Supreme Court - Daily Orders
Management Of Federal Mogul Goetze ... vs Additional Labour Commissioner ... on 1 August, 2022
Bench: Chief Justice, Uday Umesh Lalit, D.Y. Chandrachud, B.R. Gavai
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITIONS (C) No.221223/2021
IN
REVIEW PETITIONS(C) No.609611/2021
IN
SPECIAL LEAVE PETITIONS (C) No.67946796/2021
MANAGEMENT OF FEDERAL MOGUL GOETZE INDIA PVT. LTD. Petitioner(s)
VERSUS
ADDITIONAL LABOUR COMMISSIONER (ADMINISTRATION) Respondent(s)
AND APPELLATE AUTHORITY & ORS.
O R D E R
1. Application seeking permission to amend the cause title is
allowed.
2. We have gone through the Curative Petitions
and the relevant documents. In our opinion, no case is made out
within the parameters indicated in the decision of this Court in
“Rupa Ashok Hurra vs. Ashok Hurra & Another”, reported in 2002 (4)
SCC 388. Hence, the Curative Petitions are dismissed.
3. Consequent upon dismissal of the Curative Petitions, pending
application seeking early hearing of the said petition stands
dismissed as infructuous.
……………………………………CJI.
(N.V. RAMANA)
…………………………………………J.
(UDAY UMESH LALIT)
……………………………………………………J.
(D.Y. CHANDRACHUD)
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2022.08.06 ……………………………………………………J.
12:29:04 IST
Reason:
(B.R. GAVAI)
New Delhi;
August 1, 2022.
ITEM NO.1004 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITIONS(C) No.221223/2021 in REVIEW PETITIONS(C)
No. 609611/2021 in SPECIAL LEAVE PETITIONS(C) No.67946796/2021
MANAGEMENT OF FEDERAL MOGUL GOETZE INDIA PVT. LTD. Petitioner(s)
VERSUS
ADDITIONAL LABOUR COMMISSIONER (ADMINISTRATION) Respondent(s)
AND APPELLATE AUTHORITY & ORS.
(FOR ADMISSION and IA No.133281/2021EARLY HEARING APPLICATION, IA
No. 111772/2021 APPLICATION FOR PERMISSION & IA No. 133281/2021
EARLY HEARING APPLICATION)
Date : 01082022 These matters were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE B.R. GAVAI
By Circulation
UPON perusing papers the Court made the following
O R D E R
1. Application seeking permission to amend the cause title is allowed.
2. The Curative Petitions are dismissed, in terms of the signed order.
3 Pending application seeking early hearing of the said petition stands dismissed as infructuous.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH) (Signed Order is placed on the file)