Supreme Court - Daily Orders
M/S Biddle Sawyer Limited vs Chemical Employees Union Through ... on 22 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.35 COURT NO.2 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).33470-33471/2013
(Arising out of impugned final judgment and order dated 21/12/2012
& 11/04/2007 in WP No.427/2006 passed by the High Court Of Bombay)
M/S BIDDLE SAWYER LIMITED Petitioner(s)
VERSUS
CHEMICAL EXPLOYEES UNION & ORS. Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 22/08/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Raju Ramachandran,Sr.Adv.
Mr. Devansh A. Mohta,Adv.
Mr. Shishir Deshpande,Adv.
Mr. Amit Yadav,Adv.
For Respondent(s) Mr. Debal K. Banerjee,Sr.Adv.
Mr. Saurabh S. Sinha,Adv.
Mr. Prashant Kumar,Adv.
for M/s. AP&J Chambers,Advs.
Mr. Arshad Shaikh,Sr.Adv.
Ms. Aparna Bhat,Adv.
Ms. Raj Kumari,Adv.
Mr. N. Hasan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
It would be open to the parties to make an application for early hearing of the appeal.
Signature Not VerifiedInterim relief granted earlier, shall continue.
Digitally signed by SARITA PUROHIT Date: 2016.08.23 16:51:05 IST Reason: (Sarita Purohit) (Sharda Kapoor) Court Master Court Master