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Bombay High Court

Akhil Bharatiya Mathadi Transport And ... vs The State Of Maharashtra Through The ... on 30 September, 2022

Author: M. S. Karnik

Bench: Dipankar Datta, M. S. Karnik

                                             905-aswp10598-2016+


PDP
      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CIVIL APPELLATE JURISDICTION

           WRIT PETITION NO.10598 OF 2016

Saint Gobain India Pvt. Ltd.         ...Petitioner
     V/s.
The Goods Transport Labour Board,
Greater Mumbai, through
Chairman & Secretary & Ors.          ...Respondents

                       WITH
           WRIT PETITION NO.11558 OF 2017

GJN Logistics, through
Proprietor Shri Krishna Bhoir        ...Petitioner
     V/s.
Goods Transport Labour Board,
Greater Mumbai, & Anr.               ...Respondents

                        WITH
            WRIT PETITION NO.7721 OF 2018

Saint Gobain India Pvt. Ltd.         ...Petitioner
     V/s.
The State of Maharashtra,
through the Secretary & Ors.         ...Respondents

                        WITH
            WRIT PETITION NO.8407 OF 2018

Akhil Bhartiya Madhadi Transport
& General Kamgar Union,
Carnac Bunder, Mumbai & Anr.         ...Petitioners
      V/s.
The State of Maharashtra, through
The Secretary, Labour & Industrial
Department, Mantralaya & Ors.        ...Respondents




                               1
                                                                       905-aswp10598-2016+


                       Ms. Tanaya Patkar i/by Ms. Nutan Patankar for the
                       petitioner in WP/10598/2016, WP/7721/2018 &
                       WP/11558/2017.
                       Mr. M. M. Pabale, AGP for respondent no.2/State in
                       WP/10598/2016, WP/11558/2017 & for respondent
                       no.1/State in WP/7721/2018 & WP/8407/2018.
                       Mr. Rahul D. Oak         for respondent no.1 in
                       WP/10598/2016    &       WP/11558/2017   &   for
                       respondent   no.2        in   WP/7721/2018     &
                       WP/8407/2018.
                       Mr. A. S. Peerzada for respondent no.4/Mathadi
                       Kamgar Union in WP/7721/2018
                       Mr. Avinash Jalisatgi with Ms. Pavitra Manesh for
                       respondent no.3 in WP/7721/2018.


                                              CORAM: DIPANKAR DATTA, CJ. &
                                                     M. S. KARNIK, J.

DATE: SEPTEMBER 30, 2022 P.C.:

We are informed that a settlement has been arrived at by and between the parties. Let appropriate documents in that behalf be placed on the Friday next (7th October, 2022) when these writ petitions shall be listed for directions.




                           (M. S. KARNIK, J.)                    (CHIEF JUSTICE)


          Digitally
          signed by
          PRAVIN
PRAVIN    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2022.09.30
          15:04:37
          +0530




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