Supreme Court - Daily Orders
Opgc Employees Union vs The State Of Odisha on 22 February, 2021
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.8 Court 7 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s).2288/2021
(Arising out of impugned final judgment and order dated 13-01-2021
in WP(C) No.36309/2020 passed by the High Court Of Orissa At
Cuttack)
OPGC EMPLOYEES UNION Petitioner(s)
VERSUS
STATE OF ODISHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.17406/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 22-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s)
Mr. Suresh Chandra Tripathy, AOR
For Respondent(s)
Mr. Ravi Prakash Mehrotra, AOR
Mr. Ankit Agarwal, Adv.
Mr. Abhishek Gupta, Adv.
Ms. Ikshita Singh, Adv.
Mr. Gunnam Venkateswara Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2021.02.22
16:15:54 IST
Reason: