Supreme Court - Daily Orders
Nandkishore Shravan Ahirrao vs Kosan Industries (P) Ltd. on 16 October, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.32 COURT NO.5 SECTION XV
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)......CC No(s).
18636-18637/2015
(Arising out of impugned final judgment and order dated 24/03/2014
in LPA No. 697/2013,24/03/2014 in CA No. 5613/2013,05/02/2013 in
SCA No. 8536/2008 passed by the High Court of Gujarat at Ahmedabad)
NANDKISHORE SHRAVAN AHIRRAO Petitioner(s)
VERSUS
KOSAN INDUSTRIES (P) LTD. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 16/10/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is submitted by learned counsel for the petitioner that he is a permanent employee and by the finding recorded by the learned Single Judge in paragraph 4, he will be deprived of continuity of service as a result of which his retiral benefits will be affected.
Regard being had to the aforesaid submission, issue notice on the question of delay as well as on the special leave petition Signature Not Verified fixing a returnable date within 12 weeks.
Digitally signed by Gulshan Kumar Arora Date: 2015.10.16 17:40:39 IST Reason: (Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master