Bombay High Court
Shri. Jagannath Balaji Thakur vs M/S. Skol Breweries Ltd. And Anr on 13 December, 2018
14 WP 5548 OF 2015
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.5548 OF 2015
Jagannath Balaji Thakur ... Petitioner
V/s.
M/s Skol Breweries Ltd
and anr ... Respondents
Mr. Rahul Dattatray Oak, for the Petitioner.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 13 th DECEMBER, 2018. P.C. : 1] Learned counsel for the petitioner submits that the notice
issued to respondent Nos. 1& 2 is yet not served. Meanwhile respondent Nos.1 & 2 have filed Revision Application, in the Industrial Court and hence learned counsel for petitioner seeks leave to serve respondent company in the Industrial Court.
2] Permission granted. 3] Issue notice to the respondents on the new address,
returnable on 23.rd- January, 2019. In addition to Court Notice, learned counsel for the petitioner to serve respondents by private notice and to file affidavit of service on or before the returnable date.
3] Returnable on 23.01.2019.
[DR.SHALINI PHANSALKAR-JOSHI, J.]
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