Bombay High Court
Airforce Employee Union Thane vs Union Of India And Ors on 13 December, 2018
Bench: A.S. Oka, Sandeep Kashinath Shinde
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 4550 OF 2017
Airforce Employee Union Thane ....Petitioner
V/S
Union Of India And Ors ....Respondent
CORAM : A.S. OKA &
SANDEEP KASHINATH SHINDE, JJ
DATE : 13th December, 2018
P.C. :
On account of paucity of time, matter stands adjourned to 15/07/2019. If any ad-interim relief or interim relief is operative till today, the same will be continue to operate till the next date. If ad-interim or interim relief is not granted for a limited period, the said order will remain unaffected.
( FOR REGISTRAR JUDICIAL - I ) Page 1/1 ::: Uploaded on - 13/12/2018 ::: Downloaded on - 27/12/2018 06:41:32 :::