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Bombay High Court

Prs Permacel Limited vs Johnson And Johnson Employees Union And ... on 1 April, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

                                                                              Board Sr.No.:-77

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                WRIT PETITION NO. 1968 OF 2011

 Johnson And Johnson Employees Union                   ....PETITIONER
 (parmacel Division)
            V/S
 Prs Permacel Pvt. Ltd., And Anr.                    ....RESPONDENT

WITH WRIT PETITION NO. 878 OF 2011 Prs Permacel Limited ....PETITIONER V/S Johnson And Johnson Employees Union And ....RESPONDENT Anr.

M/S. SANJAY UDESHI and CO. for Petitioner Mulani and Co for Respondent CORAM : HON'BLE SHRI JUSTICE SANDEEP V. MARNE J DATE : 1st April, 2024 P.C. :

Due to paucity of time, stand over to 27/06/2024 If any ad-interim / interim relief is operating till today, the same shall continue to operate till the next date. If ad-interim/ interim relief is granted not for a limited period, the same shall remain unaffected.

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