Vidyanand S/O Govindrao Ramteke ... vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 2962 Bom

                                                    1/2                     913-WP 1226.2021

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

                 WRIT PETITION NO. 1226 OF 2021
 Vidyanand S/o Govindrao Ramteke and others vs. State of Maharashtra
                            and another
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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. A. N. Kawale h/f. Mr.Shailesh Kolhe, Advocate for petitioners.

Mr. K. L. Dharmadhikari, AGP for respondent Nos.1. Mr. Kukdey, Advocate for respondent No.2.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       25/03/2022

A perusal of the impugned judgment and order passed by the Industrial Tribunal shows that party No.1 was actually the Project Officer and Sub- Divisional Engineer of the Vidharbha Irrigation Development Corporation and therefore, the learned Assistant Government Pleader could not have waived notice. This happened perhaps because the learned counsel for the petitioner has wrongly shown respondent No.1 as State of Maharashtra through the Project Officer.

KOLHE 2/2 913-WP 1226.2021

2. In this backdrop, learned counsel for the petitioner submits that formal amendment to the cause title of the petition is to be carried out.

3. The amendment shall be carried out within a period of one week.

4. It is stated that Mr. Kukdey, learned counsel has instructions to appear on behalf of the respondents. He may file his Vakalatnama and reply, if any, within a period of three weeks from today.

5. List for further consideration on 25/04/2022.

JUDGE

Digitally signed byRAVIKANT CHANDRAKANT KOLHE Signing Date:25.03.2022 19:19

KOLHE