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[Cites 1, Cited by 4]

Bombay High Court

M/S. Manoj Co-Operative Housing ... vs Bugamma Basavraj Natekar on 9 December, 2019

Author: S.C. Gupte

Bench: S.C. Gupte

                                                              21 WP 5596-18.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                          WRIT PETITION NO. 5596 OF 2018

M/s. Manoj Co-operative Housing Society                     ... Petitioner
      vs
Bugamma Basavraj Natekar                                    ...Respondent
                                   ......
Mr. Vikas H. Shekdar for the Petitioner.
                                   ......


                                         CORAM : S.C. GUPTE, J.

DATED: DECEMBER 09, 2019 P.C. :

This Writ Petition challenges an order passed by the Labour Court at Pune in a reference under the Industrial Disputes Act. Issue notice to the Respondent returnable on 13th January, 2020. Humdast is Permitted. Notice shall state that the matter may be decided finally at the stage of admission.


                                                    ( S.C. GUPTE, J. )




Laxmi                                                                    Pg 1 of 1




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