Smt. Shantabai Laxman Doiphode vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 1982 Bom

                                                                                      1                                            C.A.W.No.158.2021

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                    CIVIL APPLICATION (CAW) NO. 158 OF 2021
                                                       IN
                                       WRIT PETITION NO. 6326 OF 2018 (D)
                                                     Smt. Shantabai Laxman Doiphone,
                                                                                ..VS..
    The State of Maharashtra, through Principal Secretary, Industries & Labour Department,
                                Mantralaya, Mumbai and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri S. M. Ghodeswar, Advocate for the applicants/respondent
                                               Nos.1 to 3.




                                                                       CORAM : SUNIL B. SHUKRE AND
                                                                               AVINASH G. GHAROTE, JJ.

DATED : 29.01.2021

Put up before the same Bench which delivered the judgment on 14.10.2020.

                                                                        JUDGE                                                         JUDGE




Kirtak