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The Project Director Department Of ... vs Its Workmen Through Delhi Prasasan ... on 14 October, 2019

Bench: Navin Sinha, B.R. Gavai

     ITEM NO.12                                 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

                          SPECIAL LEAVE PETITION (CIVIL) Diary No(s).34164/2019

     (Arising out of impugned final judgment and order dated 28-03-2019
     in WP(C) No. 17555/2005, WP(C) No. 10994/2006 and WP(C) No.
     4402/2007 passed by the High Court of Delhi at New Delhi)

     THE PROJECT DIRECTOR DEPARTMENT OF
     RURAL DEVELOPMENT GOVERNMENT OF NCT OF DELHI                                Petitioner(s)

                                                         VERSUS

     ITS WORKMEN THROUGH DELHI PRASASAN VIKAS
     VIBHAG INDUSTRIAL EMPLOYEES UNION                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.151724/2019-CONDONATION OF DELAY
     IN FILING and IA No.151728/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED   JUDGMENT  and   IA  No.151729/2019-PERMISSION  TO  FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 14-10-2019 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE NAVIN SINHA
                            HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                   Mr. Shubhranshu Padhi, AOR
                                         Mr. Ashish Yadav, Adv.
                                         Mr. Rakshit Jain, Adv.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

We are not inclined to interfere with the impugned order passed by the High Court. The Special Leave Petitions are accordingly dismissed.

Digitally signed by SANJAY KUMAR Date: 2019.10.15 Pending applications, if any, are disposed of.

17:02:42 IST
Reason:




                          (SANJAY KUMAR-I)                             (SAROJ KUMARI GAUR)
                             AR-CUM-PS                                    COURT MASTER