Dattatraya Arun Godambe vs N. M. Wadia Institute Of ...
2023 Latest Caselaw 3607 Bom

                                                                          44-WP-4481-2023.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 APPELLATE SIDE CIVIL JURISDICTION

                         WRIT PETITION NO.4481 OF 2023

Dattatraya Arun Godambe                                          ...Petitioner
      vs.
N.M. Wadia Institute of Cardiology and Ors.                      ...Respondents

Mr. Manoj Badgujar, for the Petitioner.

                                    CORAM :   N. J. JAMADAR, J.

                                    DATE :    APRIL 11, 2023

P.C.:

1. Heard the learned counsel for the petitioner.

2. Leave to amend so as to annex a copy of the judgment of the

Labour Court dated 2nd November, 2018 and incorporate the

grounds of challenge thereto.

3. Leave granted.

4. Necessary amendment be carried out within a period of one

week from today.

5. Issue notice to the respondent No. 1 returnable 20 th June,

2023.

6. In addition to notice through Court, the petitioner is at liberty

to serve the respondent No. 1 by private service and file affidavit of

service.

                                                   (N. J. JAMADAR, J.)


Vishal Parekar                                                                           ...1