Pritika Enterprises And Anr vs Akhil Bharatiya General Kamgar ...
2022 Latest Caselaw 9253 Bom

         Digitally
         signed by
         PRAJAKTA
PRAJAKTA SAGAR
SAGAR
VARTAK
         VARTAK
         Date:
                                                         1                            31-wp 10866-22
         2022.09.15
         12:53:33
         +0530

 PSV
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION
                                        WRIT PETITION NO. 10866 OF 2022
                     M/s. Pritika Enterprises & Anr.                      ..Petitioners
                                  Vs.
                     Akhil Bharatiya General Kamgar Union                 ...Respondent
                                                     -----
                     Mr. Mahesh Shukla with Mr. Niraj Prajapati for Petitioners.
                     None for Respondent.
                                                      -----

                                               CORAM :       M. S. KARNIK, J.

                                               DATE :        SEPTEMBER 14, 2022.

                     P.C.:

1. Heard learned counsel for the petitioners.

2. Issue notice to the respondent, returnable on 11 October, 2022. In addition to the Court notice, private notice is permitted.

3. Till the next date, Criminal Complaint No.7 of 2020 filed by Mr. Raju Tejbahadur Chauhan shall remain stayed.

4. Learned counsel for the petitioners to calculate the quantum of 25% backwages in terms of the impugned judgment dated 14 November, 2019. The question of depositing the said amount of 25% awarded by the Industrial Court, Mumbai will be considered on the next date after the same is quantified by the petitioners.

[M.S. KARNIK, J.]