Supreme Court - Daily Orders
General Secretary Cochin Shipyard ... vs Cochin Shipyard Limited on 11 December, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.24 COURT NO.10 SECTION XI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37499/2017
(Arising out of impugned final judgment and order dated 24-07-2015
in WA No. 1839/2014 passed by the High Court of Kerala at
Ernakulam)
GENERAL SECRETARY COCHIN SHIPYARD
CANTEEN WORKERS UNION (AITUC) Petitioner(s)
VERSUS
COCHIN SHIPYARD LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130642/2017-CONDONATION OF DELAY
IN FILING)
Date : 11-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr.Sureshan P., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for time to file additional documents. Three weeks' time is granted for the purpose.
List the matter in the month of January, 2018.
(Ashok Raj Singh) (Madhu Narula)
Court Master Court Master
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.12.12
11:40:43 IST
Reason: