Bombay High Court
Jsw Steel Coated Products Ltd., ... vs Nagpur And Wardhadistrict Mathadi And ... on 14 October, 2025
Author: Anil S. Kilor
Bench: Anil S. Kilor
1 949wp8134.2017..doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, AT NAGPUR.
WRIT PETITION NO 8134 OF 2017
(JSW Steel Coated Products Ltd, Mumbai Vs. Nagpur and wardha District Mathadi and Unprotected
Labour Board,Nagpur)
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. S.P. Dharmadhikari, Senior Advocate a/b Mr. Kartik Shukul,
Advocate for petitioner.
Mr. Shantanu Ghate, Advocate for respondent.
CORAM : ANIL S. KILOR & RAJNISH R. VYAS,JJ.
DATED : 14-10-2025.
Heard.
2. Mr. Ghate, learned counsel for respondent Mathadi Board seeks time to file reply in this matter. Mr. Dharmadhikari, learned Senior Counsel hence, insisted for interim relief. Whereupon, Mr. Ghate makes a statement that till the next date, Board will not pass any order under Section 13 of the Maharashtra Mathadi, Hamal and Other Manual Workers (Regulation of Employment and Welfare) Act, 1969.
3. Accordingly, place this matter on 19.11.2025, at 2.30 p.m., along with connected matters, for final disposal.
4. It is expected that the Board shall supply the copy of reply in advance. Further both the parties are directed to place on record short notes of argument along with the compilation of authorities on which the parties are intending to rely, before the next date.
(RAJNISH R. VYAS, J) (ANIL S. KILOR, J) Belkhede, PS