Supreme Court - Daily Orders
National Aviation Co. Of India Ltd. vs Regional Labour Comissioner (C) And ... on 28 August, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.48 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).5921/2006
NATIONAL AVIATION CO. OF INDIA LTD. Appellant(s)
VERSUS
REGIONAL LABOUR COMISSIONER ©
AND CERTIFYING OFFICER & ORS. Respondent(s)
Date : 28-08-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s)
Dr.Lalit Bhasin, Adv.
Ms.Nina Gupta, Adv.
Ms.Palak Chadha, Adv.
Mr.Mudit Sharma, AOR
For Respondent(s)
Mr.A.K.Panda, Sr.Adv.
Mr.Surender Kumar Gupta, Adv.
Ms.Sunita Gautam, Adv.
Mr.Raj Bahadur Yadav, Adv.
Mr.B.K. Prasad, Adv.
Mr.G.S.Makker, Adv.
UPON hearing the counsel the Court made the following
O R D E R
When the matter was called today, Mr.Mudit Sharma, learned counsel appearing for the Air India Limited submitted that similar matters forming subject matter of SLP (C) No.12575-12577 of 2014 have been referred to a three-Judge Bench.
In view of the aforesaid, let this appeal be listed along Signature Not Verified with SLP (C) No.12575-12577 of 2014 and other Digitally signed by ASHOK RAJ SINGH Date: 2017.08.29 14:12:10 IST connected matters on 9th October, 2017.
Reason:(Ashok Raj Singh) (H.S.Parasher) Court Master Assistant Registrar