Rashtrasant Tukdoji Maharaj ... vs Chandan Bapurao Karwade And ...
2022 Latest Caselaw 3553 Bom

16.wp.6582.19                                                                                                                    1/1


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  NAGPUR BENCH, NAGPUR
                                              Writ Petition No.6582 of 2019
 Rashtrasant Tukdoji Maharaj Technical & Educational Society, Nagpur & another
                                      vs.
                    Mr. Chandan Bapurao Karwade & others
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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. S.S. Ghate, Advocate for the Petitioners.
                                   Ms. K.K. Pathak, Advocate for Respondent Nos.1 & 2.
                                   Mr. H.D. Dubey, A.G.P. for Respondent No.3.


                                                     CORAM                  : MANISH PITALE, J.

DATE : 31st MARCH, 2022.

During the course of argument, learned Counsel appearing for the petitioners submits that he would like to place on record a judgment, which supports the proposition that the Industrial Court would certainly allow amendments of the revision-memo in order to enable the petitioners to place on record subsequent events germane to the controversy between the parties and in the interest of justice.

List for further consideration on 12th April, 2022.

JUDGE *sandesh

Signed by:SANDESH DAULATRAO WAGHMARE Private Secretary to the Hon'ble Judge Signing Date:01.04.2022 10:47