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Ramesh Kumar Jain vs Bharat Aluminium Company Limited ... on 31 July, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.16                               COURT NO.8                 SECTION IV-C

                                   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.   14529/2023

     (Arising out of impugned final judgment and order dated 03-05-2023
     in ARBA No. 5/2017 passed by the High Court of Chhatisgarh at
     Bilaspur)

     RAMESH KUMAR JAIN                                                    Petitioner(s)

                                                     VERSUS

     BHARAT ALUMINIUM COMPANY LIMITED (BALCO)                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.128465/2023-EXEMPTION FROM FILING
     O.T. and IA No.139567/2023-EXEMPTION FROM FILING O.T. and IA
     No.139565/2023-PERMISSION        TO         FILE         ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 31-07-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR


     For Petitioner(s)                   Mr. Neeraj Kishan Kaul, Sr. Adv.
                                         Mr. Aditya Jain-1, AOR
                                         Mr. Anil Kumar Mishra, Adv.
                                         Mr. Aditya Jain, Adv.
                                         Mr. Supantha Sinha, Adv.
                                         Ms. Pritha Suri, Adv.
                                         Mr. Anand Amrit Raj, Adv.

     For Respondent(s)                   Mr. Shyam Divan, Sr. Adv.
                                         Mr. Ravi Raghunath , AOR

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

Issue notice.

Mr. Ravi Raghunath, learned counsel, who is present in Court, waives service and accepts notice on behalf of the respondent.

                         (BABITA PANDEY)                                 (BEENA JOLLY)
                         COURT MASTER (SH)                             COURT MASTER (NSH)