Bombay High Court
Mrs Marykutty Kurian vs Brilliance Education Foundation Thr. ... on 4 September, 2018
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
Dusane 1/2 13 cps 219, 217.2018.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION NO.219 OF 2018
(Mrs. Marykutty Kurian Vs. Brilliance Educational Foundation & Ors.)
WITH
CONTEMPT PETITION NO.217 OF 2018
(Mr. Shibi Thomas Vs. Brilliance Educational Foundation & Ors.)
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Mr. Vivek Vijay Salunke for the petitioners. Mr. Sandeep Waghmare I/by Legis Associates respondent nos. 1 and 2.
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CORAM :SMT. SADHANA S. JADHAV, J DATE : 4th September, 2018 P.C.:-
1. Learned counsel for the respondents seeks time to file Vakalatnama. Vakalatnama to be filed within one week from today. However, the learned counsel for the respondents, upon instructions and ::: Uploaded on - 07/09/2018 ::: Downloaded on - 08/09/2018 00:35:44 ::: Dusane 2/2 13 cps 219, 217.2018.doc directions of the proposed contemnors i.e. Brilliance Education Foundation and another submits that the institution intends to comply with the order at the earliest by reinstating and paying back-wages to the petitioners. The respondents herein i.e. the proposed contemnors shall show the bonafides within two weeks from today. Stand over to 18th September 2018.
(SMT. SADHANA S. JADHAV, J) ::: Uploaded on - 07/09/2018 ::: Downloaded on - 08/09/2018 00:35:44 :::