Bombay High Court
Shaikh Abdul Sattar Shaikh Abdul Mannan vs Isamodyin Bashirodiyin Shaikh And ... on 10 October, 2018
Author: Sunil P. Deshmukh
Bench: Sunil P. Deshmukh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CONTEMPT PETITION NO. 675 OF 2017
IN
WRIT PETITION NO. 9283 OF 2017
SAYYAD MANJOOR ALI YUSUF ALI
VERSUS
ISAMODYIN BASHIRODIYIN SHAIKH AND OTHERS
WITH
CONTEMPT PETITION NO. 673 OF 2017
IN
WRIT PETITION NO. 9284 OF 2017
SHAIKH ABDUL SATTAR SHAIKH ABDUL MANNAN
VERSUS
ISAMODYIN BASHIRODIYIN SHAIKH AND OTHERS
...
Mr. R.I. Wakade, Advocate for petitioners in both CPs
Mr. Pradeep Deshmukh, Sr. Advocate h/f. Mr. Y.P. Deshmukh,
Advocate for respondents no.1 and 2 in both Cps
Mr. S.N. Morampalle, AGP for respondent-State
...
CORAM : SUNIL P. DESHMUKH, J.
DATE : 10-10-2018
ORDER :
1. Learned counsel for petitioners to supply calculation of subsistence allowance accumulated from date of suspension of petitioners.
2. In the meanwhile, the management shall deposit 50% of subsistence allowance, as per their calculations.
3. Stand over to 27-11-2018.
[SUNIL P. DESHMUKH] JUDGE arp/ ::: Uploaded on - 15/10/2018 ::: Downloaded on - 16/10/2018 23:53:34 :::