Supreme Court - Daily Orders
Mackinnon Mackenzie And Co. Ltd. vs Mackenin Employees Union on 23 July, 2015
Bench: V. Gopala Gowda, C. Nagappan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
REVIEW PETITION (CIVIL) NO(S). 1633 OF 2015
IN
CIVIL APPEAL NO(S). 5319 OF 2008
MACKINNON MACKENZIE AND CO. LTD. Petitioner(s)
VERSUS
MACKENIN EMPLOYEES UNION Respondent(s)
O R D E R
We have gone through the review petition and the relevant documents. In our opinion, no case for review is made out.
The review petition is, accordingly, dismissed.
...................J. (V. GOPALA GOWDA) ....................J. Signature Not Verified (C. NAGAPPAN) Digitally signed by NEW DELHI, JULY 23, 2015 Vinod Kumar Date: 2015.07.24 15:45:49 IST Reason:
Chamber Matter SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No. 1633/2015 In C.A. No. 5319/2008 MACKINNON MACKENZIE AND CO. LTD. Petitioner(s) VERSUS MACKENIN EMPLOYEES UNION Respondent(s) Date : 23/07/2015 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE C. NAGAPPAN By Circulation UPON perusing papers the Court made the following O R D E R The review petition is dismissed in terms of the signed order.
(VINOD KR.JHA) (SNEH LATA SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)