Bombay High Court
Asahi India Glass Ltd. And Anr vs Pimri-Chinchwad Mathadi And ... on 28 January, 2021
Author: R.I.Chagla
Bench: K.K.Tated, R.I.Chagla
13 wpst5842-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION (ST.) NO.5842 OF 2020
Asahi India Glass Ltd. .. Petitioner
vs.
Pimpri Chincwad Mathadi &
Unprotected Workers Board & Ors. .. Respondents
.....
Mr.Avinash Jalisatgi i/b Mr.Vaibhav Jagdale for the Petitioner
Ms.Pavitra Manesh i/b Mr.M.S.Topkar for the Respondent no.1
Mrs.P.J.Gavhane, A.G.P. for the State
.....
CORAM: K.K.TATED &
R.I.CHAGLA, JJ.
DATED : JANUARY 28, 2021 P.C. . Heard.
2. It is the case of the Petitioner that Respondent no.1 by order dated 17.01.2020 has determined the wages and other service condition of the workers of Toli No.17 on higher side and same is required to be set aside.
3. The learned counsel for the Petitioner submits that Respondent nos.1 and 3 are duly served.
Mohite 1/213 wpst5842-20.odt
4. The learned counsel for Respondent no.1 submits that she requires some time to fle Affdavit in Reply with copy to other side. In view of these facts, the following order is passed:
a. Registry is directed to issue notice before admission to the Respondent no.2, returnable on 22.02.2021.
b. In addition to usual mode of service, Petitioner is directed to served Respondent no.2 by private notice along with entire proceeding either by registered post A/d and or by hand delivery and fle Affdavit of Service to that effect on or before 11.02.2021.
c. Respondent no.1 to fle their Affdavit in Reply on or before 11.02.2021 with copy to other side.
d. Rejoinder, if any, be fled on or before 17.02.2021 with copy to other side.
e. Matter to appear on board on 23.02.2021.
(R.I.CHAGLA, J.) (K.K.TATED, J.) Mohite 2/2