Smt. Gangabai Wd/O Shyamlal ... vs State Of Maha. Irrigation Deptt., ...
2021 Latest Caselaw 1745 Bom

                                        1                                  270121wp3179.17.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           : NAGPUR BENCH : NAGPUR.

                             WRIT PETITION NO. 3179 OF 2017
                       SMT. GANGABAI Wd/oSHYAMLAL SARWAN
                                       VERSUS
                 STATE OF MAH., THRU. IRRIGATION DEPTT. AND OTHERS
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Office Notes, Office Memoranda of                           Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                        Mrs. U. A. Patil, Advocate for respondent nos.1 to 3
                        Mrs. M. A. Barabde, A.G.P. for respondent no.4

                                 CORAM : V. M. DESHPANDE, J.

DATE : JANUARY 27, 2021.

1. In this writ petition, initially notices were issued to the respondents on 05.02.2018. In response to the notice, Smt. U.A. Patil, learned counsel is appearing for respondent nos. 1 to 3. Learned Assistant Government Pleader appears for respondent no.4.

2. Initially, in this writ petition, petitioner Smt. Gangabai Sarwan used to be represented by Shri M.P. Jaiswal, Advocate. During pendency of this writ petition, Shri Jaiswal, Advocate passed away.

3. This writ petition challenges the judgment and order passed by the learned Member, Industrial Tribunal, Nagpur in Complaint ULPA No. 313 of 2010, dismissing the Complaint ULP filed on behalf of the petitioner.

4. Today, in the Court hall, Shri R.B. Puranik, Advocate, a very senior member of the Bar, practicing mainly on labour and industrial side, is present. I have requested him whether he can offer his services to the petitioner by representing her. The learned counsel 2 270121wp3179.17.odt

graciously consented and submitted that he will argue the matter for and on behalf of the petitioner.

5. In that view of the matter, Shri R.B. Puranik, Advocate is appointed as an Amicus Curiae in this writ petition.

6. Registry is directed to furnish a copy of the entire writ petition along with all annexures to Shri R.B. Puranik, Advocate within a period of Ten days from today.

7. Registrar (Judicial) shall ensure that a copy of the petition is furnished to Shri R.B. Puranik, Advocate.

8. Put up this matter after three weeks.

                                         JUDGE
Diwale


                                                        Digitally signed
                                                        by Parag
                                           Parag        Diwale

                                           Diwale       Date:
                                                        2021.01.27
                                                        18:32:23 +0530