SARVA SHRAMIK SANGHATANA K V MUMBAI Vs. STATE OF MAHARASHTRA
LAWS(SC)-2007-11-48
SUPREME COURT OF INDIA
Decided on
November 28,2007
SARVA SHRAMIK SANGHATANA (K.V) MUMBAI
Appellant
VERSUS
STATE OF MAHARASHTRA
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) This appeal has been filed against the impugned judgment dated 16.8.2007 passed by the High Court of Bombay in Writ Petition No. 1240 of 2007.
(3.) Heard learned counsel for the parties and perused the record.;
(2.) This appeal has been filed against the impugned judgment dated 16.8.2007 passed by the High Court of Bombay in Writ Petition No. 1240 of 2007.
(3.) Heard learned counsel for the parties and perused the record.;
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