Bombay High Court
Mr. Ravindra Sahadu Sonawane vs Municipal Corporation Of Gr. Mumbai And ... on 6 March, 2020
Author: S.C. Gupte
Bench: S.C. Gupte
sg caw820-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.820 OF 2016
IN
WRIT PETITION NO.6288 OF 2015
Mr. Ravindra Sahadu Sonawane ...Applicant
IN THE MATTER BETWEEN
Municipal Corporation of Greater Mumbai & Ors. ...Petitioner
vs.
Mr. Ravindra Sahadu Sonawane ...Respondent
.....
Mr. Jaiprakash Sawant, for the Applicant.
Mr. Vinod Mahadik, for the Respondents/MCGM.
......
CORAM : S.C. GUPTE, J.
DATED: 6 MARCH, 2020 P.C. :
. This civil application is for payment of wages under Section 17B of the Industrial Disputes Act, 1947. Originally, by an order dated 1 February 2017, the civil application was directed to be heard along with the writ petition. The writ petition has, however, not reached hearing. The original order was passed possibly on the footing that the writ petition would be taken up for hearing. Considering that the writ petition is of the year 2015, that, however, seems to be unlikely. The civil application deserves to be heard independently of the writ petition and is placed for orders on 26 March 2020.
Smita Digitally signed by Smita
( S.C. GUPTE, J. )
Gonsalves
Gonsalves Date: 2020.03.09 11:02:09 +0530
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