Supreme Court - Daily Orders
North East Karnataka Road Transport ... vs Sayed Abdul Raheem on 13 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5236 OF 2017
(Arising out of S.L.P.(Civil)No.30310 of 2014)
North East Karnataka Road Transport Corporation ...Appellant
VS.
Sayed Abdul Raheem ...Respondent
O R D E R
Leave granted.
We have heard the learned counsel for the parties and perused the impugned judgment and order dated 5th August, 2014 passed by the Division Bench of the High Court of Karnataka, Dharwad Bench. From perusal of the impugned order, we find that after setting out the facts of the case and after examining the point urged before the Labour Court and the learned Single Judge, the Division Bench of the High Court did not give any reason while dismissing the appeal.
In this view of the matter, we are of the considered opinion that the impugned order passed by the Division Bench of the High Court cannot be sustained and is set aside. The matter is remanded to the High Court Signature Not Verified for deciding afresh in accordance with law, as Digitally signed by ANITA MALHOTRA Date: 2017.04.19 12:42:24 IST Reason: expeditiously as possible.
1 The appeal succeeds and is allowed in the above terms.
The amount deposited by the appellant-Corporation in the Registry of this Court, pursuant to the interim order passed by this Court shall be remitted back to the High Court and the parties shall abide by the decision of the High Court.
.........................J. [R.K. AGRAWAL] .........................J. [ABHAY MANOHAR SAPRE] New Delhi;
April 13, 2017.
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ITEM NO.42 COURT NO.10 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) No(s). 30310/2014 (Arising out of impugned final judgment and order dated 05/08/2014 in WA No. 30290/2013 passed by the High Court of Karnataka Circuit Bench at Dharwad) NORTH EAST KARNATAKA ROAD TRANSPORT CORPORATION Petitioner(s) VERSUS SAYED ABDUL RAHEEM Respondent(s) (With interim relief and office report) Date : 13/04/2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. S. N. Bhat,Adv.
For Respondent(s) Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties. Leave granted.
The appeal is allowed in terms of the signed order. Pending application, if any, stands disposed of.
(Anita Malhotra) (Chander Bala)
Court Master Court Master
(Signed order is placed on the file.) 3