Supreme Court - Daily Orders
Asha Rajan vs M/S Indian Oil Corporation Ltd. on 8 April, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.25 COURT NO.5 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. 8312/2019
(Arising out of impugned final judgment and order dated 17-01-2019
in ARBA No. 18/2013 passed by the High Court of Kerala at
Ernakulam)
ASHA RAJAN Petitioner(s)
VERSUS
M/S INDIAN OIL CORPORATION LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 08-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. P. V. Dinesh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NIDHI AHUJA
Date: 2019.04.10
15:57:36 IST
Reason: