Supreme Court - Daily Orders
Ipcl Employees Association vs Reliance Industries Ltd. . on 10 February, 2014
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ITEM NO.9 COURT NO.11 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)....../2013
CC 21241/2013
(From the judgement and order dated 10/05/2011 in SCA No.4709/2011, dated
30/07/2013 in LPA No.1242/2011,SCA No.4709/2011 of The HIGH COURT OF
GUJARAT AT AHMEDABAD)
IPCL EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD. & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 10/02/2014 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. Sanjay Kapur, Adv.
Ms. Priyanka Das, Adv.
Mr. Anmol Chandan, Adv.
For Respondent(s) Mr. C.U. Singh, Sr.Adv.
Mr. Rajat Nair, Adv.
Mr. K.R. Sasiprabhu, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the request made in the letter circulated on behalf of the petitioner, three weeks’ time is granted for filing rejoinder affidavit.
List after three weeks.
(NAVEEN KUMAR) (MINAKSHI MEHTA)
COURT MASTER COURT MASTER