Bombay High Court
Fedex Express Transportation And ... vs Goods Transport Labour Board,Mumbai ... on 30 January, 2023
Author: Sandeep V. Marne
Bench: S.V. Gangapurwala, Sandeep V. Marne
k 1/2 45 wp 3859.22 os.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.3859 OF 2022
Fedex Express Transportation and
Supply Chain Services (India)
Private Limited ....Petitioner
V/S
Goods Transport Labour Board
Mumbai & Ors. ....Respondents
...
WITH
WRIT PETITION NO.4213 OF 2022
Fedex Express Transportation and
Supply Chain Services (India)
Private Limited ....Petitioner
V/S
Goods Transport Labour Board
Mumbai & Ors. ....Respondents
...
Mr. J.P. Cama, Senior Counsel a/w Mr. Avinash K. Jalisatgi for Petitioner.
Mr. B.S. Mahamulkar for Respondent No.1 to 3 in both WPs.
Mr. Vikas Nana Tambavekar for Respondent Nos.4 and 5 in WP 4213 of
2022.
Mr. Abhay L. Patki, Additional GP with Smt. Uma Palsuledessai, AGP for
Respondent No.6-State in both WPs.
...
CORAM: S.V. GANGAPURWALA, ACJ &
SANDEEP V. MARNE, J.
DATE : 30 JANUARY 2023.
P.C.:
1 Adjournment is sought on behalf of the Respondents to file Affidavit-
in-Reply. At the request of Respondents, stand over to 16th March 2023.
SUDARSHAN RAJALINGAM KATKAM Digitally signed by SUDARSHAN 1/2 RAJALINGAM KATKAM Date: 2023.01.31 18:42:15 +0530 k 2/2 45 wp 3859.22 os.doc 2 The Respondents may file their Affidavit-in-Reply before the next date. 3 The learned Senior Counsel for the Petitioner submits that there is
other similar matter bearing Writ Petition No.3029 of 2014, the same be placed alongwith the present Writ Petition. Place the present Writ Petition alongwith Writ Petition No.3029 of 2014. 4 The parties are put to notice that if it is convenient to the Court, the Court may endeavor to decide the matter finally at the stage of admission. (SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE) 2/2