Mrs. Mangala W/O Shriram Tidke vs Central India Institute Of ...
2022 Latest Caselaw 3805 Bom

Citation : 2022 Latest Caselaw 3805 Bom
Judgement Date : 7 April, 2022

Bombay High Court

Mrs. Mangala W/O Shriram Tidke vs Central India Institute Of ... on 7 April, 2022

Bench: Manish Pitale

                                                     1/2                      26-WP 5531.2021

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

                WRIT PETITION NO. 5531 OF 2021
 Mrs. Mangala w/o Shriram Tidke vs. Central India Institute of Medical
                        Sciences and another

                                    WITH
                     WRIT PETITION NO. 2647 OF 2020
  Dr. G. M. Taori's Central India Institute of Medical Sciences and another
                      vs. Mrs. Mangala Shriram Tidke
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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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Mr. J. L. Bhoot, Advocate for petitioner in WP No.5531 of 2021 and for respondent in WP No. 2647 of 2020.

Mr. S. N. Bhattad, Adovcate for respondent WP No.5531 of 2021 and for petitioner in WP No. 2647 of 2020.

Mr. K. L. Dharmadhikari, AGP for respondent State in both these petitions.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       07/04/2022

Heard learned counsel for the rival parties.

2. In both these petitions, the employer as well as employee have approached this Court challenging the impugned order passed by the Industrial Court.

KOLHE 2/2 26-WP 5531.2021

3. Arguable issues arise in these petitions. Hence, Rule. Rule made returnable on 22nd August, 2022.

4. In the meanwhile, there shall be interim stay to the impugned judgment and order, subject to the petitioner in Writ petition No.2647 of 2020 i.e. employer depositing an amount of Rs.5 Lakh in this Court within a period of six weeks from today.

5. It is made clear that if the amount is not deposited within the stipulated period of time, the interim order will stand vacated, without reference to the Court.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:08.04.2022 10:19

KOLHE