Supreme Court - Daily Orders
Ipcl Employees Association vs Reliance Industries Ltd. . on 5 May, 2014
\222ITEM NO.7 COURT NO.8 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,permission to file
additional documents and office report)
Date: 05/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. R.P. Bhatt, Sr. Adv.
Ms. Lekha Vishwanath, Adv.
Ms. Priyanka Das, Adv.
Mr. Sanjay Kapur,Adv. (Not Present)
For Respondent(s) Mr. K.R. Sasiprabhu,Adv.
Mr. R. Chandrachud,Adv.
Mr. Shishir Deshpande,Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the letter circulated by Advocate-on- Record for the petitioner seeking adjournment on the ground of viral fever, matter is adjourned for a week.
(Sanjay Kumar) (Indu Satija)
Court Master Assistant Registrar