Supreme Court - Daily Orders
M/S Skf India Limited vs A. V. Nagabhushana on 11 November, 2024
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
1
ITEM NO.21 COURT NO.14 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). 16270/2024
(Arising out of impugned final judgment and order dated 18-12-2023
in WA No. 997/2023 passed by the High Court Of Karnataka At
Bengaluru)
M/S SKF INDIA LIMITED Petitioner(s)
VERSUS
A. V. NAGABHUSHANA Respondent(s)
( IA No. 225813/2024 – C/DELAY IN FILING & IA No. 225812/2024 –
C/DELAY IN REFILING / CURING THE DEFECTS)
Date : 11-11-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Ms. Madhavi Divan, Sr.Adv.
Mr. Sahil Monga, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Ms. Madhavi Divan, learned senior counsel for the petitioner.
It is a labour matter. The respondent is a workman in the petitioner-Company, who was dismissed from service by the petitioner-Company. The reference filed by the respondent-workman was partly allowed on 20.12.2017 by the II Additional Labour Court, Signature Not Verified Bengaluru, Karnataka and subsequently the writ petition and Digitally signed by Nirmala Negi Date: 2024.11.12 18:06:19 IST Reason: thereafter the writ appeal of the petitioner-Company were dismissed by the Karnataka High Court.
2We see no occasion to interfere in the impugned order passed by the High Court, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The present petition is, accordingly, dismissed along with pending application(s), if any.
(NIRMALA NEGI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)