State Transport Co-Op.Bank Ltd ... vs Nana Gangaram Mahandule
2017 Latest Caselaw 2450 Bom

                                                                  WP/4823/2000
                                        1

                IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                           BENCH AT AURANGABAD

                          WRIT PETITION NO. 4823 OF 2000

 1. State Transport Cooperative
 Bank Limited, Mumbai
 Dr. Anandrao Nair Road,
 Maharashtra Wahatuk Bhawan,
 Mumbai 400 008.

 2. State Transport Cooperative
 Bank Limited, Branch Shrirampur,
 Dist. Ahmednagar, through it's
 Branch Manager.                                   ..Petitioners

 Versus

 Nana Gangaram Mahandul,
 R/o Shrirampur, District
 Ahmednagar.                                       ..Respondent

                                       ...
                                  None present.
                                       ...

                          CORAM : RAVINDRA V. GHUGE, J.

Dated: May 09, 2017 ...

ORAL JUDGMENT:-

1. None present for the parties.

2. The petitioners are aggrieved by the ad-interim order dated

23.8.2000 passed by the Industrial Court, Ahmednagar in Complaint

(ULP) No.117 of 2000.

3. The impugned order reads as under:-

WP/4823/2000

"1. The ad-interim application is allowed.

2. The order passed below Exh.U-2, dt. 9.6.2000 stands confirmed staying the operation of the transfer order dated 3.6.2000 in respect of complainant.

3. Parties to proceed with the main complaint."

4. By the above reproduced order, the stay to the transfer order

dated 3.6.2000 was continued by allowing the ad-interim application.

5. By order dated 5.12.2000, this Court, after hearing the learned

Advocates for the respective sides, admitted the petition and

granted interim relief in terms of prayer clause (C). Consequentially,

the above reproduced interlocutory order was stayed by this Court.

6. Considering the above and keeping in view that the

interlocutory order passed by the Industrial Court has been stayed for

the last 17 years, I deem it proper to dispose off the petition by

continuing the interim relief granted by this Court on 5.12.2000 till

Complaint (ULP) No.117 of 2000 is decided by the Industrial Court,

Ahmednagar, if not already decided.

7. As such, this petition is partly allowed and the interim relief

WP/4823/2000

granted by this Court, by which, the interim order of the Industrial

Court dated 23.8.2000 was stayed, shall continue till Complaint (ULP)

No.117 of 2000 is decided by the Industrial Court, if not already

decided. The Industrial Court shall endeavour to decide the said

Complaint after issuing notices to the litigating sides, as

expeditiously as possible and preferably on/or before 28.2.2018.

Needless to state, the above direction would merge in the final

judgment of the Industrial Court in the event Complaint (ULP) No.117

of 2000 has not been decided by this date.

8. The said complaint, if not already disposed off, shall be

decided on its own merits.

9. Rule is made partly absolute.

( RAVINDRA V. GHUGE, J. )

...

akl/d