Bombay High Court
Mohan Bapu Vanjari (Bhot) And Ors vs The State Of Maharashtra, Through ... on 13 February, 2023
Bench: R.D. Dhanuka, M. M. Sathaye
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 CORAM : HON'BLE SHRI JUSTICE R.D. DHANUKA & HON'BLE SHRI JUSTICE M. M. SATHAYE, JJ DATE : 13th February, 2023 Page 1/2 ::: Uploaded on - 13/02/2023 ::: Downloaded on - 14/02/2023 21:24:35 ::: P.C. :
Balance Daily Board cannot be taken up today on account of paucity of time. Stand over to 03/04/2023 . 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 - 13/02/2023 ::: Downloaded on - 14/02/2023 21:24:35 :::