Supreme Court - Daily Orders
Indian Oil Corporation Ltd. Executive ... vs Ashok Mahadeorao Pathrabe on 30 September, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.60 COURT NO.13 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)....../2016
(CC No(s). 18426-18427/2016
(Arising out of impugned final judgment and order dated 11/03/2016
in CAO No. 393/2016 in MCA No. 4257/2016 24/11/2015 in WPC No.
841/2015 in WPC No. 841/2015 passed by the High Court Of Bombay At
Nagpur)
EXECUTIVE DIRECTOR (LUBES) INDIAN OIL CORPORATION LTD.Petitioner(s)
VERSUS
ASHOK MAHADEORAO PATHRABE Respondent(s)
(With appln. (s) for c/delay in filing SLP, exemption from filing
certified copy of impugned order and office report)
Date : 30/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Subramonium Prasad,Sr.Adv.
Mr. Debesh Panda,Adv.
Mr. Rajiv Sukla,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Exemption from filing certified copy of impugned order is allowed.
Issue notice.
Tag with SLP(C)No..../2015 (CC No. 4533-4534/2015).
Signature Not Verified Digitally signed by MADHU BALA Date: 2016.10.01(Madhu Bala) (Madhu Narula) 11:37:46 IST Reason: Court Master Court Master