Supreme Court - Daily Orders
Malabar Hill Citizens Forum vs The Commissioner Of Labour on 16 November, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.9 COURT NO.8 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) Nos. 21980-21992/2017
(Arising out of impugned final judgment and order dated 11-07-2017
in WP No. 2339/2013 with WP No. 2304/2013 with 2306/2013 with WP
No. 2338/2013 with WP No. 2354/2013 with WP No. 2361/2013 with WP
No. 2365/2013 with WP No. 2367/2013 with WP No. 2371/2013 with WP
No. 2374/2013 with WP No. 2796/2013 with WP No. 670/2014 with WP
No. 673/2014 passed by the High Court of Judicature at Bombay)
MALABAR HILL CITIZENS FORUM Petitioner(s)
VERSUS
THE COMMISSIONER OF LABOUR & ORS. ETC.ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.79236/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
[ FOR FINAL DISPOSAL ON 15.11.2017 ])
Date : 16-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. J.P.Cama,Sr.Adv.
Mr. B.A.Desai,Adv.
Mr. Chirag M. Shroff, AOR
Ms. Neha Sangwan,Adv.
Ms. Monisha Suri,Adv.
Mr. Mayan Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report dated 14th November, 2017. As per track report of India Post, notice has been Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2017.11.16 delivered to all the respondents but no one has entered 17:21:07 IST Reason: appearance on their behalf. Service of notice is 1 complete.
Today when the matter was taken up, nobody appeared on behalf of the respondents.
We deem it fit and appropriate to issue fresh notice to the respondents, returnable within four weeks.
Dasti service, in addition, is permitted. List these matters in the third week of January, 2018.
We are informed that the matter is coming before the Labour Court on 20th November, 2017.
The proceedings before the Labour Court in Reference (IDA)Nos.158 to 170 of 2013 shall remain stayed till the next date of hearing.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
2