Supreme Court - Daily Orders
Goa Mrf Employees Union vs M/S Mrf Ltd. on 14 November, 2014
Bench: J. Chelameswar, S.A. Bobde
1
ITEM NO.1 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1007/2004
GOA MRF EMPLOYEES UNION Appellant(s)
VERSUS
M/S MRF LTD. Respondent(s)
(office report for direction)
Date : 14/11/2014 This appeal was called on for directions today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Appellant(s)
Ms. Aparna Bhat,Adv.
For Respondent(s) Mr. Chander Uday Singh,Sr.Adv.(Not present)
Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Mr. Gaurav Nair,Adv.
Ms. Niharika,Adv.
for M/s. K. J. John & Co.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
By letter dated 7.8.2014, the Presiding Officer, Industrial Tribunal-cum-Labour Court, Panaji, Goa, requested a further period of eight months to hear and decide Reference No.IT/33/97 and C-IT/4/98.
This Court by an order dated 07.03.2013 in Civil Appeal No.1007 Signature Not Verified of 2004 directed that the above mentioned matters be Digitally signed by Om Parkash Sharma Date: 2014.11.14 disposed of expeditiously but 17:00:06 IST Reason: not later than six months however, from time to time, the period of six months came to be extended. 2 Having regard to the content of the letter, we deem it appropriate to extend the time prayed by the Tribunal by another six months from the date of the letter.
Office report is ordered accordingly.
[O.P. SHARMA] [RENU DIWAN] COURT MASTER COURT MASTER