LAWS(BOM)-2023-6-1062

ASSOCIATION OF MANAGEMENT Vs. UNION OF INDIA

Decided On June 30, 2023
Association Of Management Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) In our view this Petition is infructuous. The prayer clauses (a) and (b) at pages 25 and 26 read thus:

(2.) The reason we say that it is infructuous is because of the interim order that has continued since 2/11/2018. That order is reproduced below:

(3.) Prayer clauses (c) and (d) for interim relief read thus: