Supreme Court - Daily Orders
M. Prabhu vs The Management Of M/S. Skf Bearings ... on 27 September, 2019
Bench: R. Banumathi, Hrishikesh Roy
ITEM NO.14 COURT NO.6 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 31025/2019
(Arising out of impugned final judgment and order dated 15-04-2019
in WA No. 1294/2018 passed by the High Court Of Karnataka At
Bengaluru)
M. PRABHU Petitioner(s)
VERSUS
THE MANAGEMENT OF M/S. SKF BEARINGS INDIA LTD. Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.145645/2019-CONDONATION OF DELAY IN FILING )
Date : 27-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Hetu Arora Sethi, AOR
Mr. R. Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard Mr. Hetu Arora Sethi, learned counsel appearing for the petitioner.
We do not find any ground warranting interference with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER Digitally signed by MAHABIR SINGH Date: 2019.09.27 BRANCH OFFICER 17:26:58 IST Reason: