Krantikari Kamgar Union vs Hindustan Unilever Ltd
2022 Latest Caselaw 2341 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

               WRIT PETITION NO. 13141 OF 2019

 Krantikari Kamgar Union                               ....PETITIONER
             V/S
 Hindustan Unilever Ltd                              ....RESPONDENT

WITH WRIT PETITION NO. 3170 OF 2021

Krantikari Kamgar Union Through Secretary ....PETITIONER Bhimrao Keru Satpute V/S Hindustan Unilever Limited Through Factory ....RESPONDENT Manager And Anr

Mr. Sanjay Sanghavi Sr. Advocate a/w Mr. Rahil Fazelbhoy i/by Mr. Bennet D'costa for Petitioner in WP/13141/2019. Mr.Sanjay Sanghavi Sr. Advocate a/w Mr. Rahil Fazelbhoy i/by Mr. Rahul Kamerkar for Petitioner in WP/3170/2021. Mr. Melvyn Fernandes a/w Ms. Supriya Majumdar a/w Ms. Fatima Fernandes i/by Vaish Associates for Respondent No. 1. Mr. Mayuresh Nagle for Respondent No. 2.

        CORAM :                HON'BLE SHRI JUSTICE N. R. BORKAR J
        DATE :                 8th March, 2022
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )

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