Supreme Court - Daily Orders
M/S Arafat Petochemicals Pvt. Ltd. vs Rajasthan Trade Union Kendra on 17 March, 2020
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.1 COURT NO.8 SECTION XV
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.27753/2019
(Arising out of impugned final judgment and order dated 30-08-2018
in DBCSAW No. 1061/2018 passed by the High Court of Judicature for
Rajasthan at Jaipur)
M/S ARAFAT PETROCHEMICALS PVT. LTD. Petitioner(s)
VERSUS
RAJASTHAN TRADE UNION KENDRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.133823/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.133824/2019-EXEMPTION FROM
FILING O.T.)
Date : 17-03-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Ms. Meenakshi Arora, Sr. Adv.
Mr. Vivek Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by the learned Senior counsel appearing for the petitioner that the application for amendment of the Writ Petition was allowed by the High Court without giving an opportunity to the petitioner herein to contest the same.
Applications seeking exemption from filing certified copy of the impugned Judgment as also exemption from filing official translation of Annexures are allowed.
Issue notice, returnable within six weeks.
In the meantime, there shall be stay of further proceedings Signature Not Verified pending before the Writ Court.
Digitally signed by GEETA AHUJA Date: 2020.03.17 15:28:59 IST Reason: (VISHAL ANAND) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER