KAVITA SHAILENDRA NATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) These Contempt Petitions arise out of a grievance raised by the petitioners regarding non-compliance of order dated 13/07/2020, as corrected later by order dated 16/07/2020. The operative portion of the order of this Court reads as follows : "In view of above, writ petition is allowed in terms of prayer clause (I). The respondents No.3, 4 and 5 are also entitled for the amount of compensation as beneficiaries under the Will executed by Dr. Sudha Sutariya. The respondent - State authorities shall act accordingly" The respondent is directed to take steps accordingly."

(3.) Accordingly, the State authorities were expected to disburse the amount of compensation to the petitioners herein.