Supreme Court - Daily Orders
Edcil (India) Ltd vs G.L. Sagar on 29 March, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.2 COURT NO.5 SECTION XIV
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). 7569/2016
(Arising out of impugned final judgment and order dated 19/02/2016
in LPA No. 111/2016 passed by the High Court Of Delhi At New Delhi)
EDCIL (INDIA) LTD AND ANR Petitioner(s)
VERSUS
G.L. SAGAR AND ANR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 29/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Jaideep Gupta,Sr.Adv.
Mr. Saurabh Mishra,Adv.
Ms. Anindita Mitra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned senior counsel for the petitioners.
We are not inclined to interfere with the impugned order. The special leave petition is accordingly dismissed. However, learned counsel for the petitioners prays that in view of the liberty granted to the petitioners by the High Court to continue the enquiry and make the payment of backwages, reasonable time be fixed to enable the petitioners to undertake the enquiry and make the payment.
In view of the above, eight weeks' time from today is granted to the petitioners to conduct the enquiry and one week time is granted for payment of backwages Signature Not Verified Digitally signed by is concerned. Meenakshi Kohli Date: 2016.03.30 14:57:47 IST Reason: (Madhu Bala) (Indu Bala Kapur) Court Master Court Master