S. S. Vaidya vs Air India Employees Self Contributory ...
2024 Latest Caselaw 2607 Bom

Bombay High Court

S. S. Vaidya vs Air India Employees Self Contributory ... on 29 January, 2024

Author: A.S. Chandurkar

Bench: A.S. Chandurkar

RAMESHWAR
LAXMAN
DILWALE
                      15-wp-1956-2003.doc                                                 Rameshwar Dilwale
Digitally signed by
RAMESHWAR
LAXMAN
DILWALE
Date: 2024.01.29                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
18:40:59 +0530
                                        ORDINARY ORIGINAL CIVIL JURISDICTION

                                                WRIT PETITION NO. 1956 OF 2003
                      S. S. Vaidya & Ors.                                   .. Petitioners
                                   Vs.
                      Air India Employees Self Contributory
                      Superannuation Pension Scheme & Ors.                  .. Respondents
                                                          ...

Adv. A. M. Khandekar i/by M/s Tamhane & Co. for the Petitioners. Ms. Heena Shaikh i/by Ad. M. V. Kini & Co. for Respondent No.2. Mr. Shishir Joshi for Respondent No.3.

...

                                                          CORAM : A.S. CHANDURKAR &
                                                                  JITENDRA JAIN, JJ

                                                          DATE     : 29th JANUARY, 2024.

                      P.C. :

1. It is informed by the learned counsel for the petitioners and the

Respondent No.2 that the judgment of this Court in Writ Petition No.1770

of 2011 (R. S. Madireddy & Anr. Vs. Union of India & Ors.) is the subject

matter of challenge in SLP No.23441 of 2022. The said proceedings have

been closed for judgment.

2. In view of aforesaid, put up under the category of "Directions" on

26/02/2024 with liberty to mention in case of any contingency.

[ JITENDRA JAIN, J. ] [ A.S. CHANDURKAR, J. ]