Manager, Impression Services ... vs Rahul Bhimrao Bagade
2023 Latest Caselaw 1408 Bom

                                                        1                            28.WP.930-2023.odt




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

                             WRIT PETITION NO. 930 OF 2023
     ( Manager, Impression Services Pvt. Ltd., Thr. Its duly Authorized
                                Signatory
                                   Vs.
                      Shri Rahul Bhimrao Bagade )

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. P.N. Khadgi, Advocate for the Petitioner.




                                  CORAM:         AVINASH G. GHAROTE, J.

DATED : 9th FEBRUARY, 2023

Heard Mr. Khadgi, learned counsel for the petitioner.

2. The only ground which is sought to be raised is that without there being any plea regarding absence of gainful employment in the complaint, full backwages have been granted. To that limited extent, issue notice to the respondent for final disposal of the matter, returnable on 27.02.2023.

3. Mr. Chandrakapure, learned counsel waives notice for the respondent.

4. There shall be stay to the impugned judgment dated 26.04.2022, only in respect of backwages and nothing else, subject to the deposit of 50% of the 2 28.WP.930-2023.odt

backwages as awarded by the learned First Labour Court, Nagpur in the judgment dated 26.04.2022 within a period of one week from today.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:09.02.2023 14:37