Bombay High Court
Bharatiya Janata Mathadi General ... vs Mumbai Iron And Steel Labour Board For ... on 6 December, 2019
Bench: Ranjit More, Surendra Pandharinath Tavade
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 12108 OF 2019
Bharatiya Janata Mathadi General Kamagar ....Petitioner
Sangh And Anr
V/S
Mumbai Iron And Steel Labour Board For ....Respondent
Greater Mumbai Thane And Raigad Dsit. And Ors CORAM : RANJIT MORE. & SURENDRA PANDHARINATH TAVADE, JJ DATE : 6th December, 2019 P.C. :
Due to paucity of time the matter is adjourned to 31/01/2020 . In case any ad-interim/interim relief is operating till today, the said order will continue to operate till the next date. If ad-interim/interim relief is not granted for a limited period, the said order will remain unaffected.
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