Supreme Court - Daily Orders
Association Of 31 Trolley Retrievers Of ... vs Union Of India on 21 February, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
1
ITEM NO.32 COURT NO.5 SECTION XIV
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). 17976/2019
(Arising out of impugned final judgment and order dated 13-05-2019
in LPA No. 283/2018 passed by the High Court Of Delhi At New Delhi)
ASSOCIATION OF 31 TROLLEY RETRIEVERS OF DIAL Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No. 111179/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 21-02-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Gaurav Agarwal, Adv.
Ms. Samiksha Godiyal, Adv.
Mr. A. Karthik, AOR
For Respondent(s) Mr. P.S. Patwalia, Sr. Adv.
Mr. Abhinav Agnihotri, Adv.
Mr. Dipan Sethi, Adv.
Mr. Gautam Talukdar, AOR
UPON hearing the counsel the Court made the following
O R D E R
The present petition has been filed against the self-same Judgment of the High Court dated 13.05.2019 which earlier came to be examined by this Court and in the Special Leave Petition filed at the instance of Respondent No. 2 herein (Delhi International Airport Ltd.), this Court modified the Judgment of the High Court impugned to the limited extent as it reflects from the order dated Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.02.23 07.06.2019.
11:20:17 IST Reason:
It is true that this Court took note of the order dated 07.06.2019, while the notices were issued in the instant Special 2 Leave Petition, as indicated from the order dated 05.08.2019.
After we have heard learned counsel for the parties, we find no reason to interfere with the judgment impugned.
Accordingly, the present Special Leave Petition is dismissed. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NAND KISHOR) ASTT. REGISTRAR-cum-PS COURT MASTER