Bombay High Court
Pune Municipal Corporation Employees ... vs The Commissioner Pune Municipal ... on 25 April, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
52-WP.15966.2022
jvs
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally CIVIL APPELLATE SIDE JURISDICTION
signed by
SALUNKE
SALUNKE J V
JV Date: WRIT PETITION NO. 15966 OF 2022
2023.04.26
12:07:13
+0530 Pune Municipal Corporation }
Employees Union } Petitioner
Versus
The Commissioner, Pune }
Municipal Corporation & Anr. } Respondents
Mr. Avinash B. Avhad for the petitioner.
Ms. Manisha S. Jagtap for respondent no. 1.
Ms. Nish M. Mehra, AGP for State.
CORAM: S. V. GANGAPURWALA, Act.CJ.&
SANDEEP V. MARNE, J.
DATE: APRIL 25, 2023
P.C.:
1. The learned advocate for respondent no. 1 seeks time.
2. Stand over to 20th June 2023. If, on the said date, affidavit is not filed by respondent no. 1, costs would be imposed.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE) 1 ::: Uploaded on - 26/04/2023 ::: Downloaded on - 26/04/2023 18:24:38 :::