Supreme Court - Daily Orders
Western Coal Fields Limited vs Manohar Govinda Fulzele on 18 November, 2020
Bench: Navin Sinha, K.M. Joseph
ITEM NO.15 Court 11 (Video Conferencing) 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. 10088/2020
(Arising out of impugned final judgment and order dated 29-01-2020
in WP No. 6006/2016 passed by the High Court of Judicature at
Bombay at Nagpur)
WESTERN COAL FIELDS LIMITED Petitioner(s)
VERSUS
MANOHAR GOVINDA FULZELE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.82251/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.82254/2020-EXEMPTION FROM
FILING O.T.)
Date : 18-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Tushar Mehta, SG.
Mr. Uddyam Mukherjee, AOR
Ms. Madhurika Ray, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(NIDHI AHUJA) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2020.11.18 15:08:19 IST Reason: