Supreme Court - Daily Orders
Maharashtra State Mining Corporation ... vs Maharashtra State Mining Corporation ... on 9 August, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.10 COURT NO.11 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14314/2019
(Arising out of impugned final judgment and order dated 15-02-2019
& 15-12-2017 in MCAST No. 10117/2018 in WP No. 2004/2002(D) & in WP
No.2004 of 2002 passed by the High Court Of Judicature At Bombay At
Nagpur)
MAHARASHTRA STATE MINING CORPORATION LTD. Petitioner(s)
VERSUS
MAHARASHTRA STATE MINING CORPORATION
EMPLOYEES UNION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.110721/2019-CONDONATION OF DELAY
IN FILING and IA No.110723/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.110722/2019-CONDONATION OF DELAY IN
REFILING )
Date : 09-08-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Prashant R. Dahat, Adv.
Mr. Venkateswara Rao Anumolu, AOR
Mr. Sourabh Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition(s) is/are dismissed both on merits as well as on delay.
Pending application stands disposed of.
Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2019.08.13(ASHA SUNDRIYAL) 16:47:29 IST Reason: (ANITA RANI AHUJA) COURT MASTER COURT MASTER