Supreme Court - Daily Orders
Workmen Of Bastacola Area No. Ix Of M/S ... vs B.K. Panda, Director (Personnel), M/S. ... on 18 October, 2016
Bench: A.K. Sikri, N.V. Ramana
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) No. 323/2016
IN
SLP(C) No. 23726/2015
WORKMEN OF BASTACOLA AREA NO. IX
OF M/S BHARAT COKING COAL LTD. PETITIONER(S)
VERSUS
B.K. PANDA, DIRECTOR (PERSONNEL),
M/S. BHARAT COKING COAL LTD. AND ORS. RESPONDENT(S)
O R D E R
The Labour Court had passed the award which was modified to some extent by the High Court. The special leave petition challenging the judgment of the High Court was simply dismissed by this Court thereby affirming the order passed by the High Court. In these circumstances, contempt petition, if any, shall lie before the High Court and the present contempt petition is not maintainable. Apart from that we are also informed that, for the execution of the order, the proceedings have already been filed before the Central Government Industrial Tribunal (CGIT) which are pending consideration by the CGIT.
In view of the above, since the petitioner had already availed Signature Not Verified Digitally signed by the remedy before the CGIT, we are not inclined to entertain this ASHWANI KUMAR Date: 2016.10.19 16:10:28 IST Reason: contempt petition which is accordingly dismissed. 2 Application for intervention is dismissed as withdrawn.
......................J. [A.K. SIKRI] ......................J. [N.V. RAMANA] NEW DELHI;
OCTOBER 18, 2016.
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ITEM NO.2 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
CONMT.PET.(C) No. 323/2016 In SLP(C) No. 23726/2015 WORKMEN OF BASTACOLA AREA NO. IX OF M/S BHARAT COKING COAL LTD. Petitioner(s) VERSUS B.K. PANDA, DIRECTOR (PERSONNEL), M/S. BHARAT COKING COAL LTD. AND ORS. Respondent(s) (with office report) Date : 18/10/2016 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE N.V. RAMANA For Petitioner(s) Mr. Kaushik Laik,Adv. For Respondent(s) Mr. Tushar Mehta, ASG Mr. Amit Sharma,Adv.
Mr. Dipesh Sinha, Adv.
Mr. Hitendra Nath Rath, Adv.
UPON hearing the counsel the Court made the following O R D E R The contempt petition is dismissed in terms of the signed order.
Application for intervention is dismissed as withdrawn.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER
(Signed order is placed on the file)