Supreme Court - Daily Orders
Mangement Of Bel vs Bel Technical Cadre Association And Ors ... on 4 May, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.20 COURT NO.7 SECTION IVA
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)......CC No(s).
5860-5863/2017
(Arising out of impugned final judgment and order dated 04/11/2016
in RP No. 314/2015 28/01/2015 in WA No. 3351/2013 04/11/2016 in WA
No. 3351/2013 28/01/2015 in WA No. 3352/2013 04/11/2016 in WA No.
3352/2013 04/11/2016 in RP No. 373/2015 passed by the High Court Of
Karnataka at Bangalore)
MANGEMENT OF BEL Petitioner(s)
VERSUS
BEL TECHNICAL CADRE ASSOCIATION AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/05/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S.N. Bhat,Adv.
Mr. Ravi Panwar,Adv.
For Respondent(s) Mr. Wasi Haider,Adv.
For Mr. Chander Shekhar Ashri,AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Wasi Haider, Advocate, appears and accepts notice for the caveator(s).
In the meantime, there will be stay of operation of the impugned judgment and order in the review petition on a condition that the implementation of the orders passed by the petitioner shall not have the effect of either recovery or reduction of the emoluments of the employees.
Signature Not VerifiedCounter affidavit, if any, be filed within four weeks.
Digitally signed by NARENDRA PRASAD Date: 2017.05.08Tag with C.A. No.2793 of 2016.
13:11:05 IST Reason:
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR