Supreme Court - Daily Orders
Steel Authority Of India Thr. H. N. ... vs Union Of India Ministry Of Labour And ... on 31 July, 2014
F ITEM NO.20 COURT NO.11 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). 34288/2012
(Arising out of impugned final judgment and order dated 27/02/2012
in WA No. 495/2006(S) passed by the High Court Of Karnataka At
Bangalore)
STEEL AUTHORITY OF INDIA LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(Office report for directions)
Date : 31/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s)
Mr. Sunil Kumar Jain ,Adv.
For Respondent(s)
Mr. Naveen R. Nath ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused office report dated 06.05.2014.
Mr. Sunil Kumar Jain, Learned counsel has filed the application for substitution on behalf of deceased respondent no. 10, but the same is defective and the defect has not been cured despite Registry’s letter dated 06.01.2014. Learned counsel seeks one week’s time to remove the defects. The time, as prayed for, is granted. However, if the defect is not cured within this period, the application for substitution to bring Lrs. of the deceased respondent no. 10 shall be deemed to be rejected without Signature Not Verified reference to the Court. Digitally signed by Vinod Kumar Date: 2014.08.06 20:17:23 IST Reason: (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER