Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Raymod Uco Denim Pvt. Ltd. Thr. ... vs Praful Warade And 53 Ors
2023 Latest Caselaw 658 Bom

Citation : 2023 Latest Caselaw 658 Bom
Judgement Date : 18 January, 2023

Bombay High Court
Raymod Uco Denim Pvt. Ltd. Thr. ... vs Praful Warade And 53 Ors on 18 January, 2023
Bench: A.S. Chandurkar, Vrushali V. Joshi
                              902-CAZ-11-22 in LPA-299-10.odt                                                           1



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

                                                  CIVIL APPLICATION (Z) NO.11 OF 2022 IN
                                            LETTERS PATENT APPEAL NO.299 OF 2010 (DECIDED) IN
                                                 WRIT PETITION NO.4996 OF 2009(DECIDED)
                                           Raymond UCO Denim Private Ltd. through its Manager (HR and Admn.)
                                                                          vs.
                                                              Praful Warade and others
                              ------------------------------------------------------------------------------------------------
                              Office Notes, Office Memoranda of                                                 Court's or Judge's Order
                              Coram, appearances, Court's Orders
                               or directions and Registrar's order
                              ------------------------------------------------------------------------------------------------------------------------------

                                            Shri Parth Ranade, Advocate h/f Shri H. V. Thakur, Advocate for appellant/non-
                                            applicant.
                                            Shri S.D.Thakur, Advocate for respondents/applicant.

                                            CORAM :- A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.

DATE :- JANUARY 18, 2023.

Perused the application.

The correction in the name of concerned respondents is permitted to be carried out. The same be accordingly carried out in the cause title of the judgment in the Letters Patent Appeal dated 18.08.2021. The corrected copy be uploaded thereafter.

The civil application is disposed of.

(MRS. VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

18.01.2023 17:07

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter