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Supreme Court - Daily Orders

Bilaspur Raipur Kshetriya Gramin Bank vs Gramin Bank Award Staff Union . on 19 April, 2017

Bench: Adarsh Kumar Goel, Deepak Gupta

                                      IN THE SUPREME COURT OF INDIA

                                       CIVIL APPELLATE JURISDICTION

                                    CIVIL APPEAL NO(S). 3254     of 2008


     BILASPUR RAIPUR KSHETRIYA GRAMIN BANK                                 Appellant(s)

                                                    VERSUS

     GRAMIN BANK AWARD STAFF UNION & ORS.                                  Respondent(s)



                                                O R D E R

It is not disputed by learned counsel for the parties that the matter is now covered by the Judgment of this Court in Personnel Manager, State Bank of India v. Krishna Grameena Bank Employees Union and Another – 2007 (13) SCC 262.

Accordingly this appeal stands disposed of in terms of the said judgment.

Pending applications, if any, shall also stand disposed of.

..........................J. (ADARSH KUMAR GOEL) ..........................J. (DEEPAK GUPTA) New Delhi, APRIL 19, 2017.

Signature Not Verified

Digitally signed by
MAHABIR SINGH
Date: 2017.04.20
11:03:47 IST
Reason:
ITEM NO.126                   COURT NO.13                    SECTION IV

                S U P R E M E C O U R T O F        I N D I A
                        RECORD OF PROCEEDINGS

                    Civil Appeal No(s).    3254 of 2008

BILASPUR RAIPUR KSHETRIYA GRAMIN BANK                     Appellant(s)

                                  VERSUS

GRAMIN BANK AWARD STAFF UNION & ORS.                      Respondent(s)


Date : 19/04/2017 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Akshat Shrivastava,Adv. For Respondent(s) Mr. T. G. Narayanan Nair,Adv.
Mr. K.N. Madhusoodhanan,Adv. Mr. Anil Kumar Sangal,Adv. Mr. Siddharth Sangal,Adv. Mr. Abhay Kumar Tayal,Adv. UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the appeal is disposed of.



(MAHABIR SINGH)                              (SAROJ KUMARI GAUR)
 COURT MASTER                                    COURT MASTER
(Signed order is placed on the file)