Supreme Court - Daily Orders
The Vvf Ltd. Employees Union vs M/S. Vvf India Limited on 17 December, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.7 Court 9 (Video Conferencing) SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)…………... Diary No(s).26795/2021
(Arising out of impugned final judgment and order dated 22-06-2021
in RPL No.82/2019, 25-07-2019 in WP No.1920/2014 passed by the High
Court Of Judicature At Bombay)
THE VVF LTD. EMPLOYEES UNION Petitioner(s)
VERSUS
M/S. VVF INDIA LIMITED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.158168/2021-CONDONATION OF DELAY
IN FILING and IA No.158169/2021-PERMISSION TO PLACE ADDITIONAL
FACTS AND GROUNDS)
Date : 17-12-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Sanjay Singhvi, Sr. Adv.
Mr. Bennet D’Costa, Adv.
Ms. Jignasha Pandya, Adv.
Ms. Rohini Thyagarajan, Adv.
Mr. Nitin S. Tambwwekar, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the special leave petition, returnable in six weeks.
(ARJUN BISHT) (PRADEEP KUMAR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2021.12.17
16:46:54 IST
Reason: