Supreme Court - Daily Orders
Central Coalfields Ltd. vs Gendia Debi on 12 November, 2021
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.5 Court 14 (Video Conferencing) SECTION XVII
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). 29678/2019
(Arising out of impugned final judgment and order dated 16-09-2019
in LPA No. 475/2017 passed by the High Court Of Jharkhand At
Ranchi)
CENTRAL COALFIELDS LTD. & ORS. Petitioner(s)
VERSUS
GENDIA DEBI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.192196/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
WITH
SLP(C) No. 30/2020 (XVII)
(FOR ADMISSION)
Date : 12-11-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For the parties Mr. Parijat Kishore, AOR
Mr. Pankaj Bhagat, AOR
Mr. Nitin Bharadwaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C)No. 29678/2019
We have heard learned counsel for the parties and find no reason to interfere in the peculiar facts and circumstances.
Accordingly, the Special Leave Petition is dismissed. The question Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.11.13 of law left open to examine in some other appropriate matter. 15:47:31 IST Reason:
Pending application(s), if any, shall stand disposed of. 2 SLP(C)No. 30/2020 Learned counsel for the petitioners wants time to file additional affidavit indicating the compensation which the respondent would be entitled for in lieu of employment payable to her per month and the consolidated sum, if any, payable to her. Let the same be filed within one week.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)