Bombay High Court
Association Of Film And Video Editors, A ... vs The State Of Maharashtra And Ors on 1 October, 2018
Author: Sadhana S. Jadhav
Bench: S.S. Jadhav
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15.wp9767.18.doc
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE
CIVIL WRIT PETITION NO. 9767 OF 2018
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Office Notes, Office Memoranda of Court's or Judge's Orders Coram, appearances, Court's Orders or directions and Registrar's Orders Ms. Anushka A. Shreshtha, advocate for petitioner. Mr. A.R. Metkari, AGP for Respondent No. 1. Mr. Pankaj Singh, advocate for respondent No. 2. Mr. V.G. Talreja I/b. Mr. G.D. Talreja & Associates, advocate for respondent Nos. 3 and 4.
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CORAM :SMT. SADHANA S. JADHAV, J DATE : OCTOBER 1, 2018 P.C.:-
1 Learned Counsel for the respondent has demonstrated that the impugned order, which is annexed to the petition is incomplete order and is only speaking order. He has placed on record the order dated 23/2/2017, which is about 7 pages and the order annexed to the petition does not include Talwalkar 1/2 2
15.wp9767.18.doc the findings recorded by the learned Industrial Court and only operative part of the order is annexed to the petition.
2 The learned Counsel for the petitioner is taken by surprise upon seeing detailed order and submits that she would apply for certified copy of the Judgment and Order and place the same on record.
3 Learned Counsel for respondent also seeks time to file affidavit.
4 Stand over to 19/11/2018. Leave to add/amend.
(SMT. SADHANA S. JADHAV, J) .....
Digitally
signed by
Aruna
Aruna Sandeep
Sandeep Talwalkar
Talwalkar Date:
2018.10.04
15:50:07
+0530
Talwalkar 2/2