Supreme Court - Daily Orders
Munitions India Limited vs The Ammunition Factory Workers Union on 2 January, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.27 COURT NO.6 SECTION IX
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). 58516/2024
[Arising out of impugned interim order dated 22-11-2024 in WP No.
15036/2023 passed by the High Court of Judicature at Bombay]
MUNITIONS INDIA LIMITED & ANR. Petitioner(s)
VERSUS
THE AMMUNITION FACTORY WORKERS UNION & ORS. Respondent(s)
( IA No. 297202/2024 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 297198/2024 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 02-01-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) Mrs. Madhavi Divan, Sr. Adv.
Mr. Pravartak Suhas Pathak, AOR
Ms. Mansi Jain, Adv.
Ms. Aandrita Deb, Adv.
Mr. Ritu Raj, Adv.
Ms. Shambhavi Kanade, Adv.
For Respondent(s) Mr. Sriram P., AOR
Mr.K.S. Shukla, Adv.
Mr. Vijayan Balakrishnan, Adv.
Ms. Neha Kumari, Adv.
Nalukattil Anandhu S. Nair, Adv.
Ms. Maneesha Sunilkumar, Adv.
Ms. Anjali Singh, Adv.
Ms. Isha Singh, Adv.
Mr. Adhithya Santosh, Adv.
Mr. Sohanlal A, Addv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SONIA BHASIN Date: 2025.01.02 16:31:18 IST Reason: Permission to file the petition is granted. 1 We are not inclined to interfere with the impugned judgment/order of the High Court. Accordingly, the Special Leave Petition is dismissed.
However, it would be open for the petitioners to approach the High Court for early hearing of the pending petition on merits.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2