Supreme Court - Daily Orders
Oil And Natural Gas Corporation Ltd. vs The State Of Maharashtra The Regional ... on 3 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.22 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)....../2017
(CC Nos.6541-6542/2017)
(Arising out of impugned final judgment and orders dated 26/10/2016
in WP No. 12789/2016 and dated 23/11/2016 in RPS No. 31936/2016
in WP No. 12789/2016 passed by the High Court of Judicature at
Bombay)
OIL AND NATURAL GAS CORPORATION LTD Petitioner(s)
VERSUS
REGIONAL LABOUR COMMISSIONER(CENTRAL)BOMBAY AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 03/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Aruna Mathur,Adv.
Ms. Paramjeet Benihal,Adv.
For M/s Arputham Aruna & Co.,Advs.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioner seeking adjournment on the ground of some personal difficulty of the Advocate-on-Record, list these matters on 13th April,2017 along with SLP(Civil)...CC No.7255/2017 which is to be treated as the main case.
Liberty is granted to make corrections in the
Signature Not Verified
Digitally signed bypetitions.
ANITA MALHOTRA
Date: 2017.04.06
14:48:31 IST
Reason:
(Anita Malhotra) (Saroj Kumari Gaur)
Court Master Court Master