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Mineral Exploration Corporation ... vs Mineral Exploration Corporation ... on 4 July, 2017

Bench: Abhay Manohar Sapre, R. Banumathi

     ITEM NO.34                                   COURT NO.13                           SECTION

                                    S U P R E M E C O U R T O F                  I N D I A
                                            RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).-16473-16474/2017

     (Arising out of impugned final judgment and order dated 30-03-2017
     in WP No. 5032/2012 & WP No. 5365/2012 passed by the High Court of
     Bombay at Nagpur)

     MINERAL EXPLORATION CORPORATION LIMITED                                 Petitioner(s)

                                                              VERSUS

     MINERAL EXPLORATION CORPORATION EMPLOYEES'
     UNION & ANR.                                                            Respondent(s)


     Date : 04-07-2017 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MRS. JUSTICE R. BANUMATHI


     For Petitioner(s)                    Mr.    Ranjit Kumar,S.G.
                                          Mr.    Gourab Banerji,Sr.Adv.
                                          Mr.    Ajit Pudussery, AOR
                                          Mr.    K. Vijayan,Adv.
                                          Ms.    S.S. Haranika,Adv.
                                          Mr.    A.K. Tiwari,Adv.
                                          Mr.    S.A. Haseeb,Adv.
                                          Mr.    Sahil Tagotra,Adv.

     For Respondent(s)                    Mr. Gagan Sanghi,Adv.
                                          Mr. Hrishikesh Chitaley,Adv.
                                          Mr. R.P. Goyal,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

Mr. Gagan Sanghi, Advocate, appears and accepts notice for Respondent No.1/Caveator on behalf of Mr. R.P. Goyal, Advocate-on-Record.

Service of notice upon Respondent No.2 is dispensed with, Digitally signed by NARENDRA PRASAD being a formal party.

Date: 2017.07.06 14:47:57 IST Reason:

Counter affidavit be filed within two weeks.

 Rejoinder affidavit, if any, be filed within two weeks thereafter.

In the meantime, no coercive steps shall be taken against the petitioner pursuant to the impugned order.

(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASST.REGISTRAR 2