Qamar Sultana Mojewala vs Memon Co-Operative Bank Ltd. And 2 Ors
2024 Latest Caselaw 24789 Bom

Bombay High Court

Qamar Sultana Mojewala vs Memon Co-Operative Bank Ltd. And 2 Ors on 26 August, 2024

Author: Madhav J. Jamdar

Bench: Madhav J. Jamdar

                                                                8-WP-1193-2019.DOC




                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      ORDINARY ORIGINAL CIVIL JURISDICTION
                          WRIT PETITION NO.1193 OF 2019


    Qamar Sultana Mojewala                                       ...Petitioner
        Versus
    Memon Co-operative Bank Ltd. & Ors.                          ...Respondents


    None for the Petitioner.
    None for for the Respondents.


                                  CORAM:     MADHAV J. JAMDAR, J.

DATED : 26th AUGUST 2024 P. C.:

1. A report dated 14th August 2024 of learned Member,

Industrial Court, Mumbai is placed before this Court. The said

report states that in compliance of order dated 9 th January 2023, a

judgment is delivered in Complaint (ULP) No. 121 of 2012 within

the time-limit as extended by a learned Single Judge by order

dated 10th May 2024 and accordingly, compliance report is

submitted. Thus, no further orders are required.

[MADHAV J. JAMDAR, J.]

Digitally signed by SONALI SONALI MILIND MILIND PATIL PATIL Date:

2024.08.27 09:51:50 +0530

Sonali