Supreme Court - Daily Orders
M/S. Bosch Limited vs Labour Through Karnataka Rakshak And ... on 11 November, 2022
Bench: Dinesh Maheshwari, Sudhanshu Dhulia
ITEM NO.14 COURT NO.7 SECTION IV-A
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) No(s).17979/2022
(Arising out of impugned final judgment and order dated 15-09-2022
in IA No.1/2022 passed by the High Court Of Karnataka At Bengaluru)
M/S. BOSCH LIMITED Petitioner(s)
VERSUS
LABOUR THROUGH KARNATAKA RAKSHAK AND GENERAL
WORKERS UNION Respondent(s)
(FOR ADMISSION and I.R.)
Date : 11-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. K. Kasturi, Sr. Adv.
Mr. Shanthakumar V. Mahale, Adv.
Mr. Harisha S.R., AOR
Mr. Amith J, Adv.
Mr. Aniteja Sharma, Adv.
For Respondent(s) Mr. Sabarish Subramanian, AOR
Mr. Vishnu Unnikrishnan, Adv.
Mr. P. Shankar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the petition as also on the prayer for interim relief.
Tag with SLP(C) No.9120/2022.
(ARJUN BISHT) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.11.11 17:13:32 IST Reason: