MOHAN TUKARAM PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Gaonkar for the petitioners and Mr. Amonkar, learned Standing Counsel for the respondent in both these petitions.

(2.) In both these petitions, the petitioners seek quashing of the process issued to them in Labour Case No.22/2017 pending before the Chief Judicial Magistrate at Panaji (CJM).

(3.) In both these petitions the petitioners have taken out applications for amendment to add the following ground: