RAMESH LIMBRAJ GHOLVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the first petition filed by the employee, who has passed away on 25/9/2020 and whose L.Rs.are on record, prayer Clauses "B" to "F" read as under:

(2.) By the second petition filed by the Company, prayer Clauses "B" and "C" were put forth, which read as under:

(3.) Having considered the strenuous submissions of the learned Advocates on 25/11/2021 and today, we find that the petition filed by the company needs to be decided first, as the result of the said petition would impact the petition filed by the employee.