Bapu Waman Bedase & Ors vs M/S Kinetic Engineering Ltd
2017 Latest Caselaw 4479 Bom

                                     1

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                    BENCH AT AURANGABAD

                      WRIT PETITION NO. 3667 OF 2004

 1.       Shri Bapu Waman Bedase,
          Aged : 36 years, Occ : Service,
          R/o : Rabini Mala, Kedgaon,
          Tq/Dt : Ahmednagar.

 2.       Shri Subash Vittal Bangar,
          Aged : 43 years, Occ : Service,
          R/o : Sukali, Tq : Shevgaon,
          Dt : Ahmednagar.

 3.       Shri Maruti Dattatraya Kute,
          Aged : 35 years, Occ : Service,
          R/o : Motingar Colony, Kedgaon,
          Tq/Dt : Ahmednagar.

 4.       Shri Narayan Murlidhar Magar,
          Aged : 40 years, Occ : Service,
          R/o : Kordgaon, Tq : Pathardi,
          Dt : Ahmednagar.                                 ...Petitioners.



                   Versus

          M/s Kinetic Engineering Ltd,
          Nagar-Dhound Road,
          Ahmednagar, thro : General Manager.            ...Respondent.



          Advocate for Petitioners : Shri P.V. Barde.
          Advocate for Respondent : Shri V.S. Bedre.

                                      CORAM : RAVINDRA V. GHUGE, J.

                                      Dated    : 13th July, 2017







 ORAL JUDGMENT :

1. This petition was not on board. A motion was moved by

the learned counsel for the petitioners submitting that this

petition can be disposed of, as the matter has been settled.

Hence, taken on the production board.

2. Learned counsel for the petitioners and the respondent

have placed on record the consent terms dated 13/07/2017,

which have been signed by petitioner Nos. 1 and 3 with

identification from the learned advocates and with their

supporting affidavits. The said consent terms along with the

verifications/affidavits of the parties (6 pages) are taken on

record and marked as exhibit 'X' for identification.

3. The petitioner Nos. 1 and 3 are present in the Court.

4. It is informed that petitioner No. 2 has passed away on

16/09/2016, and his LR.s have not come on record. This

petition, therefore, abates to the extent of the deceased-

petitioner No. 2. Shri Bedre, learned advocate submits that

petitioner No. 4 has resigned on 15/05/2017 and has collected

his legal dues and has left.

5. Considering the above, this petition which survives only to

the extent of petitioner No. 1/Bapu Waman Bedase and

petitioner No. 3/Maruti Dattatraya Kute, is disposed of as per

the consent terms exhibit 'X'.

6. Rule is discharged.

( RAVINDRA V. GHUGE, J. ) S.P.C.