All India Reporter Engineering ... vs Vasant S/O Pandurang Badokar And ...
2023 Latest Caselaw 10418 Bom

                                                   1                                     12.WP.6814-2023.odt




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

                             WRIT PETITION NO. 6814 OF 2023
 ( All India Reporter Engineering Co. Ltd., Thr. Its Administrative Head
                                   Vs.
                 Vasant s/o Pandurang Badokar & Ors. )

Office Notes, Office Memoranda                         Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                        Mr. H.V. Thakur, Advocate for the Petitioner.



                        CORAM:        AVINASH G. GHAROTE, J.

DATED : 9th OCTOBER, 2023

Heard Mr. Thakur, learned counsel for the petitioner.

2. It is contended, that on account of closure of the establishment on 28.06.2004, the services of the petitioner stood terminated, and therefore, the suspension & charge-sheet against the complainants were not taken forward. It is therefore submitted, that on account of this, the entire proceedings filed by the complainants in U.L.P. No. 725/2001 became infructuous.

3. An application for dismissal of the complaint on this ground has been rejected by the impugned order passed by the learned Labour Court by the order dated 17.10.2010 (page 94) and the revision there against has also been dismissed by the learned Industrial Court by the impugned judgment dated 17.08.2023.

2 12.WP.6814-2023.odt

4. Issue notice for final disposal to the respondents, returnable in four weeks.

5. Petitioner to serve the respondents by all modes permissible in law.

6. Liberty to circulate after service.

(AVINASH G. GHAROTE, J.)

SD. Bhimte

Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 09/10/2023 18:39:34