Supreme Court - Daily Orders
Bharatiya Mathadi And General Kamgar ... vs Maharashtra Rajya Mathadi Transport ... on 4 June, 2025
SLP(C) Diary No. 27697/2025
ITEM NO.31 COURT NO.4 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 27697/2025
[Arising out of impugned final judgment and order dated 03-04-2025
in WP No. 2832/2025 passed by the High Court of Judicature at
Bombay]
BHARATIYA MATHADI AND GENERAL KAMGAR SENA Petitioner(s)
VERSUS
MAHARASHTRA RAJYA MATHADI TRANSPORT AND
GENERAL KAMGAR UNION & ORS. Respondent(s)
(IA No. 137472/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 137473/2025 - EXEMPTION FROM FILING O.T. and IA
No. 137471/2025 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 04-06-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
HON'BLE MR. JUSTICE S.V.N. BHATTI
(PARTIAL COURT WORKING DAYS BENCH)
For Petitioner(s) :
Mr. Aniruddha Joshi, Sr. Adv.
Mr. Omkar Jayant Deshpande, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
Mrs. Pradnya S. Adgaonkar, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the Special Leave Petition is granted.
2. Learned senior counsel for the petitioner submits that the grievance of the petitioner is that its members are adversely affected by an order passed in a writ petition in which it was not Signature Not Verified Digitally signed by Deepak Guglani Date: 2025.06.04 made a party and its application for impleadment is still pending 17:34:40 IST Reason: and upon oral motion being made for early consideration, the same 1 SLP(C) Diary No. 27697/2025 has been rejected. However, learned senior counsel points out that the matter is listed on 16th of this month.
3. It was submitted that the respondent No. 2 Board had issued directions to the police authorities to stop the members of the petitioner group from obstructing working of the members of the other group.
4. This Court does not find substance with regard to such apprehension of the petitioner of non-consideration of its application for impleadment and they being stopped from working, since as of today they are still registered workers of the Board. We are confident that the High Court on 16.06.2025, while considering the writ petition, would also take up the application filed by the petitioner for impleadment and decide the same.
5. In the meantime, we further observe that the police may not intervene in the dispute between the Management/Board and the workers, unless it results in a law and order issue.
6. Accordingly, let status quo, as obtaining today, be maintained.
7. The Special Leave Petition stands disposed of with the aforesaid observations.
8. Pending application(s), if any, shall also stand disposed of.
(DEEPAK GUGLANI) (ANJALI PANWAR)
AR-cum-PS COURT MASTER (NSH)
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