Bombay High Court
Ahebab Education Society Yavatmal Thr ... vs Sayeeda Bano Ramazan Khan And Others on 3 April, 2019
Author: Manish Pitale
Bench: Manish Pitale
cp408.16.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CONTEMPT PETITION NO. 408 OF 2016
Sayeeda Bano Ramzan Khan
-Vs.-
Mohd. Raffique Sheikh Idu and others
WITH
WRIT PETITION NO. 2816 OF 2018
Ahbab Education Society, Yavatmal
-Vs.-
The Dy. Director of Education and others
WITH
WRIT PETITION NO. 3128 OF 2016
Ahbab Education Society, Yavatmal
-Vs.-
Sayeeda Bano Ramzan Khan and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Ms S.S.Dashputre, counsel for the petitioner-Sayeeda Bano.
Mr.P.J.Pandey, counsel h/f Mr.M.R.Joharapurkar, counsel
for respondent Nos.1 and 2-Ahbab Education Society.
Mr.K.L.Dharmadhikari, AGP for respondent No.4-Education
Officer.
Mr. Anup S. Dhore, counsel for respondent No.5-Rahmat
Khan.
CORAM : MANISH PITALE, J.
DATE : 03.04.2019.
It is submitted by the learned counsel appearing for the petitioner in Contempt Petition that she has joined upon being reinstated and her salary bills have been submitted to the Education Officer for further process.
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2. It is submitted by learned Assistant Government Pleader Mr. K.L. Dharmadhikari that the process would take some time and that he would take instructions with regard to actual disbursement of her salary. It has also come on record that the balance amount of Rs.2,00,000/- has been deposited by respondent No.1 in this Court.
3. In this backdrop, list on 26/04/2019 for further consideration.
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