Bombay High Court
Johnson And Johnson Employees Union ... vs Prs Permacel Pvt. Ltd., And Anr on 3 July, 2023
Author: N. J. Jamadar
Bench: N. J. Jamadar
53-WP-878-11+.DOC
Sayali Upasani
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 878 OF 2011
WITH
WRIT PETITION NO. 1968 OF 2011
PRS Permacel LTD ...Petitioner
Vs.
Johnson And Johnson Employees Union ...Respondents
And Others
Mr. Sayeed Y. Mulani i/b Mulani and Co., for Petitioner in
WP-878/2011 and Respondent in WP-1968/2011.
Mr. Arshad Shaikh, Senior Counsel with Mr. N. N. Gawande
i/b M/s. Sanjay Udeshi and Co., for Respondent in WP-
878/2011 and petitioner in WP-1968/2011.
CORAM:- N. J. JAMADAR, J.
DATED:- 3rd JULY 2023 PC:-
1) Heard the learned Counsel for the parties.
2) Mr. Mulani, the learned Counsel submits that he has instructions to appear for petitioner in Writ Petition No. 878 of 2011 and undertakes to file Vakalatnama on behalf of petitioner.1/2 ::: Uploaded on - 04/07/2023 ::: Downloaded on - 04/07/2023 22:24:01 :::
53-WP-878-11+.DOC
3) Let the Vakalatnama on behalf of the petitioner in Writ Petition No. 878 of 2011 and respondent No. 1 in Writ Petition No. 1968 of 2011, be filed within a period of two weeks.
4) Stand over to 24th July, 2023.
[N. J. JAMADAR, J.]
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