Supreme Court - Daily Orders
The Employees State Insurance ... vs M/S. Texmo Industries on 8 March, 2021
Bench: Indira Banerjee, Hrishikesh Roy
ITEM NO.13 Court 13 (Video Conferencing) SECTION XII
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). 811/2021
(Arising out of impugned final judgment and order dated 08-10-2020
in CMA No. 1527/2020 passed by the High Court Of Judicature At
Madras)
THE EMPLOYEES STATE INSURANCE CORPORATION Petitioner(s)
VERSUS
M/S. TEXMO INDUSTRIES Respondent(s)
( IA No.4677/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 08-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
For Respondent(s)
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, shall stand disposed of.
Reasons to follow.
(NIRMALA NEGI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2021.04.06 16:53:22 IST Reason: