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Air India Ltd vs Hemangi Prabhu And 47 Others
2024 Latest Caselaw 1161 Bom

Citation : 2024 Latest Caselaw 1161 Bom
Judgement Date : 17 January, 2024

Bombay High Court

Air India Ltd vs Hemangi Prabhu And 47 Others on 17 January, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

2024:BHC-OS:1293

            Kishor                                     1/2                               902 (17.1.24) os.doc


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                ORDINARY ORIGINAL CIVIL JURISDICTION

                               INTERIM APPLICATION(ST) NO. 1570 OF 2024
                                                 IN
                                   WRIT PETITION NO. 2007 OF 2019

            Air India Ltd.                                    ...Petitioner
                  Versus
            Hemangi Prabhu And 47 Others                      ...Respondents

                                                  ....
            Mr. Lancy D'souz a/w. Ms. Deepika Agarwal & Mr. V. M. Parkar, for
            Applicant.
            Mr. Haresh Shivdasani, for Respondent Nos.1 to 6, 8, 9, 12 to 17, 19 to 22,
            24, 25, 27 to 29, 31 to 33, 36 to 42 & 45.
            Mr. Rakesh Singh a/w. Ms. Heena Shaikh i/b. M.V. Kini & Co., for
            Respondent No.46.
                                                       ....

                                                    CORAM     : SANDEEP V. MARNE, J.
                                                    DATED     : 17 JANUARY 2024.


            P.C. :

Interim Application is filed to bring on record legal heirs of Respondent No.19, who has passed away during pendency of the petition. The arguments in the petition have been herd and Judgment has been reserved.

2. The Application is not opposed by Mr. Shivdasani, the learned counsel appearing for workmen. Considering averments made in the Application, the same is allowed. Petitioner is permitted to bring on record

Kishor 2/2 902 (17.1.24) os.doc

legal heirs of Respondent No.19. Amendment be carried out forthwith. Re- verification is dispensed of. Interim Application is disposed of.

SANDEEP V. MARNE, J.

   KISHOR         VISHNU

   VISHNU         Date:
   KAMBLE         2024.01.22
                  19:26:43
                  +0530





 

 
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