Bombay High Court
Umesh Eknath Agalawe vs The Additional General Manager And ... on 4 December, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
1 wp5660.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.5660 OF 2018
[Umesh Eknath Agalawe .vs. Bharat Heavy Electricals Limited and others]
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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CORAM : P.N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATED : DECEMBER 04, 2018.
Shri S.S. Ghate, learned counsel for petitioner seeks leave to amend prayer clause (i) to the petition thereby praying for reinstatement and back-wages. Leave, as prayed, is allowed. Amendment be carried out within two weeks. Copy of amended petition be served upon the respondents. Issue notice to the respondents, returnable after six weeks.
JUDGE JUDGE
Gulande
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