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Ntc Ltd. (Wr) vs Shilpa S Chandankar on 11 March, 2022

Bench: M.R. Shah, B.V. Nagarathna

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                                          IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO. 1945 OF 2022
                                    (Arising out of SLP (C) No.1769 of 2022)


     NTC LTD. (WR)                                                        Appellant(s)

                                                        VERSUS

     SHILPA S. CHANDANKAR & ORS.                                          Respondent(s)


                                                       O R D E R

1. Leave granted.

2. Though served, no body appears on behalf of the contesting respondent(s).

3. Feeling aggrieved and dis-satisfied with the impugned interim order dated 14.01.2020 passed by the High Court of Judicature at Bombay in W.P. No. 61 of 2020, the appellant has preferred the present Appeal.

4. Against the similar interim order passed by the very High Court, the very petitioner preferred Civil Appeal No. 7393 of 2021 and the same has been allowed by this Court, vide judgment and order dated 03.12.2021 and a similar interim order passed by the High Court has been set aside by this Court.

5. In that view of the matter and for the reasons stated in the order dated 03.12.2021 passed in C.A. No. 7393 of 2021 [National Textile Corporation Limited (WR) vs. Priyanka Pradeep Chavan], the Signature Not Verified present Appeal is allowed.

Natarajan Date: 2022.03.14

The impugned interim order passed by 16:51:20 IST Reason:

the High Court restraining the appellant from retiring the respondent No.1 till 63 years of her age, if she continues to be  2 efficient or till final disposal of the writ petition, whichever is earlier is hereby quashed and set aside.

6. We request the High Court to finally decide and dispose of the main Writ Petition along with other cognate Writ Petitions at the earliest.

7. The present Appeal is, accordingly, allowed to the aforesaid extent. There shall be no order as to costs.

.......................... J. (M.R. SHAH) .......................... J. (B.V. NAGARATHNA) New Delhi;

March 11, 2022.

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ITEM NO.37      Court 12 (Video Conferencing)                 SECTION IX

                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).    1769/2022

(Arising out of impugned final judgment and order dated 14-01-2020 in WP No. 61/2020 passed by the High Court Of Judicature At Bombay) NTC LTD. (WR) Petitioner(s) VERSUS SHILPA S CHANDANKAR & ORS. Respondent(s) (FOR ADMISSION and I.R.) Date : 11-03-2022 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. Ajit Pudussery, AOR For Respondent(s) Dr. Ravindra Chingale, Adv.

Mr. Rahul Chitnis, Adv.

Mr. Sachin Patil, AOR Mr. Aaditya A. Pande, Adv.

Mr. Geo Joseph, Adv.

Ms. Shwetal Shepal, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The present Appeal is allowed to the extent as indicated in the signed order.

Pending applications, if any, stand disposed of. (R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)