Mumbai Electric Employees Union ... vs The Additional Labour ...
2023 Latest Caselaw 3534 Bom

                                                                    Board Sr.No.:-19

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                 WRIT PETITION NO. 944 OF 2015

 Mumbai Electric Employees Union And 5 Ors. ....PETITIONER
             V/S
 The Additional Labour Commissioner, Kokan....RESPONDENT

Division , Mumbai And 3 Ors.

WITH NOTICE OF MOTION (WRIT PETITION) NO. 311 OF 2016 In WRIT PETITION 944 OF 2015

Mumbai Electric Employees Union And 5 Ors. ....PETITIONER V/S The Additional Labour Commissioner, Kokan....RESPONDENT Division , Mumbai And 3 Ors.

WITH NOTICE OF MOTION (WRIT PETITION) NO. 585 OF 2018 In WRIT PETITION 944 OF 2015

Mumbai Electric Employees Union And 5 Ors. ....PETITIONER V/S The Additional Labour Commissioner, Kokan....RESPONDENT Division , Mumbai And 3 Ors.

Ms. Jane Cox with Ms. Rohini Thyagarajan & Mr. Rajmohan A. Amonkar for the Petitioners. Mr. Sudhir Talsania, Senior Adv. with Mr. K. P. Anilkumar,

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Mr. R. N. Shah, Adv. Priyanka Kumar, Ms. Roshni Vipani and Mr. Chinmay Apte i/b. Mr. Amit Saple for Resp. 2 and 5. Mr. Ashok D. Shetty, Adv. a/w Ms. Rita K. Joshi and Mr.

CORAM : HON'BLE THE ACTING CHIEF JUSTICE & HON'BLE SHRI JUSTICE SANDEEP V.

                               MARNE, JJ
        DATE :                 10th April, 2023
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

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