Bombay High Court
Spentex Industries Ltd vs Pune Mathadi, Hamal And Other Manual ... on 25 August, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
904. wp 208811.doc
Urmila Ingale
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Digitally signed
by URMILA
URMILA PRAMOD
INGALE
PRAMOD Date:
INGALE 2022.08.25
20:17:04
WRIT PETITION NO. 2088 OF 2011
+0530
Spentex Industries Ltd. .. Petitioner
vs.
Pune Mathadi, Hamal and Other Manual
Workers Board and anr. .. Respondents
------------
Mr. N.N. Gawade i/b Sanjay Udeshi and Co. for Petitioner.
Ms. Lata Desai i/b M/s. Divekar & Co. For Respondent No.1.
Mr. P.P. Kakade, Government Pleader a/w Mr. B.V. Samant
AGP, Ms. R.A. Salunkhe AGP and Mr. M. M. Pabale, AGP for
State.
------------
CORAM : DIPANKAR DATTA, CJ. &
M. S. KARNIK, J.
DATE : AUGUST 25, 2022.
P.C. :
1. It is submitted by Mr. Gawade, learned advocate that during the pendency of the writ petition, the petitioning company has gone into liquidation.
2. In such view of the matter and also having regard to the fact that the Official Liquidator has not shown interest to press the writ petition, the same stands dismissed as not pressed. Interim order, if any, stands vacated forthwith. No costs.
(M. S. KARNIK, J.) (CHIEF JUSTICE) 1