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Dashing Aamdar Ram Kadam Kamgar ... vs Chalet Hotels Pvt. Ltd. And Anr
2021 Latest Caselaw 5645 Bom

Citation : 2021 Latest Caselaw 5645 Bom
Judgement Date : 25 March, 2021

Bombay High Court
Dashing Aamdar Ram Kadam Kamgar ... vs Chalet Hotels Pvt. Ltd. And Anr on 25 March, 2021
Bench: K.K. Tated, Abhay Ahuja
                                                        41 WP 741-21.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  ORDINARY ORIGINAL CIVIL JURISDICTION

                               WRIT PETITION NO.741/2021


       Dashing Aamdar Ram Kadam
       Kamgar Union                                              .. Petitioner
       vs.
       M/s. Chalet Hotels Pvt. Ltd. & Anr.                    .. Respondents

                                          .....
       Mr. Mahesh Shukla with Mr. Niraj Prajapati for the
       Petitioner.
       Mr. K. S. Bapat and Ms G. B. Bhosale i/b Jayesh K. Desai for
       Respondent No.2.
       Mr. T. R. Yadav for Respondent No.1.
                                          .....

                                     CORAM: K.K.TATED, &
                                            ABHAY AHUJA, JJ.

DATED : MARCH 25, 2021 P.C.

. Heard.

2. By this Petition, under Article 226 and 227 of the Constitution of India, the Petitioner is challenging Judgment dated 27/02/2020 passed by the Industrial Court at Mumbai in Application MRTU No. 10/2015 holding that Respondent No.2-Original Applicant be registered as a recognized union for Respondent hotel company and issuing appropriate certifcate of recognition.

3. Considering the submissions made by the learned counsel for the Petitioner and impugned judgment dated 27/02/2020, we are satisfed that the Petitioner has made

Laxmi 1/2

41 WP 741-21.odt

out a case for admission, but there is no question of granting any ad-interim or interim relief at present. Hence, the following order:

a.      Admit.


b.      Hearing of the Petition is expedited.


c.      Mr   Yadav       and      Mr.      Bapat    waives     service        for

Respondent No. 1 and 2 respectively.

d. Registry is directed to place this matter for fnal hearing in weekly board as per its turn in the expedited matters.




( ABHAY AHUJA, J.)                              (K.K.TATED, J.)




Laxmi                                                                          2/2





 

 
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