Supreme Court - Daily Orders
Chemical Mazdoor Panchayat vs Indian Oil Corp. Ltd on 8 September, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.350 COURT NO.9 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) No(s). 22613/2014
(Arising out of impugned final judgment and order dated 08/05/2014
in LPA No. 65/2013 in SCA No. 9036/1998 passed by the High Court of
Gujarat at Ahmedabad)
CHEMICAL MAZDOOR PANCHAYAT Petitioner(s)
VERSUS
INDIAN OIL CORP. LTD AND ORS Respondent(s)
(With interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 23732/2014
(With Interim Relief and Office Report)
SLP(C) No. 29996-30084/2015
(With appln.(s) for permission to file additional documents and
Office Report)
Date : 08/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P.H.Parekh,Sr.Adv.
Ms. Rukmini Bobde,Adv.
Mr. Vishal Prasad,Adv.
Mr. Abhishek Vinod Deshmukh,Adv.
Mr. Akash Jindal,Adv.
For M/s. Parekh & Co.,Adv.
Ms. Neha Sharma,Adv.
Mr. Anmol Chandan,Adv.
Ms. Priyanka Das,Adv.
Mr. Anil Kumar Tandale,Adv.
For Respondent(s) Mr. Pravesh Thakur,Sr.Adv.
Signature Not Verified
Mr. Rajiv Nanda,Adv.
Digitally signed by
ANITA MALHOTRA
Date: 2016.09.10
Ms. Sushma Verma,Adv.
13:08:54 IST
Reason: Mr. A.K. Sharma,Adv.
Mr. Gurmeet Singh Makker,Adv.
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Mr. Manish R.Bhatt,Sr.Adv.
Mr. Kailash Pandey,Adv.
Mr. Ranjeet Singh,Adv.
Mr. K. V. Sreekumar,Adv.
Mr. P.H.Parekh,Sr.Adv.
Ms. Rukmini Bobde,Adv.
Mr. Vishal Prasad,Adv.
Mr. Abhishek Vinod Deshmukh,Adv.
Mr. Akash Jindal,Adv.
For M/s. Parekh & Co.,Adv.
Mr. Rajkumari Banju,Adv.
Mr. Dilip Annasaheb Taur,Adv.
Mr. Amol V.Deshmukh,Adv.
Ms. Kanchan Vohra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the joint request of the learned counsel for the parties, post these matters on 28th September, 2016.
(Anita Malhotra) (Renu Diwan)
Court Master Assistant Registrar
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