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Mumbai Electric Employees Union ... vs The Additional Labour ...
2022 Latest Caselaw 4422 Bom

Citation : 2022 Latest Caselaw 4422 Bom
Judgement Date : 26 April, 2022

Bombay High Court
Mumbai Electric Employees Union ... vs The Additional Labour ... on 26 April, 2022
Bench: Virendrasingh Gyansingh Bisht
                                                                                  1-WP.944.2015


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION

                                          WRIT PETITION NO. 944 OF 2015
                                                      WITH
                                         NOTICE OF MOTION NO. 585 OF 2018
                                                      WITH
                                         NOTICE OF MOTION NO. 311 OF 2016

                        Mumbai Electric Employees            }
                        Union and Ors.                       }      Petitioners
                                  versus
                        The Additional Labour                }
                        Commissioner, Konkan                 }
                        Division and Ors.                    }      Respondents

                        Ms. Jane Cox with Ms. Rohini Thyagarajan i/b. Mr.
                        Rajmohan Amonkar for the petitioners.
                        Mr. L. T. Satelkar, AGP for respondent no. 1 (State).
                        Mr. Sudhir Talsania, Senior Advocate with Mr. Amit
                        Sable for respondent no. 2.
                        Mr. Ashok Shetty for respondent no. 4.

                                                 CORAM: DIPANKAR DATTA, CJ
                                                        & V. G. BISHT, J.
                                                 DATE:       APRIL 26, 2022


                        P.C.:

1. In respect of a connected issue, a coordinate Bench of this Court (Chief Justice and M. S. Karnik, J.) has reserved judgment. In view thereof, it would be desirable that this writ petition be heard after such judgment is rendered.

2. List the writ petition on 14th June 2022 at 2.30 p.m.

(V. G. BISHT, J.) (CHIEF JUSTICE)

Digitally signed by SALUNKE JV SALUNKE J V Date:

2022.04.27 10:36:30 J.V.Salunke,PS +0530

 
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