Bombay High Court
Aviation Industry Employees Guild vs Air India Ltd And 12 Ors And Air ... on 3 December, 2018
Author: Sandeep K. Shinde
Bench: A.S. Oka, Sandeep K. Shinde
Rane 1/3 CHS-86-2016 (SR.28)
3.12.2018
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 86 OF 2016
IN
WRIT PETITION NO. 1676 OF 2015
Aviation Industry Employees Guild ...Applicant
(Orig. Petitioner)
IN THE MATTER BETWEEN :
Aviation Industry Employees Guild ....Petitioner
V/s.
Air India Limited and 12 Ors. ....Respondents
AND
Aviation Industry Employees Guild ...Applicant
(Orig. Petitioner)
*****
Mr. Ashok D. Shetty, Advocate for the applicant and
petitioner.
Mr. Lancy D'souza and Ms. Deepika Agrawal, Advocate for
respondent no.1.
Mr. Dhanesh Shah, Advocate for the respondent-Union of
India.
Coram : A.S. Oka, &
Sandeep K. Shinde, JJ.
Monday, 3 rd December, 2018.
P.C. :
1. Heard learned Counsel for the applicants. ::: Uploaded on - 10/12/2018 ::: Downloaded on - 28/12/2018 23:00:05 :::
Rane 2/3 CHS-86-2016 (SR.28)
3.12.2018
2. The learned Counsel for the contesting
respondent points out that in connected matter (Writ Petition No. 794 of 2016) similar amendment has been allowed.
3. Our attention is invited to the order dated 17th August, 2015 by which the Apex Court directed that this petition should be disposed of within three months. It is obvious that the petition could not be heard for the reason that subsequently the applicant/writ petitioner had applied for amendment but the applicant never moved the said application.
3. The Chamber Summons is made absolute in terms of prayer clause (a). Amendment to be carried out within a period of 2 weeks from the date from which this order is uploaded.
4. The advocate for the applicant to serve a copy of the amended petition to the Advocates appearing for the ::: Uploaded on - 10/12/2018 ::: Downloaded on - 28/12/2018 23:00:05 ::: Rane 3/3 CHS-86-2016 (SR.28) 3.12.2018 respondents. The respondents will be entitled to file a reply to the amended petition within a period of 3 weeks from the date on which amended copy is served to them.
5. Place the petition under the caption 'for fixing date for hearing' on 21st January, 2019.
(SANDEEP K. SHINDE, J) (A.S. OKA, J) ::: Uploaded on - 10/12/2018 ::: Downloaded on - 28/12/2018 23:00:05 :::