Nashik Municipal Karmachari Kamgar ... vs The Commissioner Nashik Municipal ...
2024 Latest Caselaw 1326 Bom

Bombay High Court

Nashik Municipal Karmachari Kamgar ... vs The Commissioner Nashik Municipal ... on 18 January, 2024

Author: Amit Borkar

Bench: Amit Borkar

                                                           30-wp613-2024.doc


 AGK
       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                      WRIT PETITION NO.613 OF 2024


 Nashik Municipal Karmachari Kamgar
 Sena, through its Vice President             ... Petitioner
            V/s.
 The Commissioner,
 Nashik Municipal Corporation                 ... Respondent


 Mr. Meelan Topkar with Ms. Pavitra Manesh i/by Mr.
 Saurabh Mandlik for the petitioner.



                               CORAM : AMIT BORKAR, J.

DATED : JANUARY 18, 2024 P.C.:

1. In view of judgment of this Court in Hindustan Composites Limited (formerly known as Hindustan Ferodo Ltd.) v. Mumbai Shramik Sangh & Anr. reported in 2007 II CLR 956, issue notice for final disposal to the respondents, returnable on 15 February 2024.

(AMIT BORKAR, J.)