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General Motors India Private ... vs General Motors Emplyoyees Union
2022 Latest Caselaw 8716 Bom

Citation : 2022 Latest Caselaw 8716 Bom
Judgement Date : 30 August, 2022

Bombay High Court
General Motors India Private ... vs General Motors Emplyoyees Union on 30 August, 2022
Bench: C.V. Bhadang
                                                                                   47-wp-1420-2022.doc




                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                      WRIT PETITION NO. 1420 OF 2022

                     General Motors India Private Limited                  ...Petitioner
                           V/s.
                     General Motors Employees Union                        ...Respondent

                                                          ----

                     Mr. Janak Dwarkadas, Senior Advocate a/w. Ms. Namrata Vinod
                     a/w. Mr. Vijay Purohit a/w. Mr. Faizan Mithaiwala, Mr. Virendra
                     Vikram i/b. P & A Law Offices, for the Petitioner.
                     Mr. Sanjay Singhvi, Senior Advocate a/w. Mr. Nitin Kulkarni a/w.
                     Ms. Aparajita R. Jha a/w. Mr. Rahul Kamerkar, for the
                     Respondent.
        Digitally                                  ----
        signed by
        MAMTA
MAMTA   AMAR

                                                         CORAM : C.V. BHADANG, J.
AMAR    KALE
KALE    Date:
        2022.08.30
        19:34:42
        +0530                                            DATE : 30 AUGUST 2022

                     P.C.

                     .          Written submissions filed by the parties are taken on
                     record.


2. Reserved for judgment.

C.V. BHADANG, J.

Mamta Kale page 1 of 1

 
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