Oil Field Emplyees Association ... vs Oil And Natural Gas Corporatiojn ...
2021 Latest Caselaw 15885 Bom

Kanchan P Dhuri                        1   / 2                       20-IA-St-3123-2021.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION
                      INTERIM APPLICATION (ST) NO. 3123 OF 2021
                                             IN
                       LETTERS PATENT APPEAL NO. 337 OF 2011
                                             IN
                             WRIT PETITION NO. 6216 OF 2011
   Oil Field Employees Association                      ...    Applicant
   In the matter between :
   Oil and Natural Gas Corporation Ltd.                 ...    Appellant
             Versus
   Petroleum Employees Union and others                 ...      Respondents
                                           .........
   Mr. Shaligram Mishra, party in person.
   Mr. Gobindram Talreja alongwith Mr. Vinod Talreja and Mr. Avinash Undhare
   instructed by G.D. Talreja and Associates for the Applicant/Appellant.
   Mr. R.D. Bhat for Respondent No.1.
   Mr. Avinash Belge for Respondent No.2.
   Mr. Ashutosh Mishra for Respondent No.25.
                                           .........
                               CORAM :      S.J. KATHAWALLA AND
                                            MILIND N. JADHAV, JJ.

                               DATED :      NOVEMBER 16, 2021.

   P.C. :-

1. Being aggrieved by the Judgment dated 8 th September, 2011 passed by this

Court (Coram : S.C. Dharmadhikari, as he then was), the original Petitioner - Oil and

Natural Gas Corporation Ltd. (ONGC) have filed the above Appeal. The Appeal is Kanchan P Dhuri 2 / 2 20-IA-St-3123-2021.odt

pending before this Court since the year 2011. In the said Appeal, an Intervention

Application (st) No. 3123 of 2021 is taken out by the Intevenor stating that he is

representing 157 employees of the ONGC and therefore, he should be heard and

necessary reliefs be granted as set out in the Petition. As recorded in our earlier Order

dated 28th September, 2021, the Petitioner as well as Respondents have opposed the

Intervention Application on several grounds including the ground that the Intervenor

does not enjoy support of the employees as alleged. The Petitioner as well as the

Respondents have submitted that instead of hearing the intervention application, the

Appeal which is pending before this Court since the last 11 years should be heard. We

therefore place the above Appeal for hearing and final disposal on 11 th January, 2022,

High on Board.

2. The Advocate appearing for the Petitioner states that before the tribunal the

party in person had sought to intervene in various other references. However, all his

applications were rejected. He submits that therefore, the Intervenor should not be

allowed to intervene. The Intervention Application be therefore placed on 11 th January,

2022, alongwith the Appeal.

( MILIND N. JADHAV, J. ) ( S.J. KATHAWALLA, J. ) Digitally signed by KANCHAN KANCHAN PRASHANT PRASHANT DHURI DHURI Date:

2021.11.16 18:21:41 +0530