Supreme Court - Daily Orders
North East Karnataka Road Transport ... vs Sayed Abdul Raheem on 19 November, 2014
Bench: M.Y. Eqbal, Abhay Manohar Sapre
ITEM NO.8 COURT NO.10 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 (C) No.30310/2014
(Arising out of impugned final judgment and order dated 05/08/2014
in WA No.30290/2013 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
NORTH EAST KARNATAKA ROAD TRANSPORT CORPORATION Petitioner(s)
VERSUS
SAYED ABDUL RAHEEM Respondent(s)
(With interim relief)
Date : 19/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S. N. Bhat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner confines this petition only with regard to the question as to whether the respondent is entitled to 75% of the back wages.
Issue notice limited to the aforesaid submission of the learned counsel appearing for the petitioner.
In the meanwhile, the petitioner shall deposit 50% of the awarded sum in the Registry of this Court to enable the respondent Signature Not Verified to contest the litigation.
Digitally signed bySanjay Kumar Date: 2014.11.19 16:17:50 IST Reason:
(SANJAY KUMAR-II) (INDU POKHRIYAL)
COURT MASTER COURT MASTER