Bombay High Court
Brihan Mumbai Electric Supply And ... vs Best Jagrut Kamgar Sanghatana Thr ... on 27 July, 2023
Author: N. J. Jamadar
Bench: N. J. Jamadar
16-WP-8045-23.DOC
Sayali Upasani
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.- 8045 OF 2023
Brihan Mumbai Electric Supply and ...Petitioner
Transport through its General Manager
Vs.
BEST Jagrut Kamgar Sanghatana through ...Respondents
Parivartan and Others
Mr. Arsh Misra, for Petitioner.
Mr. Shailesh S. Pathak a/w T. R. Yadav and Jay Vora, for
Respondents.
CORAM:- N. J. JAMADAR, J.
DATED:- 27th JULY, 2023 PC:-
1) Heard the learned Counsel for the parties.
2) The learned Counsel for the respondents seeks leave to file an affidavit-in-reply in the Registry.
3) Let affidavit-in-reply be filed in the Registry during the course of the day and copy served on the petitioner.
4) Rejoinder, if any, be filed within a period of one weeks thereafter.
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16-WP-8045-23.DOC
5) Stand over to 24th August, 2023.
6) In the meanwhile, the Labour Court is requested to defer the hearing of the proceedings beyond four weeks.
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