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The General Manager, M/S Barsua Iron Ore ... vs The Vice President United Mines Mazdoor ... on 6 July, 2021

Bench: Indira Banerjee, V. Ramasubramanian

                                                           1

     ITEM NO.2                       Court 10 (Video Conferencing)                   SECTION XI-A

                                      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).      5947/2021

     (Arising out of impugned final judgment and order dated 04-02-2021
     in WP(C) No. 9424/2019 passed by the High Court of Orissa at
     Cuttack)

     THE GENERAL MANAGER, M/S BARSUA IRON ORE MINES                              Petitioner(s)

                                                          VERSUS

     THE VICE PRESIDENT UNITED MINES MAZDOOR UNION & ANR.Respondent(s)

     (FOR ADMISSION and I.R. and IA No.54844/2021-INTERVENTION
     APPLICATION and IA No.51644/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.64913/2021-INTERVENTION/IMPLEADMENT and
     IA No.64912/2021-APPLICATION FOR PERMISSION )

     Date : 06-07-2021 This petition was called on for hearing today.

     CORAM :                    HON'BLE MS. JUSTICE INDIRA BANERJEE
                                HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Petitioner(s)                       Mr. Ranjit Kumar, Sr. Adv.
                                             Mr. Sunil Kumar Jain, AOR

     For Respondent(s)                       Ms. Deepanwita Priyanka, AOR


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

I.A. Nos. 64912/2021 and 64913/2021 are allowed.

Shri Gurcharan Tanty is impleaded as Respondent No. 3 Issue notice returnable in six weeks.

Ms. Deepanwita Priyanka, learned counsel who is on caveat Digitally signed by Rachna Date: 2021.07.06 accepts notice on behalf of Respondent No.1. 17:50:26 IST Reason:

Notice be served on Respondent No. 3, Gurcharan Tanty.  2 The petitioner shall deposit the dues payable to the Respondent No. 3 (Gurcharan Tanty) before the Registry of this Court within four weeks from today. The amount so deposited shall be invested in an interest bearing fixed deposit in a nationalised bank.

(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)