Kare Health Specialities Pvt. ... vs Rajan Keshavrao Gawande
2023 Latest Caselaw 2861 Bom

                                                                                           (1)                                                  32A wp5625.17

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

                                              WRIT PETITION NO. 5625 OF 2017
        Kare Health Specialities Pvt Ltd. And ors__ Vs. __Rajan Keshavrao Gawande
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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. A.R.Deshpande, Advocate for petitioner
           Mr. Kartik Rao, Advocate h/f Mr. M.G.Sarda, Advocate for respondent.


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     23/03/2023


                                               1]                           Mr. Rao, learned counsel for respondent
                                               on          instructions                       makes                a        statement                     that           the

impugned order dated 24.2.2016 (pg.40) passed by the learned Labour Court and the judgment dated 14.6.2017 (pg.69) passed by the learned Industrial Court in revision, shall not be implemented and put to execution by the respondent, till the decision of the Complaint ULP Case no.13/2007, which pending before the learned Labour Court, Akola. 2] Mr. Deshpande, learned counsel for the petitioner submits that in view of the aforesaid statement, the grievance raised by petitioner in the petition does not survive.

3] Accepting the statement, the petition is disposed of. No costs.

JUDGE Rvjalit