Bombay High Court
Bank Of India Workers Organisation ... vs Central Government Industrial ... on 30 October, 2018
Author: Manish Pitale
Bench: Manish Pitale
wp2088.15.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 2088 OF 2015
Bank of India Workers Organisation, Nagpur
-Vs.-
Central Government Industrial Tribunal-cum-Labour Court, Nagpur & another
WITH
WRIT PETITION NO. 5095 OF 2014
Bank of India, Nagpur
-Vs.-
Central Government Industrial Tribunal-cum-Labour Court, Nagpur & another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.Raghav Bhandakkar, counsel for the petitioner.
Mr. U.A.Gosavi, counsel for respondent No.2.
CORAM : MANISH PITALE, J.
DATE : 30.10.2018.
A request is made for adjournment on the ground that the learned Senior Counsel representing the petitioner in Writ Petition No.2088 of 2015 is not well.
Hence, both the writ petitions are adjourned beyond Diwali Vacation. To be heard in the week commencing 26th of November, 2018.
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