Supreme Court - Daily Orders
M/S Vvf Limited (Now Known As M/S. Vvf ... vs Vvf Limited Employees Union on 25 October, 2021
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
1
ITEM NO.69 Court 4 (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
Special Leave to Appeal (C) No(s). 24994/2019
M/S VVF LIMITED (NOW KNOWN AS M/S. VVF (INDIA) LTD.)Petitioner(s)
VERSUS
VVF LIMITED EMPLOYEES UNION & ANR. Respondent(s)
(Only I.A. No.130299/2021 in SLP(C) No. 015943 - 015958 / 2021 to
be listed before Hon'ble Judge in Chamber)
WITH
SLP(C) No. 15943-15958/2021 (IX)
(FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 130299/2021
IA No. 130299/2021 - DELETING THE NAME OF PETITIONER/RESPONDENT)
Date : 25-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA
[IN CHAMBER]
For Petitioner(s) Mr. Anil Kumar Mishra-i, AOR
Mr. Supantha Sinha, Adv.
Mr. Anand Dilip Landge, AOR
For Respondent(s) Mr. Nitin S. Tambwekar,Adv.
Mr. Seshatalpa Sai Bandaru, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 15943-15958/2021:
Learned counsel for the petitioners submitted that an application has been filed seeking deletion of proforma respondent Signature Not Verified nos.2 to 93. There is no objection to the same. Hence, permission Digitally signed by Jatinder Kaur Date: 2021.10.28 10:52:09 IST Reason: is granted.
IA No. 130299/2021 for deleting proforma respondent nos. 2 to 2 93, is allowed at the risk of the petitioners.
Petitioners’ counsel to file amended memo of parties within a period of one week.
List after one week.
(JATINDER KAUR) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT BRANCH OFFICER