Supreme Court - Daily Orders
Oil And Natural Gas Corporation Ltd vs The Petroleum Coal Labour Union on 3 August, 2016
Bench: V. Gopala Gowda, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO(S). 3211 OF 2015
IN
CIVIL APPEAL NO(S). 3727 OF 2015
OIL AND NATURAL GAS CORPORATION LTD Petitioner(s)
VERSUS
THE PETROLEUM COAL LABOUR UNION & ORS Respondent(s)
O R D E R
We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed.
...................J. (V. GOPALA GOWDA) Signature Not Verified ....................J. Digitally signed by (C. NAGAPPAN) NEW DELHI, VINOD KUMAR Date: 2016.08.04 11:58:57 IST AUGUST 03, 2016 Reason:
CHAMBER MATTER SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 3211/2015 In C.A. No. 3727/2015 OIL AND NATURAL GAS CORPORATION LTD Petitioner(s) VERSUS THE PETROLEUM COAL LABOUR UNION & ORS Respondent(s) (with office report) Date : 03/08/2016 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(VINOD KUMAR JHA) (SUMAN JAIN) COURT MASTER COURT MASTER (Signed order is placed on the file)