Hrudaya Labour Contract ... vs Amravati District Labour ...
2016 Latest Caselaw 851 Bom

    wp1399.16 and others.odt                                                                                                1/1  



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                   
                                 NAGPUR BENCH, NAGPUR.




                                                                                       
                                    WRIT PETITION No.1399 OF 2016   
    (Lok Vikas Majoor Kamgar Sahakari Society Ltd., Khandala  Vs. Amravati District Labour Co-
                      operative Society's Union Ltd., Amravati and another)
                                    WRIT PETITION No.1400 OF 2016   
        (Hrudaya Labour Contract Co-operative Society Ltd.  Vs. Amravati District Labour Co-




                                                                                      
                      operative Society's Union Ltd., Amravati and another)
                                    WRIT PETITION No.1401 OF 2016   
     (Gadge Baba Magasvargiya Majoor Sahakari Sanstha Ltd.  Vs. Amravati District Labour Co-
                     operative Society's Union Ltd., Amravati and another)
                                     WRIT PETITION No.1402 OF 2016




                                                                      
                                                                    
    (Prashik Majoor Kamgar Sahakari Sanstha Maryadit Daryapur  Vs. Amravati District Labour
                                              
                    Co-operative Society's Union Ltd., Amravati and another)
    __________________________________________________________________________
    Office Notes, Office Memoramda of Coram,
                                             
    appearances, Court's orders of directions                             Court's or Judge's orders.
    and Registrar's Orders.
                                                Mr. S.A. Mohta, Advocate for the Petitioner.
                                                Mr. P.R. Agrawal, Advocate for the Respondent No.1.

Mr. A.M. Balpande, AGP for the Respondent No2.

CORAM : S.B. SHUKRE , J .

                                                                  
           



                                                      nd
                                       DATE    :   22
                                                          MARCH, 2016.

This Court on 26th February, 2016 has

passed an order to the effect that no interference at this stage is required and the reason being that the elections were to be held on 28th February, 2016.

In view of above, the writ petitions deserve

to be dismissed and are accordingly dismissed.

JUDGE DWW