Dilip Chabilal Chaudhari vs Mahindra And Mahindra Limited ...
2022 Latest Caselaw 4042 Bom

                                                                              14 wp 1722-2021.odt
                                                           1/1



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 NAGPUR BENCH, NAGPUR.

                                       WRIT PETITION NO.1722/2021
                                     Dilip Chabilal Chaudhari
                                               Vs.
              Mahindra and Mahindra Limited Implementation Division, M.I.D.C. Nagpur.
             _______________________________________________________________
            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions                   Court's or Judge's orders.
            and Registrar's Orders.
                          Ms S.P. Giratkar, Advocate for petitioner.

                                         CORAM : MANISH PITALE, J.

DATE : 13/04/2022.

Adjourned this matter on the ground of personal difficulty of the learned Counsel for the petitioner, to 21/04/2022.

2. It is made clear that no further adjournment will be granted. Learned Counsel is expected to place before this Court, the judgment passed in similar circumstances concerning the very same employers.

JUDGE R.S. Sahare

Signed By:RANJANA SAMEER SAHARE

Signing Date:13.04.2022 18:37