NAVI MUMBAI MUNICIPAL CORPORATION Vs. NAVI MUMBAI HAWKERS AND WORKERS UNION NERUL
LAWS(SC)-2002-2-128
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
February 26,2002
NAVI MUMBAI MUNICIPAL CORPORATION
Appellant
VERSUS
NAVI MUMBAL HAWKERS AND WORKERS UNION,NERUL
Respondents
JUDGEMENT
-
(1.)Heard Mr. RF Nariman, learned senior counsel for the appellants and Mr. Gopal Subramanium, learned senior counsel for the respondents.
(2.)Leave is granted.
(3.)This appeal is directed against the order of the High Court of Judicature at Bombay dated March 9, 2000 in Civil Application No. 6256 of 1999 in Writ Petition No. 324 of 1999.
(2.)Leave is granted.
(3.)This appeal is directed against the order of the High Court of Judicature at Bombay dated March 9, 2000 in Civil Application No. 6256 of 1999 in Writ Petition No. 324 of 1999.
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