Bombay High Court
The Rahuri Education Society Rahuri ... vs Smt. Anjanabai Bhanudas Dhokane And Anr on 13 November, 2025
(1) wp4612.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
23 WRIT PETITION NO. 4612 OF 2019
THE RAHURI EDUCATION SOCIETY RAHURI THROUGH ITS SECRETARY
MANOJ ASHOK BIHANI
VERSUS
SMT. ANJANABAI BHANUDAS DHOKANE AND ANR
None for the petitioner.
Mr. Tanvi S. Pujari h/f. Mr. Parag V. Barde, Advocate for respondent No.1.
CORAM : KISHORE C. SANT, J.
DATE : 13.11.2025 PC :-
01. In the present petition challenge is to an order passed by the Authority under the Payment of Gratuity Act dated 21.08.2018. The petitioner society is directed to pay gratuity of Rs. 21,456/- along with simple interest @ 6% p.a., w.e.f. 01.08.2012 to respondent No.1, who happenes to be widow of deceased employee. There is no stay granted by this Court while issuing notice. The matter is pending since 2019. By now the petitioner may have lost interest in prosecuting this petition.
02. However, to give one more chance to the petitioner, stand over to 27.11.2025, by way of last chance.
03. If the petition is not worked out on next date, this Court would be constrained to dismiss this petition for default.
[KISHORE C. SANT, J.] snk/2025/Nov25/wp4612.19