JUPITER LIFE LINE EMPLOYEES UNION MARUTI MAHADIK CHAWL, CHIRAG NAGAR, J.K. GRAM, THANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) When this matter was argued on the earlier occasion and even today, Ms. Bhende appearing for the State seeks an adjournment to file an affidavit and secondly to produce the record.

(2.) The petition is pending in this Court from 201 The order impugned in this writ petition is dated 30th January, 201

(3.) The private party had enough time to file an affidavit and it placed on record its affidavit. We do not see why the State despite having a stand of the private party before it, did not deem it fit and proper to put in an affidavit-in-reply. In the circumstances, the application for adjournment is rejected.