Citation : 2023 Latest Caselaw 1975 Bom
Judgement Date : 28 February, 2023
(1) 901wp34.23
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 34 OF 2023
Subhash Laluji Prasad__ Vs. __M/s. Choudhary Packagers
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.D.Shukla, Advocate for petitioner
[
CORAM : AVINASH G. GHAROTE, J.
DATE : 28/02/2023
It is contended that in spite of order dated 4.2.2014 (pg. 53), the petitioner was not allowed to resume duty in spite of communication to that effect dated 11.1.2010 (pg.35) and also thereafter and the subsequent judgment of the learned Industrial Court, dated 22.04.2019 (pg.26).
Issue notice for final disposal returnable after four weeks.
JUDGE Rvjalit
Digitally sign byRAJESH VASANTRAO JALIT Location:
Signing Date:28.02.2023 18:57
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