Supreme Court - Daily Orders
Dmil Employees Welfare Forum (Regd.) vs Daewoo Motors India Ltd. on 9 February, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
ITEM NO.33 COURT NO.15 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).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 : 09-02-2024 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Satya Mitra, AOR
Ms. Tanya Agarwal, Adv.
For Respondent(s) Mr. Ashok Mathur, AOR
Ms. Manpreet Kaur Bhalla, Adv.
Mr. Alok Tripathi, AOR
Mr. Anand Shankar Jha, AOR
Ms. Meenakshi S Davgan, Adv.
Mr. Abhilekh Tiwari, Adv.
Mr. Sachin Mintri, Adv.
Mr. Parvez Rehman, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The learned counsel for the petitioner states that there is bereavement in the family of the arguing counsel.
2. List after two weeks.
(RAVI ARORA) (MAMTA RAWAT) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by RAVI ARORA Date: 2024.02.10 12:53:34 IST Reason: