Bombay High Court
Dabhol Veej Prakalp Kamgar Sangh vs Ratnagiri Gas And Power Private Limited ... on 18 October, 2022
Author: M. S. Karnik
Bench: M. S. Karnik
21. IA 2358-22.doc
Diksha Rane
Digitally IN THE HIGH COURT OF JUDICATURE AT BOMBAY
signed by
DIKSHA CIVIL APPELLATE JURISDICTION
DIKSHA DINESH
DINESH RANE
RANE Date:
2022.10.18 INTERIM APPLICATION NO. 2358 OF 2022
18:22:38
+0530 IN
WRIT PETITION NO. 3892 OF 2017
DABHOL VEEJ PRAKALP KAMGAR SANGH ..APPLICANT
IN THE MATTER BETWEEN
RATNAGIRI GAS AND POWER PRIVATE
LIMITED ..PETITIONER
VS.
DABHOL VEEJ PRAKALP KAMGAR SANGH
& OTHERS ..RESPONDENTS
------------
Mr. Sanjay Singhvi, Senior Advocate i/b. Mr. G. R. Thombare
for the applicant.
Mr. Vishal Talsania a/w. Ms. Kalyani Wagle i/b. T. N. Tripathi
& Co. for the petitioner.
Mr. A. R. Bamne i/b. A. R. Bamne & Co. for respondent
no.5.
------------
CORAM : M. S. KARNIK, J.
DATE : OCTOBER 18, 2022.
P.C. :
1. Mr. Vishal Talsania, learned counsel for the petitioner submits that the apprehension of the applicant in the present interim application is not well founded as the petitioner in the regular course of business intends to continue the existing contract with Utility Power TecH Limited which will be continued for a further period of one (1) year. This will take care of the concern of 123 1
21. IA 2358-22.doc employees.
2. Learned counsel for the respondent no. 5-Konkan LNG Private Limited states that if any adverse action in respect of 15 employees are concerned is to be taken, the same would not be taken without the leave of this Court.
3. Stand over to 29/11/2022.
(M.S.KARNIK, J.) 2