Bombay High Court
Johnson Matthey Chemicals India Pvt. ... vs Dharmarajya Kamgar Karmachari ... on 29 September, 2021
Author: G. S. Kulkarni
Bench: G. S. Kulkarni
11-WP-6119-2021
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISIDICTION
WRIT PETITION NO. 6119 OF 2021
M/s. Johnson Matthey Chemicals
India Private Limited .. Petitioner
Versus
Dharmarajya Kamgar Karmachari
Mahasangh & Ors. .. Respondents
Mr. J. P. Cama, Senior Advocate a/w Mr. Tejas Gokhale & Kumar
Prem Anand i/by Indrajeet Hingane for petitioner.
Ms. Jane Cox i/by Ghanashyam R. Thombare for respondents.
C0RAM: G. S. KULKARNI, J.
DATE: SEPTEMBER 29, 2021 PC:
1. I have heard Mr. Cama, learned senior counsel for the petitioner and Ms. Jane Cox, learned counsel for the respondents at some length.
2. Two basic issues are raised by Mr. Cama as regards the impugned interim order passed by the learned Member of the Industrial Court. Firstly, the relief of reinstatement could not have been granted at the interim stage. Secondly, it was not appropriate for the tribunal to draw any functional integrality 1 11-WP-6119-2021 so as to reach to any conclusion that the NICAT Division and PGMCAT Division were not separate.
3. Having heard the learned Counsel for the parties at some length, in my opinion, before the Court considers passing any order on this petition, an opportunity needs to be granted to the parties to amicably resolves the disputes, which would be certainly in their mutual interest. Both the learned Counsel fairly agree that an endeavour in that regard can certainly be made and wholeheartedly.
4. In the facts and circumstances of the case, it would be appropriate that both the parties take reasonable approach so that the litigation between the parties comes to an end.
5. To enable the learned counsel for the parties to do so, stand over to October 5, 2021 (High on Board). Part heard.
PRAVIN DASHARATH (G. S. KULKARNI, J.) PANDIT Digitally signed by PRAVIN DASHARATH PANDIT Date: 2021.10.04 18:03:35 +0530 2