Bombay High Court
Maharashtra Navnirman Kamgar Sena A ... vs The State Of Maharasthra Thro Industies ... on 27 August, 2018
Bench: R.M. Savant, K. K. Sonawane
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 8788 OF 2018
Ag Enviro Infra Projects Private Limited ....Petitioner
Through Its Director
V/S
State Of Maharashtra Through The Office Of ....Respondent
Government Pleader And Ors WITH WRIT PETITION NO. 7151 OF 2018 Maharashtra Navnirman Kamgar Sena A Trade ....Petitioner Union V/S The State Of Maharasthra Thro Industies Enery ....Respondent And Labour Dept. And Ors Shri N H Seervai, Senior Advocate a/w Shri Saket Mone and Vishesh Kalra i/b Vidhii Partners For Petitioner in W P No.8788/2018 Shri Abhishek Prabhu, Adv for Petitioner in W P No.7151/2018 Mrs Rupali Shinde, AGP R.no 1 Shri Sandeep Vishnupant Marne Respondent Nos. 2 & 3 Shri Abhishek Prabhu R.no. 5 in W P No.8788/2018 Shri S M Gorwadkar, Senior Advocate i/b Shri Amul Jawale R.no. 6 For Respondent in W P No.8788/2018 CORAM : R.M. SAVANT. & K. K. SONAWANE, JJ DATE : 27th August, 2018 Page 1/2 ::: Uploaded on - 27/08/2018 ::: Downloaded on - 30/08/2018 21:41:41 ::: P.C. :
Stand over to 25/09/2018. To be placed on \"Supplementary Board.\" Ad interim relief granted earlier to continue until next date. To be listed alongwith W P St No.19381/2018.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 27/08/2018 ::: Downloaded on - 30/08/2018 21:41:41 :::