Supreme Court - Daily Orders
South Eastern Coalfields Limited vs Regional Labour Commissioner ... on 11 October, 2017
Author: R. Banumathi
Bench: R. Banumathi
1
ITEM NO.39 COURT NO.4 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
Petition(s) for Special Leave to Appeal (C) No(s). 4996-4998/2015
SOUTH EASTERN COALFIELDS LIMITED Petitioner(s)
VERSUS
REGIONAL LABOUR COMMISSIONER (CENTRAL) AND ANR. ETC.Respondent(s)
Date : 11-10-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s) Mr.Ashwarya Sinha, AOR
For Respondent(s) Mr. Uday Rathore, Adv.
Mr. Surya Prakash, Adv.
Mr. V. Shyamohan, AOR
Mr. Sunil Kumar Jain, AOR
Mr. Ankur Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per Chamber Judge order dated 7.12.2016 in SLP(C) No.4998/2018 four weeks' time was granted to the counsel for petitioners to take steps for service on respondent No.2. It was directed that in the case of non-compliance, the said special leave petition shall stand dismissed without further reference to the Signature Not Verified Court. It was also directed that any application for Digitally signed by USHA RANI BHARDWAJ Date: 2017.10.13 15:03:59 IST restoration Reason:
will only be entertained on payment of cost of Rs.1000/- to the Supreme Court Legal Services Committee. 2 Two weeks' time was granted for filing counter affidavit on behalf of respondent No.1. subject to payment of Rs.2,000/- to the Supreme Court Legal Services Committee. The proof of payment of cost of Rs.2,000/- has not been filed. But the counsel for respondents submits that they have already paid the costs of Rs.2,000/-. The counsel to file the proof of payment of costs.
Counsel for the respondent No.1 to file counter affidavit, if any, within a period of two weeks in SLP(C) No.4998/2015.
The office to process the matter to be listed before the Court.
(USHA RANI BHARDWAJ) (RENU DIWAN)
AR CUM PS ASST.REGISTRAR