Supreme Court - Daily Orders
Mtnl Staff Union Class Iii And Iv (Regd.) ... vs Mahanagar Telephone Nigam Ltd. on 6 December, 2019
Bench: Navin Sinha, Krishna Murari
ITEM NO.11 COURT NO.13 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). 28008/2019
(Arising out of impugned final judgment and order dated 21-10-2019
in CMAPPL No. 46113/2019 passed by the High Court Of Delhi At New
Delhi)
MTNL STAFF UNION CLASS III AND IV (REGD.)
THROUGH ITS PRESIDENT (NOW GEN. SECRETARY)
MANGE RAM SHARMA Petitioner(s)
VERSUS
MAHANAGAR TELEPHONE NIGAM LTD. & ORS. Respondent(s)
(FOR ADMISSION and Interim Relief and IA No.181174/2019-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 06-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Deepak Tyagi,Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. Deepak Tyagi, learned counsel appearing for the petitioner.
We see no reason to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Signature Not Verified Pending applications, if any, shall also stand disposed of. Digitally signed by MAHABIR SINGH Date: 2019.12.07 12:28:52 IST Reason:
(MAHABIR SINGH) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)