Bombay High Court
Akhil Bhartiya Mathadi, Transport And ... vs The State Of Maharashtra Thru The ... 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. 512 OF 2019
Mah. Rajya Mathadi, Transport And General ....Petitioner
Workers Union
V/S
State Of Maharashtra Through Its Secretary And ....Respondent
Ors.
WITH WRIT PETITION NO. 350 OF 2019 Akhil Bhartiya Mathadi, Transport And Gen. ....Petitioner Kamgar Union Thru Jt. Gen. Secretary, Rajan M Mhatre V/S The State Of Maharashtra Thru The Secretary, ....Respondent Industries , Energy And Laour Dept. 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.Page 1/2 ::: Uploaded on - 06/12/2019 ::: Downloaded on - 07/12/2019 03:34:46 :::
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