Maharashtra State Co-Operative ... vs Ashok S/O Narayan Gujalwar
2022 Latest Caselaw 4265 Bom

                                         1/2                           910.wp5111.2021

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

                        WRIT PETITION NO. 5111 OF 2021
         Maharashtra State Co-operative Marketing Federation Ltd, Yavatmal
                                        Vs.
                          Ashok s/o Narayanrao Gujalwar
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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. P.D. Meghe, Advocate for petitioner. Mr. D.C.R. Mishra, Advocate for respondent.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       22.04.2022.

Adjourned to 09.06.2022, at the request of the learned counsel appearing for the respondent.

2. Mr. Meghe, learned counsel appearing for the petitioner submits that the respondent has instituted proceedings against the petitioner for compliance with the impugned order passed by the Labour Court, as a consequence of which bailable warrant has been issued against the Managing Director of the petitioner Federation.

3. In view of the above, list for final disposal on 09.06.2022.

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4. In the meanwhile, no coercive action be taken against the Managing Director of the petitioner Federation in pursuance of the impugned judgment and order of the Labour Court, till the next date of listing.

JUDGE Prity Digitally signed by PRITY S GABHANE PRITY S Date:

GABHANE 2022.04.22 18:41:38 +0530