Bombay High Court
New Akhil Maharashtra Mathadi ... vs The State Of Maharashtra And Ors on 16 February, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
55-WP.9224.2021
jvs
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE JURISDICTION
WRIT PETITION NO. 9224 OF 2021
New Akhil Maharashtra Mathadi }
Transport & General Kamgar Union } Petitioner
Versus
The State of Maharashtra & Ors. } Respondents
WITH
INTERIM APPLICATION NO. 289 OF 2022
IN
WRIT PETITION NO. 9224 OF 2021
Maharashtra Rajya Mathadi Transport }
and General Kamgar Union } Applicant
In the matter between:
New Akhil Maharashtra Mathadi }
Transport & General Kamgar Union } Petitioner
Versus
The State of Maharashtra & Ors. } Respondents
Mr. Milan Topkar a/w Mr. Rakesh Bhatkar
for petitioner.
Mr. R. P. Kadam, AGP for respondent
no.1/State.
Mr. Subhash Bhalwal a/w Mr. Kundanlal M.
Patil i/by Mr. Vyas & Bhalwal for respondent
no.2.
Mr. Sanjay P. Shinde for respondent no.3.
CORAM: S. V. GANGAPURWALA, Act.CJ.&
SANDEEP V. MARNE, J.
DATE: FEBRUARY 16, 2023 P.C.:
1. The learned advocate for the petitioner seeks time to place SALUNKE JV on record the subsequent orders passed by the Board and of this Digitally signed by SALUNKE J V Date: 2023.02.17 14:58:38 +0530 Court.1
55-WP.9224.2021
2. At the request of the learned advocate for the petitioner, stand over to 21st March 2023.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE) 2