Supreme Court - Daily Orders
The Shipping Corporation Of India Ltd. vs Lal Bavta Hotel Aur Bakery Mazdoor Union on 2 January, 2017
Bench: Ranjan Gogoi, L. Nageswara Rao
ITEM NO.50 COURT NO.5 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) NO(S). 36181/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28/07/2016
IN WP NO. 6250/2011 PASSED BY THE HIGH COURT OF BOMBAY)
THE SHIPPING CORPORATION OF INDIA LTD. PETITIONER(S)
VERSUS
LAL BAVTA HOTEL AUR BAKERY MAZDOOR UNION AND ANR. RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)
Date : 02/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. D. N. Goburdhan, Adv.
Mr. Rajesh Ranjan, Adv.
Ms. Saudamini Sharma, Adv.
Ms. Pallavi Chopra, Adv.
Mr. Joel, Adv.
For Respondent(s) Ms. Indu Malhotra, Sr. Adv.
Mr. Tanvir Nayar, Adv.
Ms. Smiriti Pradhan, Adv.
Mr. S.V. Alva, Adv.
Mr. Vikas Mehta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing certified copy of the impugned judgment is granted.
We do not find any legal and valid ground for Signature Not Verified interference. The Special Leave Petition is dismissed. Digitally signed by VINOD LAKHINA Date: 2017.01.03 17:26:17 IST Reason:
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER