Supreme Court - Daily Orders
Employees State Insurance Corporation ... vs Bethali Engineering Company Rep By Its ... on 8 February, 2018
Bench: Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).7427 OF 2010
EMPLOYEES STATE INSURANCE CORPORATION Appellant(s)
VERSUS
BETHALI ENGINEERING COMPANY Respondent(s)
O R D E R
We do not find any merit in this appeal. The appeal is, accordingly, dismissed. However, question of law is kept open.
Pending application, if any, shall stand disposed of.
...................... J. (ARUN MISHRA) ...................... J. (AMITAVA ROY) NEW DELHI;
FEBRUARY 8, 2018
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.02.09
23:18:55 IST
Reason:
ITEM NO.111 COURT NO.10 SECTION XII
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).7427/2010
EMPLOYEES STATE INSURANCE CORPORATION Appellant(s)
VERSUS
BETHALI ENGINEERING COMPANY Respondent(s)
Date : 08-02-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. S. Thananjayan, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(B.PARVATHI) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)