Supreme Court - Daily Orders
Director Employees State Insurance ... vs Maruti Suzuki India Ltd. on 27 April, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.2 COURT NO.11 SECTION IV-B
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). 30369/2017
(Arising out of impugned final judgment and order dated 27-10-2016
in CWP No. 12922/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DIRECTOR EMPLOYEES STATE INSURANCE CORPORATION & ORS.Petitioner(s)
VERSUS
MARUTI SUZUKI INDIA LTD. & ORS. Respondent(s)
(IA No. 97423/2017 - EXEMPTION FROM FILING O.T.)
Date : 27-04-2022 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Vaibhav Manu Srivastava, AOR
Mr. Mahesh Srivastava, Adv.
For Respondent(s) Mr. C. U. Singh, Sr. Adv.
Mr. Sachin Mittal, AOR
Mr. Zubin M. John, Adv.
Ms. Ritu Bharadwaj, Adv.
Mr. Amjid Maqbool, Adv
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties. Arguments concluded. Leave granted.
Appeal is allowed.
Reasons to follow.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Jayant Kumar Arora Date: 2022.04.27 16:41:24 IST Reason: