Vaishali Laxman Dalvii vs Indian Tools Manufacturers
2023 Latest Caselaw 2712 Bom

                                                     26-WP-5026-22.DOC


                                                              Sayali Upasani



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


                      WRIT PETITION NO.- 5026 OF 2022


Vaishali Laxman Dalvi and Others                          ...Petitioners

                    Vs.
Indian Tools and Others                               ...Respondents



Mr. S. More, for Petitioners.
None for the Respondents.


                                       CORAM:- N. J. JAMADAR, J.

DATED:- 20th MARCH, 2023

PC:-

1) Heard the learned Counsel for the petitioners.

2) The learned Counsel for the petitioners submits that in

Writ Petition No. 2335 of 2015 in the case of Anant Raghvendra

Reddi Vs. M/s. Indian Tools Manufactures, the respondent No.

1 herein, an identical issue was decided by this Court and yet

the Labour Court has dismissed the application under Section

33C(2) Industrial Disputes Act 1947.

26-WP-5026-22.DOC

3) Perused the judgment in Writ Petition No. 2335 of 2015 in

the matter of Anant Raghvendra Reddi Vs. M/s. Indian Tools

Manufactures.

4) It does not seem that there is an adequate consideration of

the import of the said judgment on the claim of the petitioners

herein. Hence, issue notice to the respondents returnable 2 nd

May, 2023.

5) The petitioners are at liberty to serve the respondents by

private service and file affidavit of service.

[N. J. JAMADAR, J.]