Supreme Court - Daily Orders
Wonderla Karmika Sangha vs Assistant Labour Commissioner ... on 29 April, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.10 COURT NO.13 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 for Special Leave to Appeal (C) No.10697/2019
(Arising out of impugned final judgment and order dated 01-02-2019
in WA No.3216/2018 (L-RES) passed by the High Court of Karnataka at
Bengaluru)
WONDERLA KARMIKA SANGHA Petitioner(s)
VERSUS
ASSISTANT LABOUR COMMISSIONER BENGALURU
DIVISION-I & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.61068/2019-EXEMPTION FROM FILING
O.T. )
Date : 29-04-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. R. Venkatramani, Sr. Adv.
Mr. Shekhar G. Devasa, Adv.
Mr. Manish Tiwari, Adv.
Mr. Luv Kumar, Adv.
Mr. Yashraj B., Adv.
Mr. P. Vignesh, Adv.
for M/S. Devasa & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Application for exemption from filing official translation is allowed.
Issue notice.
Signature Not VerifiedDigitally signed by POOJA ARORA Date: 2019.04.30 Dasti, in addition, is also permitted.
17:17:10 IST Reason: (POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER