Supreme Court - Daily Orders
M/S Vvf Limited (Now Known As M/S. Vvf ... vs Vvf Limited Employees Union on 13 October, 2022
Bench: Aniruddha Bose, S. Ravindra Bhat
ITEM NO.13 COURT NO.14 SECTION IX
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). 24994/2019
(Arising out of impugned final judgment and order dated 25-07-2019
in WP No. 3152/2014 passed by the High Court Of Judicature At
Bombay)
M/S VVF LIMITED (NOW KNOWN AS M/S. VVF (INDIA) LTD.)Petitioner(s)
VERSUS
VVF LIMITED EMPLOYEES UNION & ANR. Respondent(s)
IA No. 91482/2020 - AMENDMENT OF APPEAL / PETITION / I.A.
IA No. 140245/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 98645/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 61278/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 160998/2019 - PERMISSION TO PLACE ON RECORD SUBSEQUENT
FACTS)
Date : 13-10-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Supahtha Sinha, Adv.
Mr. Anil Kumar Mishra-i, AOR
For Respondent(s) Mr. Nitin S. Tambwekar, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
UPON hearing the counsel the Court made the following
O R D E R
Accommodation is sought for on behalf of the petitioner.
List after four weeks.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2022.10.14 15:52:56 IST Reason: (HARSHITA UPPAL) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR