Krantikari Kamgar Union vs Hindustan Unilever Ltd
2024 Latest Caselaw 14316 Bom

Bombay High Court

Krantikari Kamgar Union vs Hindustan Unilever Ltd on 6 May, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

                                                                            Board Sr.No.:-10

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

               WRIT PETITION NO. 13141 OF 2019

 Krantikari Kamgar Union                             ....PETITIONER
             V/S
 Hindustan Unilever Ltd                            ....RESPONDENT

WITH WRIT PETITION NO. 3170 OF 2021

Krantikari Kamgar Union Through Secretary ....PETITIONER Bhimrao Keru Satpute V/S Hindustan Unilever Limited Through Factory ....RESPONDENT Manager And Anr

Mr. Sanjay Singhvi, Senior Advocate alongwith Mr. Rahil Fazelbhoy i/b Bennet D'costa for Petitioner in WP/13141/2019

Mr. Sanjay Singhvi, Senior Advocate alongwith Mr. Rahil Fazelbhoy i/b Rahul Kamerkar for Petitioner in WP/3170/2021 Mr. Melvyn Fernandes for Respondent No. 1 in WP/13141/2021.

Mr. Mayuresh D. Nagle for Respondent in WP/3170/2021.

        CORAM :                HON'BLE SHRI JUSTICE SANDEEP V.
                               MARNE J
        DATE :                 6th May, 2024







  P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )