate the matter any further, contends that the petitioner would abide by the order dated 1 October, 2021 passed by the appellate authority. The petitioner undertakes to deposit the interest component with the controlling authority within a period of four weeks from today, 2 16-wp 284-22 which would enable him to raise all contentions and issues before the appellate authority.
3. In this view of the matter, learned counsel for the respondent expresses satisfaction and has no objection to the appeal being heard on merits after the deposit is made, in case the deposit of interest is made as stated above within a period of four weeks from today.
4. If the interest accrued on the date when the gratuity amount was deposited before the controlling authority is deposited within four weeks, then the recovery proceedings initiated by the workmen shall remain stayed.
5. Writ petitions stand disposed of with no order as to costs.
[M.S. KARNIK, J.]