Sayyad Sajid Sayyad Sattar vs Maha. State Road Transport ...
2023 Latest Caselaw 1474 Bom

wp 921.23.                                                                                              1/1 4


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

                                            Writ Petition No.921/2023
                                  Sayyad Sajid V MSRTC, Amravati and another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                      Court's or Judge's Orders
or directions and Registrar's orders.
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                 Mr. C.V. Jagdale, Adv for petitioner.
                 Mr. S.C. Mehadia, Adv for resp. no.1.

                                           CORAM : AVINASH G GHAROTE, J.

DATE : 13-02-2023

The contention is that in spite of plea being raised in the complaint before the Labour Court that the Enquiry Officer has acted as a prosecutor and supported the case of the Corporation, this issue though noted in the judgment dated 22-06-21 (para 3, pg 23), has not been answered at all. It is contended that the same plea was raised before the Industrial Court which has also not been considered.

2. The petitioner to place on record the memo of revision before the learned Industrial Court. List the matter on 28-2-2023.

3. The protection granted to the petitioner by the Industrial Court dated 23-1-2023 to continue till that date.

JUDGE Jalit/Deshmukh