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Reliance Industries Ltd vs Ipcl Employee Association on 19 March, 2025

     ITEM NO.74                       REGISTRAR COURT           SECTION III

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

                                   BEFORE THE REGISTRAR MS. SUJATA SINGH

     Civil Appeal                 No(s).   14881/2024

     RELIANCE INDUSTRIES LTD                                            Appellant(s)

                                                     VERSUS

     IPCL EMPLOYEE ASSOCIATION & ANR.                                   Respondent(s)

     FOR ADMISSION and IA No.291331/2024-PERMISSION TO FILE LENGTHY LIST
     OF DATES and IA No.291333/2024-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES

     Date : 19-03-2025 This appeal was called on for hearing today.

     For Appellant(s) :
                                       Mr. K. R. Sasiprabhu, AOR
                                       Mr. Vishnu Sharma A S, Adv.
                                       Ms. Namrata Saraogi, Adv.

     For Respondent(s) :
                                       Mr. Anmol Chandan, Adv.
                                       Mr. Rishi Kumar Singh Gautam, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Respondent no.1 is duly represented.

Ld. Counsel for the Appellant has filed an application seeking condonation of delay in filing spare copy with regard to service on respondent no.2. The application is hereby allowed. Consequently, the delay stands condoned. Let notice be issued immediately.

Let the matter be listed before the Hon’ble Court, in terms of Hon’ble Court's order dated 19.12.2024.

Counter Affidavit, if any, be filed in the meantime.

SUJATA SINGH Registrar