Bombay High Court
Best Undertaking vs Dashrath Atmaram Takale And Anr on 23 March, 2023
Author: N.J.Jamadar
Bench: N.J.Jamadar
35 wp 15421 of 2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.15421 OF 2022
The BEST Undertaking ... Petitioner
versus
Shirish Govind Ketkar ... Respondent
WITH
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO.956 OF 2023
WITH
WRIT PETITION (L) NO.1239 OF 2023
WITH
WRIT PETITION (L) NO.5656 OF 2023
WITH
WRIT PETITION (L) NO.5710 OF 2W023
WITH
WRIT PETITION (L) NO.33643 OF 2022
Ms. Shrishti Shetty with Mr.Aavish Shetty i/by M.V.Kini and Co., for Petitioners.
CORAM: N.J.JAMADAR, J.
DATE : 23 MARCH 2023 P.C.
1. Heard the learned Counsel for the Petitioners.
2. The learned Counsel for the Petitioners submits that an identical issue like the one which arises in Writ Petition (L) No.11901 of 2022 and connected matters in which an order was passed on 20 March 2022 arises in these Petitions.
3. Those Petitions are posted on 10 April, 2023.
4. List on 10 April, 2023 along with Writ Petition (L) No.11901 of 2022 and connected matters.
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35 wp 15421 of 2022.doc
5. In the meanwhile, there shall be ad-interim stay to the execution of the order passed by the authority under the Payment of Gratuity Act, 1971, subject to deposit of the amount of gratuity along with interest @ 6% p.a. on or before 10 April, 2023.
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