Bombay High Court
Air India Engineers Association vs Air India Engineering Services Limited ... on 27 October, 2020
Author: N.R. Borkar
Bench: K.K.Tated, N.R. Borkar
Rkm 1 (27)OSWPL-3764-20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally
signed by
Rajshree
Rajshree More
More Date:
2020.10.28
14:59:32
WRIT PETITION (L) NO.3764 OF 2020
+0530
Air India Engineers' Association ] ... Petitioner
V/s.
Air India Engineering Services Ltd. & Anr.] ... Respondents.
Ms.Jane Cox a/w Ms.Jignasha Pandya, for Petitioner.
Ms.Kavita Anchan a/w Mr.Arsh Misra i/b M.V.Kini & Co. for
Respondent.
CORAM : K.K.TATED &
N.R. BORKAR, JJ.
DATE : 27th OCTOBER, 2020.
(Through Video Conferencing)
P.C. :
1] Heard learned counsel for parties.
2] Learned counsel for respondent submits that this Court by order
dated 29th September, 2020 granted them time to file Affidavit-in-Reply, but it remained on their part to file the same. She submits that she require further extension of one week.
3] Learned counsel for respondent further submits that she will take instructions from her client as to whether they are ready and willing to decide the representation dated 19th October, 2019 (Annexed as Exhibit N to the Petition at Page No.133), and within how much time.
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4] Considering these facts, following order is passed :
a] Respondents to file Affidavit-in-Reply on or before 3 rd
November, 2020 with copy to other side.
b] Matter to appear on board on 5th November, 2020. c] This order will be digitally signed by the Personal Assistant of this Court. All concerned will act on a digitally signed copy of this order.
[N.R.BORKAR, J] [K.K.TATED, J]