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B.P. Colabawalla, J. 1. Rule. Respondents through their respective counsel waive service. By consent of parties, rule made returnable forthwith and heard finally. 2. By this Writ Petition filed under Article 226 of t…
G.S. Singhvi, J.@mdashThis case is illustrative of the plight of low paid employees who are made to litigate more than once for enforcing their basic and bare rights in relation to their conditions of service. This is a…
M.S. Sonak, J.@mdashRule in each of these petitions. With the consent of and at the request of the learned counsels for the parties, Rule is being disposed of finally. 2. In each of these cases, proceedings under the P…
G.C. Garg, J.@mdashDismissed of a petition u/s 9 of the Hindu Marriage Act (for short ''the Act'') has given rise to this appeal. 2. During the course of hearing of Civil Misc. No. 10277/C II of 1993, learned Counsel f…