Bombay High Court
Emerson Network Power (I) Pvt. Ltd vs Dhirendra Kumar Rai And Anr on 17 March, 2020
Author: S.C. Gupte
Bench: S.C. Gupte
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 1512 OF 2019
Emerson Network Power (i) Pvt. Ltd. ....Petitioner
V/S
S.k. Dey And Anr. ....Respondent
WITH WRIT PETITION NO. 1341 OF 2019 Emerson Network Power (i) Pvt. Ltd. ....Petitioner V/S Dhirendra Kumar Rai And Anr. ....Respondent CORAM : S.C. GUPTE, J DATE : 17th March, 2020 P.C. :
Due to paucity of time the matter is adjourned to 01/04/2020 . 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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