Bombay High Court
Sulzer Pumps India Private Limited vs The Security Guards Board And Ors on 2 December, 2022
Author: Abhay Ahuja
Bench: Dipankar Datta, Abhay Ahuja
27-WP.14780.2022+1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 14780 OF 2022
Sulzer Pumps India Private }
Limited } Petitioner
versus
The Security Guards Board }
and Ors. } Respondents
WITH
WRIT PETITION NO. 4678 OF 2022
Prochem Turnkey Projects }
Pvt. Ltd. } Petitioner
versus
Bhagwaji Chaturi Yadav } Respondent
Mr. Jitendra M. Pathade for the petitioner
in WP/14780/2022.
Mr. Irrin D'souza i/b. Mr. Dormaan Dalal
for the petitioner in WP/4678/2022.
Ms. R. A. Salunkhe, AGP for respondents
4 and 5 (State) in WP/14780/2022.
CORAM: DIPANKAR DATTA, CJ. &
ABHAY AHUJA, J.
DATE: DECEMBER 2, 2022 P.C.:
WRIT PETITION NO. 14780 OF 2022:
1. Issue notice to the respondents, returnable on 13th December 2022. Personal service is permitted in addition to the official mode of service.
Page 1 of 2J.V.Salunke,PS 27-WP.14780.2022+1
2. None appears for the respondents 1 to 3, despite service. Ms. Salunkhe, learned AGP waives service for the respondents 4 and 5.
3. Having regard to the statements made in paragraphs 28 to 30 of the writ petition, we direct that no coercive action shall be taken by the respondents against the petitioner for a period of a month from date or until further orders, whichever is earlier.
WRIT PETITION NO. 4678 OF 2022:
Wrongly on board. Remove the writ petition from the board.
(ABHAY AHUJA, J.) (CHIEF JUSTICE)
Digitally
signed by
PRAVIN
PRAVIN DASHARATH
DASHARATH PANDIT
PANDIT Date:
2022.12.05
19:32:59
+0530
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J.V.Salunke,PS