Bombay High Court
V.I.P. Employees Union And Ors vs V.I.P. Industries Ltd. And Anr on 16 August, 2017
Author: Prasanna B. Varale
Bench: Prasanna B. Varale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
WRIT PETITION NO. 13961 OF 2016
V.i.p. Employees Union ....Petitioner
V/S
V.i.p. Industries Ltd. ....Respondent
WITH WRIT PETITION NO. 1935 OF 2017 V.i.p. Employees Union And Ors. ....Petitioner V/S V.i.p. Industries Ltd. And Anr. ....Respondent Adv. Jignasha Pandya i.b. Adv.Bennet Dcosta For Petitioner Adv. T. R. Naidu i.b. C R Naidu And Company C R Naidu And Company (c & Vp Filed) For Respondent CORAM : PRASANNA B. VARALE, J DATE : 16th August, 2017 P.C. :
Mentioned out of turn. By consent, Stand over to 23/08/2017. In the meantime,Ad-interim relief if any granted earlier to continue till then.
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