Bombay High Court
Akhil Bharatiya Mathadi Transport And ... vs The State Of Maharashtra Through The ... on 15 November, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
Digitally signed
by VIDYA
VIDYA SURESH AMIN
SURESH Date:
2022.11.16
AMIN 12:01:12
+0530
1 26.WP8407_2018.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 8407 OF 2018
Akhil Bharatiya Mathadi Transport and
General Kamgar Union & Anr. ... Petitioners
Vs.
The State of Maharashtra, through the
Secretary, Labour and Industrial Dept.,
Mantralaya & Ors. ... Respondents
None for the Petitioners.
Mr. N.K. Rajpurohit, AGP for the State.
Mr. Rahul D. Oak for Respondent no. 3.
CORAM : NITIN JAMDAR AND
SHARMILA U. DESHMUKH, JJ.
DATE : 15 November 2022.
P.C.:
Learned counsel for the Respondents states that perhaps in view of subsequent developments, the Petitioners have lost interest in prosecuting this petition.
2. Stand over to 29 November 2022 to be listed under the caption "For dismissal".
3. If none appears for the Petitioners on the next date, it will be presumed that the Petitioners are not interested and an appropriate order will be passed.
(SHARMILA U. DESHMUKH, J.) (NITIN JAMDAR, J.)