Supreme Court - Daily Orders
Ipcl Employees Association vs Reliance Industries Ltd. . on 20 January, 2014
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ITEM NO.4 COURT NO.11 SECTION XV
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 (Civil)....../2013
CC 21241/2013
(From the judgement and order dated 10/05/2011 in SCA No.4709/2011, dated
30/07/2013 in LPA No.1242/2011,SCA No.4709/2011 of The HIGH COURT OF
GUJARAT AT AHMEDABAD)
IPCL EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
RELIANCE INDUSTRIES LTD. & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 20/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Sanjay Kapur,Adv.
Mr. Anmol Chandan, Adv.
Ms. Priyanka Das, Adv.
Ms. Lekha Viswanath, Adv.
For Respondent(s) Mr. C.U. Singh, Sr. Adv
Mr. Rajat Nair, Adv.
For Mr. K.R. Sasiprabhu,Adv.
UPON hearing counsel the Court made the following
O R D E R
As prayed on behalf of the respondents, liberty is granted to file reply affidavit.
List after two weeks.
|(Neetu Khajuria) |(S.S.R. Krishna) | |Sr.P.A. |Court Master |