Supreme Court - Daily Orders
M/S. Matrix Cellular Service (P) Ltd. vs Gaurav Srivastava on 26 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.38 COURT NO.14 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. 29374/2015
(Arising out of impugned final judgment and order dated 02/09/2015
in WPC No. 48604/2015 passed by the High Court Of Judicature at
Allahabad)
M/S. MATRIX CELLULAR SERVICE (P) LTD. Petitioner(s)
VERSUS
GAURAV SRIVASTAVA & ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T., interim relief and
office report)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Anil Kumar Sangal, Adv.
Mr. Siddharth Sangal, Adv.
For Respondent(s) Mr. Bharat Sangal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Since the impugned order is only an interim order, we are not interfering with the same.
However, we modify the order to the extent that the amount of Rs. 2.40 lakhs to be given to the contesting respondent shall be released to him subject to security to the satisfaction of the Industrial Tribunal. The amount as directed shall be deposited by the petitioner with the Industrial Tribunal within four weeks from today.
The special leave petition is, accordingly, disposed Signature Not Verified of.
Digitally signed by ASHWANI KUMAR Date: 2015.10.26 17:40:20 IST Reason: (Nidhi Ahuja) (Renu Diwan)
COURT MASTER COURT MASTER