Hemant Walu Deshmukh And Ors vs Vasantrao Naik Vimukta Jatis And ...
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Bombay High Court

Hemant Walu Deshmukh And Ors vs Vasantrao Naik Vimukta Jatis And ... on 13 August, 2025

Author: Milind N. Jadhav

Bench: Milind N. Jadhav

                                                                               905. CIVIL WP-6953-25.docx


Amberkar

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION


                                   WRIT PETITION NO. 6953 OF 2025

           Hemant Walu Deshmukh & Ors.                      .. Petitioners
                      Versus
           M/s. Vasantrao Naik Vimukta Jatis and Nomadic
           Tribes Development Corporation & Anr.            .. Respondents
                                       ....................
            None present for Petitioners
                                                     ...................
                                                    CORAM : MILIND N. JADHAV, J.

                                                    DATE          : AUGUST 13, 2025
           P. C.:

1. Petition was listed before me by filing a praecipe dated

29.07.2025 by stating that there is an apprehension about Respondent

- Corporation conducting a Board Meeting to recruit new employees.

Grievance of Petitioners is that they are partly aggrieved by the

judgment & order dated 10.10.2024 passed by the Industrial Court

which has been assailed in the present Petition denying continuation

of service. According to Petitioners, they have worked for more than

15 years with Corporation.

2. Today when the Petition is called out for hearing, no one is

present. There is a conditional order passed on 21.03.2025 which

gives two weeks' time to remove office objections. Once again the

same order was reiterated on 24.03.2025.

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905. CIVIL WP-6953-25.docx

3. Be that as it may, issue notice to the Respondents made

returnable on 26.08.2025. Humdast permitted. In addition to Court's

notice, Petitioners are directed to serve copy of the Petition along with

copy of this order on the Respondents and inform them about the next

date of hearing by any permissible mode of service and file

appropriate affidavit of service with tangible proof thereof on or

before the next date. After receiving the notice, Respondents to file

affidavit-in-reply on or before the next date, if so desired with an

advance copy to the Advocate for Petitioners.

4. Stand over to 26th August, 2025.

Amberkar                                               [ MILIND N. JADHAV, J. ]



           RAVINDRA MOHAN

           MOHAN    Date:
           AMBERKAR 2025.08.13
                      15:26:37
                      +0530




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