Supreme Court - Daily Orders
Ipcl Employees Association vs Reliance Industries Ltd. on 2 July, 2014
8 ITEM NO.14 COURT NO.11 SECTION XV
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)....../2014
CC No(s). 7984/2014
(Arising out of impugned final judgment and order dated 10/01/2011
in SCA 4294/2000, 17/01/2014 in LPA 398/2011, 17/01/2014 in SCA
4294/2000 passed by the High Court of Gujarat at Ahmedabad)
IPCL EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD. & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and placing addl. facts
and documents on record and office report)
Date : 02/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A. K. SIKRI
For Petitioner(s) Mr. R.P. Bhatt,Sr.Adv.
Mr. Sanjay Kapur,Adv.
Ms. Lekha Vishwanath,Adv.
Mr. Anmol Chandan,Adv.
For Respondent(s) Mr. C.U. Singh,Sr.Adv.
Mr. K.R. Sasiprabhu,Adv.
Mr. Rajat Nair,Adv.
Mr. Vishnu Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the special leave petition, returnable in four weeks.
Mr. K.R. Sasiprabhu, Advocate appears and accepts notice for respondent no.1.
Let notice be issued to respondent no.2.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2014.07.03 17:07:16 IST Reason:Tag along with CC No.7187/2014.
The Registry shall also find out other similar pending matters 1 and all the cases can be grouped together and posted. The counsel can also gather information about the identical cases and furnish the details to the Registry. Call after four weeks.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
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