Bombay High Court
Mohsin R. Ahmed, Vice Prresident, ... vs Ministry Of Labour, Govt. Of India Thr. ... on 18 December, 2018
Author: Swapna Joshi
Bench: P.N. Deshmukh, Swapna Joshi
1812caw3044.18 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION NO.3044 OF 2018
IN WRIT PETITION NO. 6036 OF 2018
(Rashtriya Colliery Mazdoor Sangh vs. Union of India and another)
______________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri A.C. Dharmadhikari, Advocate for petitioner.
Smt. M.R. Chandurkar, Advocate for respondent no.1.
Smt. Sushma, Advocate for respondent no.2.
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CORAM : P.N. DESHMUKH AND
MRS. SWAPNA JOSHI, JJ.
DATED : DECEMBER 18, 2018 Smt. Chandurkar, learned Counsel for respondent no.1, and Smt. Sushma, learned Counsel for respondent no.2, seek time to file reply to the civil application.
Shri Dharmadhikari, learned Counsel for petitioner, submits that services of one of the members of the petitioner are likely to come to an end from 31/12/2018 on superannuation and, therefore, petition be heard prior to date of his retirement.
Smt. Sushma, learned Counsel for respondent no.2, submits that proceedings bearing No.CGIT/NGP/36/2018-19 pending before Central Government Industrial Tribunal are listed on 4/1/2019 for filing written statement/reply by Management.
Shri Dharmadhikari, learned Counsel for petitioner, though has no objection for grant of time to ::: Uploaded on - 19/12/2018 ::: Downloaded on - 25/12/2018 21:04:30 ::: 1812caw3044.18 2/2 respondents for filing reply to the civil application, submits that date 4/1/2019 fixed before the Central Government Industrial Tribunal be preponed, which prayer we do not find proper to be considered by us. However, we grant liberty to the parties to appear before Central Government Industrial Tribunal and make joint request for preponing of date.
Smt. Sushma, learned Counsel for respondent no.2, submits that she is not appearing before Central Government Industrial Tribunal and as such, she is unable to make any statement as to when Counsel for respondent no.2 would remain present before Central Government Industrial Tribunal for preponing of date. However, she submits that present matter be posted on 20/12/2018 so that she can obtain instructions.
Stand over to 20/12/2018.
JUDGE JUDGE
khj
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