Bombay High Court
M/S. Gjn Logistics Through Proprietor ... vs Goods Transport Labour Board For ... on 20 October, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
JYOTI
PRAKASH 1 4. WP 10598.16.doc
PAWAR
Digitally signed by
JPP
JYOTI PRAKASH
PAWAR
Date: 2022.10.22
12:02:21 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10598 OF 2016
M/s. Saint Gobain India Pvt. Ltd. ... Petitioner
V/s.
The Goods Transport Labour Board,
Greater Mumbai through Chairman
and Secretary and Ors. ... Respondents
with
WRIT PETITION NO. 11558 OF 2017
M/s. GJN Logistics through Proprietor
Krishan Bhoir ... Petitioner
V/s.
The Goods Transport Labour Board,
Greater Mumbai and Ors. ... Respondents
with
WRIT PETITION NO. 7721 OF 2018
M/s. Saint Gobain India Pvt. Ltd. ... Petitioner
V/s.
The State of Maharashtra through
the Secretary and Ors. ... Respondents
with
WRIT PETITION NO. 8407 OF 2018
Askhil Bharatiya Mathadi Transport
and General Kamgar Union, Carnac Bunder,
2 4. WP 10598.16.doc
Mumbai and Anr. ... Petitioners
V/s.
The State of Maharashtra
Through the Secretary, Labour and Industrial
Department, Mantralaya and Ors. ... Respondents
Mr. Prabhakar Jadhav for the Petitioners in WP 11558/17
Ms. Tanaya Patkar i/b. Ms. Nutan Patankar for the Petitioners in WP
10598/16 and WP 7721/18
Mr. N.K. Rajpurohit, AGP for Respondent No.2 - State in WP
10598/16, WP 11558/17 and for Respondent No.1 - State in WP
7721/18 and WP 8407/18
Mr. A.S. Peerzada for Respondent No.4 - Mathadi Kamgar Union in
WP 7721/18
Mr. Siddhesh S. Shetye i/b. Mr. B.S. Mhamulkar for the Respondent
No.1 - Board
Ms. Pavitra Manesh for Respondent No.3 in WP 7721/18
CORAM : NITIN JAMDAR &
SHARMILA U. DESHMUKH, JJ.
DATE : 20 OCTOBER 2022 P.C. :-
The matters are circulated on the ground that it is settled. The consent terms tendered in the Court were not circulated in advance. The consent terms run into 50 pages. The Writ Petition is of the year 2016. The learned AGP states that copy is given in the Court today.
3 4. WP 10598.16.doc
2. We note that one of the clause of the consent terms which is signed by the Respondent No.4 - Union bars the members of the Union from taking recourse to any Court of law including the Mathadi Board in future. The Respondent No.4 - Union will file an additional affidavit justifying agreeing to such a clause.
3. Stand over to 15 November 2022.
SHARMILA U. DESHMUKH, J. NITIN JAMDAR, J.