Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Security Printing And Minting ... vs The Workmen Through The General ... on 21 February, 2025

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                              1

     ITEM NO.73                                   COURT NO.12                           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)                            No(s).        18947/2019

     [Arising out of impugned final judgment and order dated 09-04-2019
     in RPS No. 26592/2015 passed by the High Court of Judicature at
     Bombay]

     SECURITY PRINTING AND MINTING
     CORPORATION OF INDIA LTD. & ORS.                                              Petitioner(s)

                                                             VERSUS

     THE WORKMEN THROUGH THE GENERAL
     SECRETARY ISP AND CNP STAFF UNION & ORS.                                      Respondent(s)

     (FOR ADMISSION )

     Date : 21-02-2025 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                             HON'BLE MR. JUSTICE K. VINOD CHANDRAN

     For Petitioner(s)                   Mr. Dhruv Mehta, Sr. Adv.
                                         Ms. Madhu Sweta, Adv.
                                         Mr. Rahul Shyam Bhandari, AOR
                                         Mr. Raushal Kumar, Adv.

     For Respondent(s)                   Mr. Vinay Navare, Sr. Adv.
                                         Mr. Omkar Jayant Deshpande, Adv.
                                         Mr. Shashibhushan P. Adgaonkar, AOR
                                         Mrs. Pradnya S Adgaonkar, Adv.

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

List on 03.03.2025.

Meanwhile, the learned senior counsel for the petitioners shall furnish the details along with an affidavit to the following effect:

Reason: (a) the copy of the writ petition(s) filed before the Calcutta High Court;

(b) the order of the High Court by which the writ petition(s) was dismissed;

(c) the date on which the Letters Patent Appeal was filed;

(d) the exact stay order granted by the Calcutta High Court in the Letters Patent Appeal.

(NIRMALA NEGI) (RENU BALA GAMBHIR) COURT MASTER (SH) ASSISTANT REGISTRAR