Nandkumar Motiram Chitte vs Saptshrung Nivasini Devi Trust ...
2024 Latest Caselaw 2272 Bom

Bombay High Court

Nandkumar Motiram Chitte vs Saptshrung Nivasini Devi Trust ... on 24 January, 2024

Author: Prakash D. Naik

Bench: Prakash D. Naik

2024:BHC-AS:4009


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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    CRIMINAL WRIT PETITION NO.4090 OF 2018

                    Nandkumar Motiram Chitte                                          Petitioner
                                versus
                    Saptshrung Nivasini Devi Trust Sevakanchi
                    Pratsanstha Ltd and others                                        Respondents

                    Mr.Yogendra Pendse, Advocate for Petitioner.
                    Mr.Arfan Sait, APP, for State.
                    Mr.Shubham Jangam i/by G.R.Agrawal, Advocate for Respondent.

                                                   CORAM :     PRAKASH D. NAIK, J.

                                                   DATE   :    24th January 2024
                    PC :

1. Learned advocate for Petitioner in fairness brought to the notice of this Court that Section 42 of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 provides that an appeal would lie against acquittal by Labour Court in its special jurisdiction.

2. Petitioner herein has challenged the order of acquittal passed by Labour Court dated 3rd February 2017. This petition was lodged in this Court on 14th September 2018. Since then the petition is pending in this Court.

3. In the aforesaid circumstances Petitioner is permitted to withdraw this petition with liberty to prefer appeal by invoking Section 42 of MRTU & PULP Act.

4. Since impugned judgment of acquittal was passed on 3 rd February 2017, in the event any objection is raised in respect to delay

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in preferring appeal, appropriate authority shall consider the fact that Petitioner resorted to the remedy of filing writ petition before this Court which was pending till date.

5. Writ Petition stands disposed off.

(PRAKASH D. NAIK, J.) MST