Supreme Court - Daily Orders
Dmil Employees Welfare Forum (Regd.) vs Daewoo Motors India Ltd. on 7 November, 2023
Bench: Bela M. Trivedi, Pamidighantam Sri Narasimha
ITEM NO.27 COURT NO.16 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 for Special Leave to Appeal (C) No. 24948/2016
(Arising out of impugned final judgment and order dated 22-01-2016
in COAPP No. 7/2015 passed by the High Court of Delhi at New Delhi)
DMIL EMPLOYEES WELFARE FORUM (REGD.) Petitioner(s)
VERSUS
DAEWOO MOTORS INDIA LTD. & ORS. Respondent(s)
Date : 07-11-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s)
Mr. Satya Mitra, AOR
Ms. Tanya Agarwal, Adv.
For Respondent(s)
Mr. Ashok Mathur, AOR
Ms. Manpreet Kaur Bhalla, Adv.
Mr. Karan Thakur, Adv.
Mr. Abhishek Sharma, Adv.
Ms. Kritya Sinha, Adv.
Mr. Pranshul Kulsreshtha, Adv.
Mr. Alok Tripathi, AOR
Mr. Anand Shankar Jha, AOR
Mr. Girish Bhardwaj, Adv.
Mr. Abhilekh Tiwari, Adv.
Mr. Parvez Rahman, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the petitioner seeking adjournment on account of personal difficulty, re-list after two weeks.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.11.08 18:02:24 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR