Bombay High Court
M/S. Warden & Co. (India) Ltd. And Anr vs Akhil Maharashtra Kamgar Union on 5 December, 2018
Author: Riyaz I. Chagla
Bench: B.R. Gavai, Riyaz I. Chagla
(29) LPAST-27082-97
bdpsps
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE
LETTTERS PATENT APPEAL (ST) NO.27082 OF 1997
ALONGWITH
CIVIL APPLICATION NOS. 6300 OF 1997 AND
CIVIL APPLICATION NO.6588 OF 1997
-------------------------------------------------------------------------------------
Office Notes, Office Memorandum Court's or Judge's orders.
of Coram, appearances, Court's
orders or directions and Registrars
orders.
-------------------------------------------------------------------------------------
None for the Appellant(s)/Applicant(s)
CORAM: B.R. GAVAI &
RIYAZ I. CHAGLA, JJ.
DATE : 5th December, 2018 P.C.:
1] The remark of the Registry is that the files of this Letters Patent Appeal are not traceable. We direct the advocate for the appellant to furnish a true copy of complete compilation of the appeal to the Registrar (Judicial-I) within a period of two weeks from today. A notice in terms of this order shall be published on the website of this Court by indicating names of the parties, if the same are available.
2] Place the Appeal under the caption "reporting compliance" on 9th January, 2019.
(RIYAZ I. CHAGLA J.) (B.R. GAVAI, J.) 1/1 ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 07:04:29 :::