Supreme Court - Daily Orders
Nagar Taluka Sakhar Kamgar Union vs The State Of Maharashtra And Ors. on 21 April, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.26 COURT NO.10 SECTION IX
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). 11689/2017
(Arising out of impugned final judgment and order dated 10/01/2017
in WP No. 9359/2015 passed by the High Court of Judicature of
Bombay, Bench at Aurangabad)
NAGAR TALUKA SAKHAR KAMGAR UNION THR ITS GENERAL
SECRETARY Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 21/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sudhanshu S. Choudhari,Adv.
Mr. Rajat Kapoor,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, one week's time is granted to file additional documents, in order to establish that there was an order of attachment made against the properties which have been sold under the SARFAESI Act in respect of labour dues and provident fund dues.
List the matter after one week.
Signature Not Verified (Anita Malhotra) Digitally signed by (Chander Bala) ANITA MALHOTRA Date: 2017.04.22 11:17:19 IST Court Master Court Master Reason: