Supreme Court - Daily Orders
Mis Parle Products Pvt Ltd vs Parle Workers Union on 13 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.4 COURT NO.11 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).71475/2025
[Arising out of impugned final judgment and order dated 29-10-2025
in WA Nos.472/2024 (L-RES) & 481/2024 (L-RES) passed by the High
Court of Karnataka at Bengaluru]
MIS PARLE PRODUCTS PVT LTD PETITIONER(S)
VERSUS
PARLE WORKERS UNION & ANR. RESPONDENT(S)
FOR ADMISSION
IA No. 37322/2026 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS
IA No. 37321/2026 - EXEMPTION FROM FILING O.T.
Date : 13-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :
Mr. Chander Uday Singh, Sr. Adv.
Mr. Rajesh Kumar Gautam, AOR
Mr. Anant Gautam, Adv.
Mr. Deepanjal Choudhary, Adv.
Mr. Vibhu Sharma, Adv.
Ms. Likivi Jakhalu, Adv.
Mr. Aman Gahlot, Adv.
Mr. Rishi Chauhan, Adv.
Ms. Azal Aekram, Adv.
For Respondent(s) :
Upon hearing the counsel the Court made the following
O R D E R
1. The petitioner challenges the judgment and order dated 29.10.2025 in WA nos.472/2024 (L-RES) and 481/2024 (L-RES) Signature Not Verified passed by the High Court of Karnataka at Bengaluru. Digitally signed by NAVEEN D Date: 2026.02.16 18:33:46 IST Reason: 2. In view of the settlement arrived at between the parties, as recorded in the judgment dated 12.01.2026 in 1 Writ Appeal no.1654/2024 (L-RES), titled “Parle Workers Union vs. Government of Karnataka & Anr.”, passed by the High Court of Karnataka at Bengaluru, the petitioner seeks permission of this Court to withdraw the present Special Leave Petitions.
3. Permission granted.
4. Accordingly, the Special Leave Petitions are dismissed as withdrawn.
5. We clarify that all contentions are left open.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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