Bombay High Court
Nrc Mazdoor Sangh, Through Mr. Ambadas ... vs The Board For Industrial And Financial ... on 27 July, 2022
Author: Gauri Godse
Bench: G.S. Patel, Gauri Godse
1-ASWP-5410-2016+.DOC
Iresh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5410 OF 2016
NRC Ltd ...Petitioner
Versus
Maharashtra State Electricity Distribution Co Ltd ...Respondents
& Ors
WITH
WRIT PETITION NO. 4318 OF 2016
NRC Ltd ...Petitioner
Versus
The Board of Industrial & Financial ...Respondents
Reconstruction & Ors
WITH
WRIT PETITION NO. 5211 OF 2016
NRC Mazdoor Sangh ... Petitioner
Versus
Maharashtra State Electricity Distribution Co Ltd ...Respondent
& Ors
WITH
CIVIL APPLICATION NO. 2185 OF 2018
IN
WRIT PETITION NO. 5211 OF 2016
Maharashtra State Electricity Distribution Co Ltd ...Applicants
& Ors
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1-ASWP-5410-2016+.DOC
Versus
NRC Mazdoor Sangh ....Respondent
WITH
WRIT PETITION NO. 5546 OF 2013
NRC Ltd & Anr ...Petitioners
Versus
The Appellate Authority For Industrial & ...Respondents
Financial Reconstruction & Ors
WITH
WRIT PETITION NO. 7522 OF 2014
NRC Mazdoor Sangh, ...Petitioner
Through Mr. Ambadas Patil, Secretary
Versus
The Board of Industrial & Financial ...Respondents
Reconstruction & Ors
WITH
CIVIL APPLICATION NO. 584 OF 2016
IN
WRIT PETITION NO. 7522 OF 2014
Dhanraj Bhau Gaikwad & Ors ...Applicant
Versus
NRC Mazdoor Sangh, ...Respondent
Through Mr. Ambadas Patil, Secretary
WITH
WRIT PETITION NO. 11661 OF 2015
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1-ASWP-5410-2016+.DOC
NRC Ltd ...Petitioner
Versus
Union of India through its Secretary & Ors ...Respondents
Mr Arshad Sheikh, i/b Satya M Shettigar & Ram Mohite for the
Petitioner in WP 5211/2016
Mr Vikram Nankani, Senior Advocate, with Mr Ashishchandra
Rao, Ms Neveli Reshamwalla, Ms Dhruvee Patel for Respondent
in WP 5546/2013 & 7522/2014
Mr Pranil Sonawane, with AM Sethna for Respondent No. 1 in WP
11661/2015
Ms Jinal Gogri , i/b. Negandhi Shah & Himayatullah for the
Respondent No. 3 in WP 7522/2014
Ms Karuna Yadav, for Ms Meena Doshi for Respondent No. 16 in WP
7522/2014
Mohinee Chougule, i/b Suresh Kumar for Respondent-PF
Department in WP 4318/2016 & WP 5546/2013
Mr MS Bhardwaj ,with Ashok Verma for Respondent No. 14 - Union
of India in WP/7522/2014.
Mr Ashok Varma, with MS Bhardwaj for Respondent Union of India
in WP/4318/2016
Ms Sandhya V Sondhi, for Respondent No. 3 - Union of India in
WP/5546/2013 for Bank of Baroda and for Respondent No. 16 in
WP/7522/2014
Ms Gayatri Singh, Senior Advocate, i/b Ronita Bhattacharya with
Deepali K for Applicant in CAW 1762/2018
CORAM G.S. Patel &
Gauri Godse, JJ.
DATED: 27th July 2022
PC:-
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1-ASWP-5410-2016+.DOC
1. Of this entire group of matters, Writ Petition No. 5410 of 2016, Writ Petition No. 4318 of 2016 and Writ Petition No. 5546 of 2016 are infructuous and are disposed of as such.
2. Writ Petition No. 11661 of 2015 has a vires challenge. It seems to have been dismissed at an earlier stage and was presumably restored. The challenge is not pressed. The Petition is disposed of accordingly.
3. What remains is Writ Petition 7522 of 2014. We will make a separate order in that regard a little later.
4. Ms Singh submits that all assets in question are in fact being dealt with by the National Company Law Appellate Tribunal ("NCLAT"). Mr. Nankani agrees with this submission and supports it. He submits that all the assets covered by the resolution plan are being dealt with by NCLAT.
5. Mr Shaikh appears for NRC Mazdoor Sangh in Writ Petition 7522 of 2014 and Writ Petition 5211 of 016. It is his case that there may be surviving issue that can only be taken up by this Court or which is not part of the NCLAT proceedings. He needs time to take instructions. Writ Petition No. 7522 of 2014 and Writ Petition 5211 of 2016 will be listed on 14th September 2022.
6. As regards workmen, employees and other people similarly situated, whether they do or do not belong to a particular Union, we make it clear that we have not decided any of their claims or Page 4 of 5 27th July 2022 1-ASWP-5410-2016+.DOC contentions in any of the matters before us. All their contentions are expressly kept open for being taken up and adjudicated by the NCLAT.
7. Ms Singh also points out that if NRC has billing dispute with Maharashtra State Electricity Distribution Company Limited, ("MSEDCL") no order should be passed that might prejudicially affect the workmen of NRC Ltd. We are told that there is separate Writ Petition No. 8459 of 2022 filed by NRC Ltd against MSEDCL. That Petition is scheduled for 23rd August 2022. It is open to Ms Singh or her clients to attend that hearing if they so wish.
8. So far as the two Writ Petitions by NRC Mazdoor Sangh are concerned, list these Petitions on 14th September 2022.
(Gauri Godse, J) (G. S. Patel, J)
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