Supreme Court - Daily Orders
M/S Prabha Engineering Pvt. Ltd. vs Sarva Mazdoor Sangh on 22 October, 2018
Bench: Kurian Joseph, A.M. Khanwilkar
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ITEM NO.51 COURT NO.3 SECTION IX
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). 18258/2018
(Arising out of impugned final judgment and order dated 06-06-2018
in WP No. 3376/2017 passed by the High Court Of Judicature At
Bombay)
M/S PRABHA ENGINEERING PVT. LTD. Petitioner(s)
VERSUS
SARVA MAZDOOR SANGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.95033/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.95265/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS )
Date : 22-10-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. J. P. Cama, Sr. Adv.
Mr. Sumit Goel, Adv.
Mr. B. V. Bukhari, Adv.
Ms. Tanya Chaudhary, Adv.
Ms. Aishwarya Dash, Adv.
Ms. Sumedha Sindhu, Adv.
Mr. Mayan Prasad, Adv.
Ms. Suruchi Kumar, Adv.
For M/s. Parekh & Co.
For Respondent(s) Ms. Aparna Bhat, AOR
Ms. Ketaka Regi, Adv.
Ms. Shivangi Singh, Adv.
Mr. Tipoo N., Adv.
Mr. Pukhrambam Ramesh, Adv.
Mr. Ejaz Maqbool, AOR
Mr. A. S. Tapader, Adv.
Ms. Akriti Chaubey, Adv.
Ms. Qarratulain, Adv.
Signature Not Verified
Ms. Tanya Shree, Adv.
Mr. Kunwar Aditya Singh, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2018.10.23
16:24:32 IST
Reason:
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UPON hearing the counsel the Court made the following
O R D E R
It is reported that no settlement was arrived at in the joint session. Necessarily, the matter will have to be heard on merits. Post after six weeks on a non-miscellaneous day. Interim order granted by the High Court will continue until further orders.
It is pointed out that Rs. 50,000/- (Rupees Fifty Thousand) has already been received by the respondent and the proof thereof shall be furnished to the Registry within one week. The submission is recorded.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR