Bombay High Court
Mohan Bagoji Gurkhe vs M/S Bharat Petroleum Corporation Ltd ... on 27 October, 2020
Author: N.R. Borkar
Bench: K.K.Tated, N.R. Borkar
Rkm 1 (19) IA-1404-19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL JURISDICTION
Digitally
signed by
Rajshree
Rajshree More
More Date:
2020.10.28
14:59:32
INTERIM APPLICATION NO. 1404 OF 2019
+0530
IN
WRIT PETITION NO.235 OF 2016
Mr.Mohan Bagoji Gurkhe ] ... Applicant
IN THE MATTER BETWEEN
Mr.Mohan Bagoji Gurkhe ] ... Petitioner
V/s.
M/s.Bharat Petroleum Corporation Ltd.& Ors.]... Respondents.
Mrs.Gayatri Singh, Senior Advocate a/w Mr.Mohammad Abdi a/w
Ms.Kruti Venkatesh for Applicant/Petitioner.
Mr.R.S. Pai a/w Mr.Anand Pai, Sanjay Udeshi, Akshay Udeshi i/b M/s.
Sanjay Udeshi & Co. for Respondent.
CORAM : K.K.TATED &
N.R. BORKAR, JJ.
DATE : 27th OCTOBER, 2020.
(Through Video Conferencing)
P.C. :
1] Heard learned counsel for parties.
2] By this Interim Application, applicant is seeking direction against
Respondent to pay to the Applicant with immediate effect, monthly retirement benefit under the Monthly Ex-Gratia Scheme (MEGS) of Respondent No.1, which the applicant is entitled to receive pursuant to his retirement on 31st October, 2018.
Rkm 2 (19) IA-1404-19 3] Learned counsel for Respondent submits that he require some
time to file Affidavit-in-Reply. Considering this fact, following order is passed :
a] Respondent to file Affidavit-in-Reply on or before 24th November, 2020, with copy to other side.
b] Rejoinder to be filed on or before 4th December, 2020. c] Matter to appear on board on 7th December, 2020. d] This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on a digitally signed copy of this order.
[N.R.BORKAR, J] [K.K.TATED, J]