Supreme Court - Daily Orders
M/S.Gates Unitta India Company ... vs United Labour Federation . on 3 February, 2014
T
ITEM NO.18 + 69 COURT NO.9 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 (Civil) No(s).323/2014
(From the judgement and order dated 20/08/2013 in WA No.1429/2013 of The
HIGH COURT OF MADRAS)
M/S.GATES UNITTA INDIA COMPANY PVT.LTD. Petitioner(s)
VERSUS
UNITED LABOUR FEDERATION & ORS. Respondent(s)
(With appln(s) for permission to file synopsis and list of dates and prayer
for interim relief and office report)
WITH SLP (C) NO......./2014 CC NO.1215 of 2014
(For permission to file SLP and office report)
SLP (C) NO......./2014 CC NO.1241 of 2014
(For permission to file SLP and office report)
SLP (C) NO......./2014 CC NO.1255 of 2014
(For permission to file SLP and office report)
Date: 03/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Aftab Ahmed, Sr. Adv.
Mr. E.R. Kumar, Adv.
Mr. Kandaswamy, Adv.
Mr. Faisal Sherwani, Adv.
For M/S. Parekh & Co.
Mr. Soli J. Sorabjee, Sr. Adv.
Mr. R. Prabhakaran, Adv.
Mr. G.S. Mani, Adv.
Mr. R. Sathish, Adv.
For Respondent(s) Mr. V. Prakash, Sr. Adv.
Mr. Prashant Shrikant, Adv.
Mr. S.R. Setia,Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP (Civil) No.323/2014
The special leave petition is dismissed.
However, any observations made by the High Court as regards the unfair labour practices shall not come in the way of the petitioner to contest the same, in case, any proceeding is initiated against it in future.
SLP (C) NO......./2014 CC NO.1215 of 2014, SLP (C) NO......./2014 CC NO.1241 of 2014, and SLP (C) NO......./2014 CC NO.1255 of 2014 Permission to file these special leave petitions is granted.
As prayed for by learned counsel for the petitioners, the special leave petitions are permitted to be withdrawn with liberty to seek appropriate remedy available to the petitioners in accordance with law before the High Court itself.
It is made clear that we have not expressed any opinion in this regard.
The special leave petitions are dismissed as withdrawn with the aforesaid liberty to the petitioners.
| (Sanjay Kumar) Court Master| (Indu Satija) |
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