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Raymond Uco Denim Pvt. Ltd. Thr. ... vs Praful Warade And 53 Ors
2022 Latest Caselaw 10515 Bom

Citation : 2022 Latest Caselaw 10515 Bom
Judgement Date : 11 October, 2022

Bombay High Court
Raymond Uco Denim Pvt. Ltd. Thr. ... vs Praful Warade And 53 Ors on 11 October, 2022
Bench: A.S. Chandurkar, M. W. Chandwani
                              1-CAZ-09-22.odt                                                     1



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

                                                     CIVIL APPLICATION (Z) NO. 9 OF 2022 IN
                                                 LETTERS PATENT APPEAL NO. 299 OF 2010 (D) IN
                                                      WRIT PETITION NO. 4996 OF 2009(D)
                                            Raymond UCO Denim Private Ltd. through its Manager (HR & Admn.)
                                                                          vs.
                                                             Praful Warade and others.
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                                            Shri Parth Ranade, Advocate h/f Shri H.V.Thakur, Advocate for appellant
                                            Shri H. Sakhre, Advocate h/f Shri S.D.Thakur, Advocate for respondents.

                                            CORAM :-              A.S.CHANDURKAR AND M. W. CHANDWANI, JJ.

DATE :- OCTOBER 11, 2022

Perused the application.

The name of respondent no.29 is permitted to be corrected in the manner stated in the civil application. The cause title of the Letters Patent Appeal and also of the judgment dated 18.08.2021 be corrected accordingly. The corrected judgment be uploaded thereafter.

The civil application is disposed of.

(M. W. CHANDWANI, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

11.10.2022 17:53

 
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