The Khamgaon Urban Co-Op. Bank ... vs Subhash S/O. Gunwantrao Dalal
2022 Latest Caselaw 10293 Bom

Citation : 2022 Latest Caselaw 10293 Bom
Judgement Date : 6 October, 2022

Bombay High Court

The Khamgaon Urban Co-Op. Bank ... vs Subhash S/O. Gunwantrao Dalal on 6 October, 2022

Bench: Avinash G. Gharote

                                                                                                                       24wp 6201.2022.odt
                                                                              1

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

                                                   WRIT PETITION NO. 6201/2022

                                                  THE KHAMGAON URBAN CO-OP. BANK LTD.
                                                                   VS
                                                  SHRI SUBHASH S/O. GUNWANTRAO DALAL
              -----------------------------------------------------------------------------------------------------------------------------------
              Office Notes, Office Memoranda of                                     Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order__________________________________________________________
                                                        Mr. G.L. Agrawal, Advocate for the petitioner

                                                         CORAM :              AVINASH G. GHAROTE, J.

DATED : 06/10/2022

Heard the learned Counsel for the petitioner.

2. The finding of the learned Labour Court dated 02.01.2013 (page 136) on the preliminary issues of the inquiry, being fair and proper which was held to be so, has been upset by the learned Industrial Court in Revision by its judgment dated 08.09.2022 only on the ground that travelling allowance was not paid to the respondent, even though the inquiry was shifted from Buldhana to Akola (page 159).

3. Issue notice for final disposal to the respondent, returnable on 21.10.2022.

4. By an interim order, the judgment of the learned Industrial Court, Akola shall stayed, till the returnable date.

          Digitally
          signed by
          SANDIP
SANDIP    MAHADEV
MAHADEV   GATE
GATE
                                                                                                              JUDGE
          Date:
          2022.10.06
          19:00:34
          +0530

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