Bombay High Court
Gangadhar Shankarrao Girsawale And ... vs Naresh Chunnilal Puglia And 18 Ors on 15 January, 2021
Author: Avinash G. Gharote
Bench: S.B. Shukre, Avinash G. Gharote
(1) 902.LPA.74.2009
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
LETTERS PATENT APPEAL NO.74 OF 2009
IN
WRIT PETITION NO.5532 OF 2006 (D)
Gangadhar Shankarrao Girsawle and another.
Vs.
Naresh Chunnilal Puglia and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri S. D. Thakur, counsel for the petitioners.
Shri M. R. Pillai, counsel for the respondents no.1.
CORAM : SUNIL B. SHUKRE AND
AVINASH G. GHAROTE, JJ.
DATED : 15/01/2021 Heard Shri Thakur, learned counsel for the petitioners and Shri Pillai, learned counsel for respondent no.1 for some time. It is the contention of the learned counsel for the petitioners that the issue of reference of dispute under Section 28-1A of Trade Unions Act, 1926 was not taken up before the Division Bench of this Court and also before learned Single Bench when both these Benches decided the legality and validity of the Deputy Register's order.
He further submits that the issue is also not considered by the Hon'ble Apex Court when it dismissed the SLP filed against order passed by the Division Bench ::: Uploaded on - 18/01/2021 ::: Downloaded on - 07/02/2021 21:48:36 ::: (2) 902.LPA.74.2009 of this Court. Copies of these proceedings had not been filed here. If this point of argument is to be considered, we are of the view that these proceedings be also available for proper verification. Copies of these memos and also the orders passed in these proceedings be made available for our examination. Petitioners to do the needful in the matter.
Stand over after two weeks.
JUDGE JUDGE
Sarkate
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