Supreme Court - Daily Orders
All India Reporter Engineering ... vs Add. Comm. Of Labour Nagpur on 2 July, 2014
N ITEM NO.13 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 (C)....../2014
CC No(s). 7970/2014
(Arising out of impugned final judgment and order dated 24/12/2013
in WP No.1972/2005 passed by the High Court of Bombay at Nagpur)
ALL INDIA REPORTER ENGINEERING CO.P.LTD Petitioner(s)
VERSUS
ADD. COMM. OF LABOUR NAGPUR & ORS Respondents(s)
(With appln. (s) for c/delay in filing SLP)
Date : 02/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A. K. SIKRI
For Petitioner(s) Mr. Siddhesh Kotwal,Adv.
Mr. Nirnimesh Dube,Adv.
For Respondent(s) Mr. Akash Kakade,Adv.
For Ms. Anagha S. Desai,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no merit in this petition. The Special Leave Petition is dismissed.
However, all the contentions are left open to be urged before the Industrial Tribunal.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.07.03
17:07:40 IST
Reason: