Supreme Court - Daily Orders
Executive Director/Basin Manager Oil ... vs Ongc Employees Mazdoor Sabha And Anr. ... on 17 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.46 COURT NO.1 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(s).22467-22469/2015
(Arising out of impugned final judgment and order dated 29/04/2015
in LPA No. 290/2014, LPA No. 797/2013 and LPA No. 798/2013,
passed by the High Court of Gujarat at Ahmedabad)
EXECUTIVE DIRECTOR/BASIN MANAGER OIL
AND NATURAL GAS CORPORATION LTD. Petitioner(s)
VERSUS
ONGC EMPLOYEES MAZDOOR SABHA AND ANR. ETC. Respondent(s)
(With interim relief and office report)
Date: 17/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Harish N.Salve, Sr. Adv.
Mr. Sunil Kumar Jain,Adv.
Mr. Kaushik Chaudhuri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taking into consideration the peculiar facts and circumstances of these special leave petitions, we are not inclined to interfere with impugned judgment and order passed by the High Court of Gujarat. Accordingly, the special leave petitions are dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.08.19 15:53:30 IST Reason: (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar