Bombay High Court
Gangadhar Shankarrao Girsawale And ... vs Naresh Chunnilal Puglia And 18 Ors on 17 June, 2021
Bench: A.S. Chandurkar, Pushpa V. Ganediwala
1 LPA74-09.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
LETTERS PATENT APPEAL NO.74/2009 IN WRIT PETITION NO. 5532/2006 (D)
(GANGADHAR SHANKARRAO GIRSAWLE & ANOTHER VERSUS NARESH
CHUNNILAL PUGLIA & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Shri S.D. Thakur, counsel for the appellants.
Shri M.R. Pillai, counsel for the R-12, 13 & 16.
CORAM : A. S. CHANDURKAR AND SMT. PUSHPA V. GANEDIWALA, JJ.
DATED : 17TH JUNE, 2021 Shri S.D. Thakur, learned counsel for the appellants on instructions submits that the relevant documents forming part of the proceedings under Section 28(1A) of the Trade Unions Act, 1926 and especially the relevant documents in Writ Petition No.1598 of 2001 decided by the Division Bench as well as those documents forming part of the Special Leave Petition could not be procured by the appellants. He therefore submits that the challenge raised in the letters patent appeal cannot be further prosecuted in absence of those documents.
Accepting the said statement and in the light of the order dated 15.01.2001 the letters patent appeal is disposed of leaving the parties to bear their own costs.
(SMT. PUSHPA V. GANEDIWALA, J.) (A. S. CHANDURKAR, J.) APTE ::: Uploaded on - 17/06/2021 ::: Downloaded on - 18/06/2021 00:21:13 :::