Marathwada Sarva Shramik ... vs Swadhin Kshatriya And Others
2016 Latest Caselaw 437 Bom

                                                        CP 153/16 in WP 6004/11   
      
                                        -  1 -

                         




                                                                         
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         BENCH AT AURANGABAD               




                                              
                                             
                           CONTEMPT PETITION NO.153/2016
                                    IN     
                           WRIT PETITION NO.6004/2011




                                             
                      Marathoner Sarva Shramik Sanghatana,
                      through its Secretary Udhav Namdeo
                      Shinde.  
                                        ...Petitioner..




                                       
                             Versus
                                  
                      Swadhin Kshatriya & others. 
                                         ...Respondents... 
                                                          
                                 
                              .....
    Shri S.T. Shelke, Advocate for petitioner.
    Smt.S.S. Raut, AGP for respondent. 
                              .....
      

      
                                CORAM: RAVINDRA V. GHUGE, J. 
   



                                  
                                DATE:  08.03.2016

    ORDER :

1] Learned Advocate for the petitioner submits that

Writ Petition No.5234/2015 for seeking implementation of

the judgment of the Industrial Court dated 27.3.1995

delivered in Complaint (ULP) No.953/1994 is pending

before the learned Division Bench. He would, therefore,

take steps for hearing in the said matter considering the

fact that the learned Division Bench has passed an order

CP 153/16 in WP 6004/11

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on 25.1.2015 in Writ Petition No.4010/2014.

2] This matter is, therefore, adjourned. The

petitioner is at liberty to move this matter after the

hearing of the Writ Petition No.5234/2015 before the

learned Division Bench.

                                   ig        (RAVINDRA V. GHUGE, J.) 
                             
                
                                 
      
   






    ndk/c831611.doc