Supreme Court - Daily Orders
Food Corporation Of India vs Gen.Secy., Fci India Emplpyees Union on 14 August, 2018
Bench: Abhay Manohar Sapre, Sanjay Kishan Kaul
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ITEM NO.103 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).10499/2011
FOOD CORPORATION OF INDIA Appellant(s)
VERSUS
GEN.SECY., FCI INDIA EMPLOYEES UNION & ORS. Respondent(s)
WITH
C.A.No.10511/2011 (XII)
(IA No.102807/2017-EARLY HEARING APPLICATION IN C.A.NO.10511/2011
ONLY TO BE LISTED ON 10.11.2017)
C.A.No.10502-10505/2011 (XI-A)
C.A.No.10530/2011 (XI-A)
C.A.No.7961/2014 (XI-A)
Date : 14-08-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Appellant(s)
Mr.Y.Prabhakara Rao, AOR
Mr.J.P.Mishra, Adv.
Mr.P.V. Dinesh, AOR
For Respondent(s)
Mr.C.U.Singh, Sr.Adv.
Mr.R.R.Kumar, Adv.
Mr.Atulesh Kumar, Adv.
Mr.Swetank Shantanu, Adv.
Mr.S.R.Singh, Sr.Adv.
Mr.Brijender Chahar, Sr.Adv.
Mr.Vishwa Pal Singh, Adv.
Signature Not Verified Dr.Pooja Jha, Adv.
Digitally signed by
ANITA MALHOTRA
Mr.Ronak Karanpuria, Adv.
Date: 2018.08.14
17:35:31 IST
Reason:
Mr.Sumit Sharma, Adv.
Mr.Nagendra Singh, Adv.
Mr.R.Prakash, Adv.
Ms.Nandita Jha, Adv.
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Mr.Ajit Pudussery, Adv.
Mr.K.Vijayan, Adv.
Mr.Ajeet Singh Verma, Adv.
Mr.C.Paramasivam, Adv.
Mr.Rakesh K. Sharma, Adv.
Mr.V.K.Sidharthan, Adv.
Ms.Sridevi V.S., Adv.
Mr.Sudarsh Menon, Adv.
Mr.Bharat Sangal, AOR
Ms.Malini Poduval, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Arguments concluded.
Judgment reserved.
(Ashok Raj Singh) (Chander Bala) Court Master Court Master Citation:
Hari Nandan Prasad vs. Food Corporation of India [(2014) 7 SCC 190] ONGC Ltd. vs. Petroleum Coal Labour Union & Ors. [(2015) 6 SCC 494