Bombay High Court
Mohan Bapu Vanjari (Bhot) And Ors vs The State Of Maharashtra, Through ... on 19 April, 2023
Bench: R.D. Dhanuka, Gauri Godse
Board Sr.No.:-70
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 12349 OF 2017
Mohan Bapu Vanjari (bhot) And Ors. ....PETITIONER
V/S
The State Of Maharashtra, Through Principal ....RESPONDENT
Secretary And Ors.
WITH WRIT PETITION NO. 11227 OF 2016 Mohan Bapu Vanjari (bhoi) And Ors. ....PETITIONER V/S The State Of Maharashtra And Ors. ....RESPONDENT WITH WRIT PETITION NO. 616 OF 2022 D.r. Bhoite (vanjari) And Ors ....PETITIONER V/S The State Of Maharashtra Dept. Of Industry ....RESPONDENT Energy And Labour And Ors WITH INTERIM APPLICATION NO. 4137 OF 2019 In Writ Petition 12349 OF 2017 Ravindra Balkrishna Vanjari (bhoi) Decd Thru ....PETITIONER Lhrs V/S Page 1/2 ::: Uploaded on - 19/04/2023 ::: Downloaded on - 20/04/2023 14:38:13 ::: The State Of Maharashtra, Through Principal ....RESPONDENT Secretary And Ors.
CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE JUSTICE MS. GAURI GODSE, JJ DATE : 19th April, 2023 P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 20/06/2023 . Ad-interim relief or interim relief, if any, granted earlier will continue to operate till next date.
( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 19/04/2023 ::: Downloaded on - 20/04/2023 14:38:13 :::