Bombay High Court
All India Cabin Crew Association And Anr vs Director General Of Civil Aviation And 3 ... on 21 June, 2019
Bench: A.A. Sayed, Prakash D. Naik
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.1292 OF 2013
WITH
WRIT PETITION NO.1997 OF 2014
WITH
NOTICE OF MOTION NO.177 OF 2017
...
All India Cabin Crew Association & Anr. ....Petitioners
V/S
Director General of Civil Aviation & Ors. ....Respondents
...
Mr. Ashok D. Shetty for the Petitioners in both WPs.
Mr. Y.R. Mishra a/w Mr. N.R. Prajapati for Respondent Nos.1 to 8 in WP
No.1292 of 2013.
Ms. S.V. Bharucha with Mr. Rui Rodrigues for Respondent Nos.1 and 4 in
WP No.1997 of 2014.
Mr. Sudhir Talsania a/w Ms. Kavita Anchan for Respondent No.3 in WP
No.1997 of 2014.
CORAM : A.A. SAYED &
PRAKASH D. NAIK, JJ.
DATE : 21 JUNE 2019.
ORDER:
1 On the request of learned Counsel for the Petitioner in Writ Petition No.1292 of 2013, we permit the Petitioners to amend the Petition to join Air India Limited as party Respondent to the Petition. Amendment to be carried out forthwith.
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2 Learned Senior Counsel for the newly added Respondent waives
service. The Affidavit in Reply to the Petition to be filed on behalf of the newly added Respondent before the next date.
3 Stand over to 19 July 2019.
(PRAKASH D. NAIK, J.) (A.A. SAYED, J.) katkam 2/2 ::: Uploaded on - 25/06/2019 ::: Downloaded on - 14/07/2019 14:09:33 :::