Bombay High Court
Akhil Bharatiya Mathadi Transport And ... vs The State Of Maharashtra Through The ... on 23 August, 2019
Bench: A.A. Sayed, Prakash D. Naik
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 8407 OF 2018
Akhil Bharatiya Mathadi Transport And General ....Petitioner
Kamgar Union, Carnac Bunder, Mumbai And
Anr
V/S
The State Of Maharashtra Through The ....Respondent
Secretary ,labour And Indusstrial Dept. Mantralaya And Ors WITH WRIT PETITION NO. 7721 OF 2018 M/s Saint Gobain India Pvt. Ltd. ....Petitioner V/S The State Of Maharashtra Through The ....Respondent Secretary And Ors WITH WRIT PETITION NO. 10598 OF 2016 M/s. Saint Gobain India Pvt. Ltd. ....Petitioner V/S The Goods Transport Labour Board, Greater ....Respondent Mumbai Through Chairman And Secretary And Ors WITH WRIT PETITION NO. 11558 OF 2017 M/s. Gjn Logistics Through Proprietor Shri ....Petitioner Krishna Bhoir Page 1/2 ::: Uploaded on - 23/08/2019 ::: Downloaded on - 24/08/2019 03:22:23 ::: V/S Goods Transport Labour Board For Greater ....Respondent Bombay And Anr CORAM : A.A. SAYED & PRAKASH D. NAIK, JJ DATE : 23rd August, 2019 P.C. :
Due to paucity of time the matter is adjourned as per CMIS date. In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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