Hindusthan National Glass And ... vs Nashik Mathadi And Unprotected Labour ... on 27 April, 2023

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Supreme Court - Daily Orders

Hindusthan National Glass And ... vs Nashik Mathadi And Unprotected Labour ... on 27 April, 2023

Bench: M.R. Shah

                                                 1

     ITEM NO.1                         COURT NO.4                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).    7862/2019

     (Arising out of impugned final judgment and order dated 24-11-2018 in WP
     No. 2295/2018 passed by the High Court Of Judicature At Bombay)

     HINDUSTHAN NATIONAL GLASS AND INDUSTRIES LIMITED               Petitioner(s)

                                                VERSUS

     NASHIK MATHADI AND UNPROTECTED LABOUR BOARD, NASHIK
     & ORS.                                              Respondent(s)

     IA No. 81852/2021 - APPLICATION FOR TAKING ON RECORD
     IA No. 78075/2019 - CLARIFICATION/DIRECTION
     IA No. 49024/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 49022/2019 - EXEMPTION FROM FILING O.T. Date : 27-04-2023 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. J.P. Cama, Sr. Adv.

Mr. Rituraj Biswas, AOR Mr. Sachin Dankh, Adv.

Mr. Chandan Kumar, Adv.

Mr. Rituraj Choudhary, Adv.

Ms. Sujaya Bardhan, Adv.

For Respondent(s) Mrs. Lata Desai, Sr. Adv.

Dr. Pallavi Divekar, Adv.

Mr. Nitin S. Tambwekar, Adv.

Mr. Seshatalpa Sai Bandaru, AOR Mr. Soumya Dutta, AOR Mr. Rahul Chitnis, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv.

Signature Not Verified

Mr. Sourav Singh, Adv.

Digitally signed by R Natarajan Date: 2023.04.27 15:25:43 IST Reason: 2

UPON hearing the counsel the Court made the following O R D E R In the facts and circumstances of the case and taking into consideration the fact that the Nashik Mathadi and Unprotected Labour Board had directed to revise the wages between 6% to 10% only, we see no reason to interfere with the impugned judgment and order passed by the High Court.

The Special Leave Petition stands dismissed.

Pending applications stand disposed of.

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR

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Supreme Court - Daily Orders