Bombay High Court
The Regional Director, The Employees ... vs Maharashtra State Electricity Board ... on 5 March, 2020
Author: R.D. Dhanuka
Bench: R.D. Dhanuka
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
FIRST APPEAL NO. 1278 OF 2015
The Regional Director, The Employees State ....Appellant
Insurance Corporation And Ors.
V/S
Maharashtra State Electricity Board Through ....Respondent
Executive Engineer And Ors.
CORAM : R.D. DHANUKA, J
DATE : 5th March, 2020
P.C. :
Due to paucity of time the matter is adjourned to 02/04/2020 . 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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