Supreme Court - Daily Orders
Senior Regional Manager Food ... vs Bhartiya Khadya Nigam Karamchari Sangh on 2 January, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.17 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 42347/2018
(Arising out of impugned final judgment and orders dated 14-08-2018
in CMA No. 112912/2017 and dated 20-09-2017 in SSNO. No. 7023/1993
passed by the High Court of Judicature at Allahabad, Lucknow Bench)
SENIOR REGIONAL MANAGER, FOOD CORPORATION OF INDIA Petitioner(s)
VERSUS
BHARTIYA KHADYA NIGAM KARAMCHARI SANGH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.177170/2018-CONDONATION OF DELAY
IN FILING)
Date : 02-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Yogendar,Adv.
For Ms. Indra Sawhney, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
A letter has been circulated by the learned counsel for the petitioner seeking adjournment on account of personal difficulty of the counsel.
As prayed, the matter is adjourned for one week.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2019.01.03
17:18:14 IST
Reason: