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Indian Oil Corporation Ltd vs Nagpur Wardha Districts Mathadi ... on 16 July, 2018

Bench: Abhay Manohar Sapre, Uday Umesh Lalit

     ITEM NO.16+63                               COURT NO.11                  SECTION IX

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

     Item No.16:
     Petition(s) for Special Leave to Appeal (C)                   No(s).    16943/2018

     (Arising out of impugned final judgment and order dated 22-01-2018
     in WP No. 5623/2016 passed by the High Court of Judicature at
     Bombay, Bench at Nagpur)

     INDIAN OIL CORPORATION LTD, NAGPUR                                     Petitioner(s)

                                                      VERSUS

     NAGPUR WARDHA DISTRICTS MATHADI & UNPROTECTED
     LABOUR BOARD, NAGPUR & ORS.                                            Respondent(s)

     With
     Item No.63:
     W.P.(Civil)No.626/2018
     FOR ADMISSION

     Date : 16-07-2018 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                 Mr.   J.P.Cama,Sr.Adv.
                                       Mr.   Rajiv Shukla,Adv.
                                       Ms.   Shivani Kapoor,Adv.
                                       Mr.   Debesh Panda, AOR
                                       Mr.   Anshuman Ray,Adv.

     For Respondent(s)                 Mr. Gagan Sanghi,Adv.
                                       Mr. Rameshwar Prasad Goyal, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

S.L.P.(Civil)No.16943/2018 We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.

Pending application, if any, also stands disposed Digitally signed by ANITA MALHOTRA Date: 2018.07.17 17:57:05 IST of. Reason: 1 W.P.(Civil)No.626/2018 Issue notice returnable within three weeks. Learned counsel for the petitioners is permitted to raise additional grounds in the petition.

(ANITA MALHOTRA)                            (CHANDER BALA)
  COURT MASTER                               COURT MASTER




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