Supreme Court - Daily Orders
M/S. Italab (Goa) Pvt.Ltd. vs Dy.Reg.Dir.,Employees State ... on 25 March, 2014
J
ITEM NO.13 COURT NO.10 SECTION XV
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 (Civil) No(s).27113/2008
(From the judgement and order dated 12/09/2008 in AN No.1/2001 of The HIGH
COURT OF BOMBAY AT PANAJI)
M/S. ITALAB (GOA) PVT.LTD. Petitioner(s)
VERSUS
DY.REG.DIR.,EMPLOYEES STATE INSUR.CORP. Respondent(s)
(With prayer for interim relief and office report)
(For Final Disposal)
Date: 25/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Chander Uday Singh, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Ms. Surekha Raman, Adv.
Ms. Meenakshi Chauhan, Adv.
Mr. Gaurav Nair, Adv.
For M/S. K.J. John & Co.
For Respondent(s) Mr. Yakesh Anand, Adv.
Mr. Murari Kumar, Adv.
Mr. Sanjeev Anand, Adv.
Ms. Sonam Anand, Adv.
UPON hearing counsel the Court made the following
O R D E R
We find no merit in this petition for special leave. The special leave petition is dismissed.
|(Neetu Khajuria) |(S.S.R. Krishna) | |Sr.P.A. |Assistant Registrar |