wp-14798-2023.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.14798 OF 2023

1.Sunanda S. Mandhare, (Mrs. Sunanda

Sunil Badrike), Age 48 years,

RH-05, Loha Bhavan Coop. Housing

Society Limited, Plot No.6, Sector-3,

New Panvel, Raigad, 

Maharashtra 410 206

2.Savitri H. Patil (mRS. Savitri Pradip 

Patil) Age 45 years,

Nanda Deep, Plot No.23, Road No.7,

Sector, New Panvel 410 206

3.Aarti L. Sawant (Mrs. Rajashri Sanjay

Rane), Age 45 years,

403, Rajpath Eastern Heights,

Navghar Road, Near Tata Colony,

Mulund (East), Mumbai 400 081

4.Sushma Balkrishna Mhatre 

(Mrs. Sushma Vlhas Kadu), Age 46,

Plot No.688, Shree Swami Samarth

Bunglow, Kadu Sir, Mhada Colony,

Pen, Raigad, Maharashtra 402 107

5.Nutan S. Pingulkar (Mrs. Nutan 

Sanjay Chikhalikar), Age 50 years,

B-201, Suraj Apartment, 

Plot No.160/161, Sector-4, 

Near Prakash Super Market, 

New Panvel, Raigad 410 206

6.Kalpana P. Mankame (Mrs. Sakshi

Sanjay Powale), Age 48 years,

Aditya Plaza, Plot No.91, B Wing,

1

SHABNOOR

AYUB

PATHAN

Digitally signed

by SHABNOOR

AYUB PATHAN

Date: 2026.04.10

12:31:52 +0530

wp-14798-2023.doc

First Floor, Near Purohit Hospital,

MCCH Society, Panvel, Raigad, Navi

Mumbai, Maharashtra, India 410 206

7.Sandhya S. Chavan (Mrs. Meenal

Murlidhar Ghag), Age 50 years,

Greenfield Apartments, NL-6/8/10,

Sector-8, Nerul, Navi Mumbai 400 706…  Petitioners

Vs.

1.Procter & Gamble Health Limited,

Godrej One, 8th Floor, Pirojshah Nagar,

Eastern Express Highway, Vikhroli (E),

Mumbai 400 079

2.Sadhana R. Pote

3.Rohini S. Kurghode

4.Veena V. Pimpalvadkar

5.Smitha S. Khambekar

6.Pushpa C. Thange

7.Sandhya N. Singhasane

8.Arundhati M. Marathe

9.Vanshree Y. Bagade

10.Nalini S. Mokal

11.Lata S. Gaikwad

12.Jyotsna D. Mayekar

13.Neelam P. Sarmalkar

14.Asha D. Patil

15.Kalpana G. Waghmare All C/o.

Rekha-Villa CHS, 24/4, ‘B’ Wing,

Sathe Wadi, Sane Guruji Marg,

‘B’ Cabin, Naupada, 

Thane (W) 400 602…  Respondents

2

wp-14798-2023.doc

Mr. Yogendra Pendse with Ms. Tejashree Joshi for the 

petitioners.

Mr. S.K. Talsania, Senior Advocate with Mr. R.N. Shah 

i/by Mr. Piyush Shah for respondent No.1.

Mr. Avinash Jalisatgi with Ms. Divya Wadekar and Mr. 

Mulanshu Vora for respondent Nos.2, 3, 4, 6, 7, 9, 10 & 

12.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 9, 2026

PRONOUNCED ON:APRIL 10, 2026

JUDGMENT:

1.By the present Petition instituted under Articles 226 and 227 

of the Constitution of India, the Petitioners have assailed the 

legality and  correctness of  the Judgment and Award dated 9 

February 2023 rendered by the 4th Labour Court at Thane in 

Miscellaneous Restoration Application (IDA) No. 1 of 2022. 

2.The factual matrix giving rise to the present Petition, in brief, 

is   that   the   Petitioners,   along   with   certain   other   workmen, 

excluding Respondent No. 1, had instituted proceedings under 

Section 33C(2) of the Industrial Disputes Act, 1947. In the said 

proceedings, it was, inter alia, contended that the workmen were 

entitled to wages in accordance with the principle of equal pay for 

equal work and that they had been paid wages lower than those 

legally due by E-Mark India Ltd. It is further the case of the 

Petitioners that E-Mark India Ltd. subsequently came to be taken 

over by Respondent No. 1 Company pursuant to a Share Purchase 

3

wp-14798-2023.doc

Agreement concerning the healthcare business of the erstwhile 

Company.   The erstwhile Company entered appearance in the 

aforesaid proceedings and tendered a detailed Written Statement 

contesting the claims raised therein. During the pendency of the 

said proceedings, the erstwhile Company, having regard to the 

pendency of certain other litigations, preferred an Application 

seeking stay of the proceedings, which Application came to be 

allowed   by   the   Labour   Court,   thereby   directing   that   the 

proceedings be kept in abeyance.   Writ Petition No. 1103 of 2000 

came to be disposed of on 26 October 2016. 

3.The Petitioners further assert that they had challenged the 

said order by way of a Special Leave Petition. It is their case that 

notwithstanding the disposal of the Writ Petition, the Labour Court 

continued to keep the proceedings in abeyance until approximately 

the year 2019, although the matter was periodically listed on the 

board.  Upon disposal of the aforesaid Writ Petition, the Labour 

Court   resumed   hearing   of   the   Application.   According   to   the 

Petitioners, the erstwhile Company had full knowledge of such 

disposal; however, it failed to remain present before the Labour 

Court during the subsequent proceedings. 

4.Thereafter, the Labour Court, by its Judgment and Order 

dated 27 January 2020, allowed the Application, inter alia placing 

reliance upon the law laid down by the Supreme Court in State of 

Punjab vs. Jagjit Singh. It is further stated that immediately after 

the pronouncement of the said Judgment, the outbreak of the 

COVID-19   pandemic   intervened,   on   account   of   which   further 

proceedings could not be effectively pursued and remained stalled 

4

wp-14798-2023.doc

for a considerable period. 

5.Upon   easing   of   the   pandemic-related   restrictions,   the 

Petitioners approached the Executing Authority, namely the Deputy 

Commissioner of Labour. The said Authority, after affording an 

opportunity of hearing to the parties, issued a Recovery Certificate. 

It is specifically averred that Respondent No. 1 was also heard at 

the stage of issuance of the Recovery Certificate and was fully 

aware of the Judgment and Order dated 27 January 2020, as the 

erstwhile Company had duly communicated the same along with 

particulars of the execution proceedings. 

6.Respondent   No.1   thereafter   instituted   Miscellaneous 

Restoration Application (IDA) No. 1 of 2022 seeking restoration of 

the original Application on diverse grounds, including the alleged 

takeover   of   the   erstwhile   Company.   The   Petitioners   entered 

appearance and opposed the said Application. Respondent No. 1 

also sought interim relief by way of stay to the execution of the 

Recovery Certificate and prayed for modification of the condition 

of   deposit   from   a   monetary   deposit   to   furnishing   of   a   bank 

guarantee. By an order passed in Writ Petition No. 13247 of 2022, 

this Court permitted Respondent No. 1 to furnish a bank guarantee 

and enhanced the quantum from 30% to 40% of the Recovery 

Certificate amount. The Restoration Application was thereafter 

heard on merits, wherein Respondent No. 1 adduced evidence 

through its witness, whereas the Petitioners chose not to lead any 

evidence. The Petitioners contend that, by the impugned Judgment 

and Order dated 9 February 2023, the Labour Court allowed the 

said Restoration Application and restored the original Application 

5

wp-14798-2023.doc

to   its   file.   Being   aggrieved   by   and   dissatisfied   with   the   said 

Judgment   and   Order,   the   Petitioners   have   invoked   the   writ 

jurisdiction of this Court by filing the present Petition. 

7.Mr. Pendse, learned Advocate appearing on behalf of the 

Petitioners,   submits   that   the   Labour   Court   has   committed   a 

manifest error in appreciating the material facts on record. It is 

contended that Respondent No. 1 Company must be presumed to 

have knowledge of the pending proceedings, particularly in view 

of the categorical admission of its witness that both entities are, in 

substance, one and the same. According to him, although the 

Labour Court has recorded findings to that effect, it has failed to 

draw the necessary and correct legal inference arising therefrom. It 

is further submitted that the Labour Court has failed to appreciate 

that Respondent No. 1 had knowledge of the Judgment and Order 

dated 27 January 2020 at least from 25 February 2022, and 

despite such knowledge, did not take any steps within a reasonable 

period as required in law. 

8.The Petitioners further contend that Respondent No. 1 did 

not apply for a certified copy of the said Judgment and Order until 

April 2022 and, more importantly, did not file any application for 

condonation of delay while seeking restoration of the proceedings. 

In the absence of such an application, it is submitted that the 

restoration proceedings were clearly barred by limitation. It is 

submitted   that   the   Labour   Court   has   failed   to   consider   the 

aforesaid aspects in their proper perspective and has, therefore, 

erroneously   allowed   the   restoration   application.   It   is   further 

contended that the reasons put forth by Respondent No. 1 are 

6

wp-14798-2023.doc

wholly untenable and appear to be an afterthought. The plea 

regarding the demise of the Advocate is stated to be factually 

incorrect, inasmuch as the said Advocate was never representing 

Respondent   No.   1.   This,   according   to   the   Petitioners,   clearly 

indicates that Respondent No. 1 has acted in an opportunistic 

manner with a view to reopen proceedings which had already 

attained finality. Mr. Pendse further submits that apart from the 

Advocate whose demise has been relied upon by Respondent No. 

1, one Advocate Puranik was also representing the Company in the 

said proceedings. It is, therefore, contended that the Company was 

represented by more than one Advocate, and the plea sought to be 

raised on the basis of the demise of a single Advocate cannot be 

accepted as a valid or sufficient ground.

9.Learned Advocate for the Petitioners further submits that the 

Labour Court has failed to appreciate that the erstwhile Company 

had actively participated in the proceedings and that the matter 

was kept in abeyance by consent of parties only till the decision of 

the proceedings pending before this Court. It is submitted that 

upon disposal of the said proceedings, the Labour Court rightly 

resumed the matter and proceeded to pass the Judgment and 

Order   dated   27   January   2020   in   accordance   with   law.   The 

Petitioners contend that, in such circumstances, Respondent No. 1 

cannot be permitted to reopen the proceedings under the guise of 

restoration, particularly in the absence of sufficient cause and 

without furnishing any satisfactory explanation for the delay. 

10.It is further submitted that the impugned Judgment and 

Order dated 9 February 2023 is contrary to settled principles of 

7

wp-14798-2023.doc

law, suffers from non-application of mind, and has been passed 

without proper consideration of the issue of limitation as well as 

the conduct of Respondent No. 1. 

11.Per contra, Mr. Talsania, learned Senior Advocate appearing 

on behalf of Respondent No. 1, submits that the employees were 

fully aware that Application (IDA) No. 174 of 1997 had been kept 

in abeyance till the decision in Writ Petition No. 1103 of 2000. It is 

submitted that after dismissal of the said Writ Petition by this 

Court on 26 October 2016, the employees neither placed a copy of 

the Judgment before the Labour Court nor informed the Labour 

Court about such disposal on any of the subsequent dates. It is 

further submitted that by suppressing this material fact, as well as 

the Judgment of this Court, the employees proceeded to obtain an 

ex-parte order, particularly at a time when the Advocate appearing 

for the Respondent Company had expired after a prolonged illness. 

It is contended that it was the bounden duty of the employees to 

bring the said fact to the notice of the Labour Court, especially in 

view of the Order dated 11 September 2013 passed by the Labour 

Court, wherein it was specifically observed that the proceedings 

shall remain in abeyance till the decision of the High Court. 

12.It is further submitted that by a subsequent Order dated 27 

June   2016,   the   Labour   Court   had   reiterated   that   the   main 

application had been kept in abeyance until the decision of the 

High Court in Writ Petition No. 1103 of 2000. It is pointed out that 

the Labour Court, in the said Order, had observed that since the 

issue regarding completion of 240 days of service in a year was 

common to both proceedings, it would not be appropriate to 

8

wp-14798-2023.doc

record   independent   findings,   and   accordingly   rejected   the 

application seeking review. In view of the aforesaid orders, it is 

submitted that it was incumbent upon the employees to bring to 

the notice of the Labour Court the dismissal of the Writ Petition 

and to place on record a copy of the Judgment and Order dated 26 

October 2016 passed by this Court.  

13.It is further submitted that suppression of these material 

facts is evident from the ex-parte Judgment and Order dated 27 

January   2020,   inasmuch   as   the   employees,   while   advancing 

arguments through their Advocate, failed to disclose to the Labour 

Court the factum of dismissal of the Writ Petition. It is contended 

that even in the present Petition, the Petitioners have suppressed 

the material facts relating to the Judgment and Orders passed in 

Writ Petition No. 1103 of 2000 and have merely stated that the 

said Writ Petition was disposed of in the year 2016, without 

disclosing the true effect thereof. It is further submitted that on 5 

December 2023, being the first date of hearing, the Petitioners, 

without serving notice upon the Respondents despite a Caveat 

having been filed, failed to inform this Court that the Writ Petition 

filed by them had already been dismissed in the year 2016. It is 

contended that had the Respondents been served and heard, the 

true facts would have been placed before this Court and the Order 

dated 5 December 2023 would not have been passed. In support of 

the aforesaid contentions, reliance is placed upon the judgment of 

the Supreme Court in 

Ramjas Foundation vs. Union of India and 

Others, reported in (2010) 14 SCC 38

, wherein it has been held 

that a party who does not approach the Court with clean hands is 

9

wp-14798-2023.doc

not entitled to be heard on merits and is disentitled to any relief. 

14.It is further submitted, placing reliance on the observations 

in the said judgment, that it is an established principle that when a 

party seeks relief on an ex-parte basis, it is under an obligation to 

make full and fair disclosure of all material facts, failing which any 

order obtained is liable to be set aside. It is further contended that 

the said principles have been consistently applied by the Supreme 

Court in a catena of decisions, wherein relief has been declined to 

parties who have suppressed material facts or have not approached 

the Court with clean hands.  On the aforesaid ground alone, it is 

submitted that the present Petition deserves to be dismissed. 

15.Learned Senior Advocate further submits that on 1 December 

2018, the erstwhile E-Merck came to be acquired by Procter & 

Gamble pursuant to acquisition of shares. It is submitted that on 

13 April 2019, Advocate K.T. Rai, who was appearing for the 

erstwhile Company, expired after a prolonged illness. It is further 

submitted that on 11 October 2019, the Labour Court was on leave 

as per the Roznama; however, the stage of the matter was altered 

to that of hearing without any formal order, and the notation “kept 

in abeyance” was removed. This aspect has been recorded by the 

Labour Court in its Order dated 9 February 2023 while restoring 

the proceedings. It is contended that Respondent No. 1 was never 

made aware of such change in status, as neither notice was issued 

by the employees nor by the Labour Court, and in the absence of 

representation due to demise of the Advocate, the Respondents 

remained unaware of the proceedings. It is, therefore, submitted 

that the Petitioners have failed to make out any case warranting 

10

wp-14798-2023.doc

interference and no ground exists to grant any relief in their 

favour. According to Respondent No. 1, the Order dated 9 February 

2023 passed by the Labour Court is legal, proper, and justified, and 

the   present   Petition   being   devoid   of   merit,   deserves   to   be 

dismissed. 

REASONS AND ANALYSIS:

16.I have gone through the rival submissions with care. The real 

question is not only whether Respondent No. 1 had knowledge of 

the earlier proceedings, but whether the Labour Court committed 

such an error in allowing the restoration application that this 

Court must interfere in writ jurisdiction. The answer has to be 

found in the surrounding conduct of the parties, the earlier orders 

of the Labour Court, the stage at which the matter stood, and the 

explanation offered for non-appearance and delay. 

17.The Petitioners contend that Respondent No. 1 was fully 

aware   of   the   proceedings   and   that   such   knowledge   must   be 

presumed, since its witness admitted that the erstwhile Company 

and Respondent No. 1 were in substance one and the same. It is 

also said that the Labour Court itself recorded findings showing 

continuity between the two entities, yet it failed to draw the 

proper legal inference. This submission cannot be brushed aside 

lightly. If the successor company had stepped into the shoes of the 

erstwhile Company, it would ordinarily be expected to take charge 

of pending litigation and follow the matter with due diligence. A 

party cannot remain silent for long and later claim complete 

ignorance as a matter of course. At the same time, presumed 

11

wp-14798-2023.doc

knowledge is not the same as proved effective knowledge on a 

particular date. The Court has to see whether there was notice in 

fact, whether the matter was listed, and whether the party had a 

fair chance to appear. 

18.The record shows that the proceedings under Section 33C(2) 

had remained in abeyance for a long time because of pending 

proceedings before this Court. The orders dated 11 September 

2013 and 27 June 2016 clearly show that the Labour Court itself 

had kept the matter in suspension till the decision of Writ Petition 

No. 1103 of 2000. Those orders also make it plain that both sides 

were conscious that the fate of the Labour Court matter was linked 

with the result of the writ petition. Once the writ petition was 

disposed of on 26 October 2016, it was certainly expected that the 

parties would place the fact before the Labour Court and seek 

appropriate directions. The mere expectation of such conduct does 

not by itself answer the further question whether Respondent No. 

1 was given due opportunity after the case was revived or whether 

it was proceeded against without effective notice. 

19.The Petitioners say that Respondent No. 1 had knowledge of 

the Judgment and Order dated 27 January 2020 at least by 25 

February   2022,   and   even   then   did   not   act   with   reasonable 

quickness. They also point out that the certified copy was not 

applied   for   till   April   2022   and   no   separate   application   for 

condonation of delay was filed. In a case where a party wants 

restoration after the passage of time, the explanation for delay 

cannot be vague or casual. The law expects a reasonable and 

honest explanation. But the issue here is not to be decided in 

12

wp-14798-2023.doc

isolation only on the basis of dates. The Labour Court was required 

to see the entire sequence. The proceedings had remained dormant 

for years. The status of the matter on the board had changed. The 

company says no notice was issued. Its earlier Advocate had died 

after illness. There was also another Advocate, Puranik, said to 

have been on record. These facts together created a situation in 

which the Labour Court could reasonably hold that the absence 

was not deliberate in the strict sense urged by the Petitioners. 

20.The Petitioners have further argued that the plea based on 

the death of the Advocate was false, because the said Advocate 

was not even representing Respondent No. 1, and in any case 

another Advocate Puranik was also representing the company. This 

submission does raise doubt on the exact manner in which the 

company was represented. Yet it does not by itself demolish the 

finding of the Labour Court. The death of one Advocate may not 

be the only reason, but it can still be one of the reasons showing 

why the company did not follow the matter with the expected 

speed. The presence of another name on record is not enough to 

conclude that there was representation on every relevant date. 

Representation in law is a matter of actual appearance, notice and 

conduct. 

21.The Petitioners also say that the erstwhile Company had 

participated in the proceedings and that the matter was kept in 

abeyance only by consent till the decision of the pending writ 

petition. On that aspect there can be little dispute. The earlier 

orders show that the matter was indeed kept in abeyance because 

there was a pending proceeding before this Court. Therefore when 

13

wp-14798-2023.doc

that proceeding ended the parties were expected to take steps. But 

this point, instead of helping the Petitioners fully, also cuts both 

ways. If the matter had been kept in abeyance for a specific reason, 

then the later change in the board position and the resumption of 

hearing ought to have been clearly brought to the notice of all 

concerned. The record suggests that the stage changed and the 

caption “kept in abeyance” was removed without a clear order 

being communicated to the company. The Labour Court has noted 

this aspect. That finding cannot be ignored unless it is shown to be 

impossible. 

22.The charge of suppression is pressed strongly by both sides. 

The respondent says the employees suppressed the dismissal of 

Writ Petition No. 1103 of 2000 and thereby obtained an ex parte 

order.   The   Petitioners,   on   the   other   hand,   maintain   that 

Respondent No. 1 was aware of the dismissal, that its witness 

admitted the identity between the two companies, and that the 

restoration application was itself a device to reopen concluded 

proceedings. Suppression is a serious allegation. It affects the 

fairness of the process. But it must be tested against the actual 

procedural history. The earlier Labour Court orders do show that 

the existence of the writ petition was known. The question is 

whether after disposal of that writ petition the matter was properly 

brought back before the Labour Court with notice to all concerned. 

On the present record, the Labour Court appears to have accepted 

the   explanation   that   Respondent   No.   1   was   not   effectively 

informed about the resumed hearing and that, because of the 

changed status of the case, it did not have a fair opportunity to 

14

wp-14798-2023.doc

appear. That conclusion may not be the only possible one, but it is 

certainly a possible one. 

23.The argument based on limitation also does not carry the 

matter any further. The Labour Court was not dealing with a 

technical defect alone. It was dealing with a restoration request 

arising out of a long history, where the matter had remained in 

abeyance for years, where the successor company claimed no 

effective notice, and where the explanation was supported by 

evidence. The rule of limitation is meant to bring certainty, but it 

cannot be applied in a vacuum so as to defeat the ends of justice 

where the court below has taken a bona fide view on facts. In the 

present case, the Labour Court was entitled to weigh the conduct 

of the parties and decide whether sufficient cause had been shown. 

That is a matter of discretion. Unless such discretion is shown to 

be arbitrary or perverse, interference is not called for. 

24.Much stress has been laid by the Petitioners on the fact that 

Respondent No. 1 did not immediately apply for a certified copy 

and did not file a formal condonation application. These are valid 

points,   but   they   are   not   decisive   by   themselves.   Courts   are 

concerned with substance, not with procedural lapses. Where the 

party explains that it came to know later, that it had no proper 

representation, and that the record itself reflected confusion about 

the status of the matter, the Labour Court may still choose to 

restore the proceedings so that the dispute is heard on merits. 

Such a course does not amount to illegality merely because the 

application was not perfectly drafted. 

15

wp-14798-2023.doc

25.The Labour Court examined the earlier orders, the change in 

the status of the case, the version of Respondent No. 1 regarding 

knowledge and representation, and the evidence led before it. It 

then   allowed   restoration.   The   reasons   may   not   satisfy   the 

Petitioners, but they cannot be said to be unsupported by record. 

The petitioners have not shown that the Labour Court ignored any 

decisive material, applied a wrong principle of law, or exercised 

jurisdiction   in   a   manner   so   unreasonable   that   it   calls   for 

interference. The impugned order therefore does not suffer from 

such patent illegality as would justify writ correction. 

26.For these reasons, the challenge to the Judgment and Order 

dated   9   February   2023   cannot   succeed.   The   restoration   was 

granted by the Labour Court after considering the rival cases and 

the surrounding facts. In the absence of any clear perversity, this 

Court   would   not   be   justified   in   upsetting   that   decision.   The 

Petition, therefore, deserves to fail. 

27.In view of the foregoing discussion and reasons recorded 

hereinabove, the following order is passed:

(i)  The Writ Petition stands dismissed;

(ii)  The   Judgment   and   Order   dated   9   February   2023 

passed by the 4th Labour Court, Thane in Miscellaneous 

Restoration Application (IDA) No. 1 of 2022 is upheld;

(iii)  The proceedings in Application (IDA) No. 174 of 1997, 

as   restored   by   the   Labour   Court,   shall   now   proceed   in 

accordance with law and be decided on their own merits, 

without being influenced by any observations made in the 

16

wp-14798-2023.doc

present judgment;

(iv)  All   contentions   of   the   parties   on   merits   are   kept 

expressly open;

(v)  In the facts and circumstances of the case, there shall 

be no order as to costs;

(vi)  Pending applications, if any, stand disposed of.

(AMIT BORKAR, J.)

17