Bombay High Court
The Commissioner Municipal ... vs Kachara Vahatuk Shramik Sangh on 1 December, 2021
Author: G.S.Kulkarni
Bench: G.S.Kulkarni
Digitally signed
by VIDYA
VIDYA SURESH AMIN
SURESH Date:
2021.12.02
AMIN 11:16:01
+0530
11.WP5357_2021.doc
Vidya Amin
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5357 OF 2021
The Commissioner, Municipal Corporation
of Greater Mumbai ... Petitioner
V/s.
Kachara Vahatuk Shramik Sangh ... Respondent
Mr. A.Y. Sakhare, Senior Advocate a/w. Mr. Joel Carlos, Mr. Santosh
Parad and Mr. Om Suryawanshi for the petitioner.
Mr. Sanjay Singhavi, Senior Advocate a/w. Ms. Rohini Thyagarajan
for the respondent.
CORAM : G.S.KULKARNI, J.
DATE : 1 December, 2021 P.C.:
1. Stand over to 15 December, 2021 to enable Mr. Sakhare, learned senior counsel for the petitioner-Municipal Corporation of Greater Mumbai to take instructions whether the respondents (580 workers) as involved in the present proceedings would stand governed by the order passed by the Supreme Court in the proceedings of Civil Appeal No. 4929 of 2017 dated 7 April, 2017, as prima facie it appears that 2700 employees involved in this case were identically situated as 580 workers in the present case.
2. Let the instructions be obtained and placed on record before this Court on the adjourned date of hearing.
(G.S.KULKARNI, J.) 1/1