Supreme Court - Daily Orders
Cement Corp. Of India Ltd. vs Cement Corp. Of India C.Workers ... on 24 November, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.9 COURT NO.6 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) No(s). 16042-16043/2013
(Arising out of impugned final judgment and order dated 30.3.2012
in WA No. 303/2012 and order dated 17/08/2012 in WAMP NO.1868/2012
in WA No. 303/2012 passed by the High Court Of AndhraPradesh At
Hyderabad)
CEMENT CORP. OF INDIA LTD. Petitioner(s)
VERSUS
CEMENT CORP. OF INDIA C.WORKERS UNION&OR Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 24/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. K.R. Rai,Sr.Adv.
Mr. S.K. Pandey,Adv.
Mr. Bankey Bihari,Adv.
For Respondent(s) Mr. Aldanish Rein,Adv.
Mr. Shamshrainsh Rein,Adv.
Ms. Maheranish Rein,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner stated that the petitions have become infructuous.
In view of the above, the special leave petition are dismissed as having become infructuous.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Om Parkash Sharma Date: 2014.11.24 17:38:20 IST Reason: