Supreme Court - Daily Orders
Security Printing And Minting ... vs The Workmen Through The General ... on 9 April, 2025
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
ITEM NO.59 COURT NO.9 SECTION IX
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). 18947/2019
[Arising out of impugned final judgment and order dated 09-04-2019
in RPS No. 26592/2015 passed by the High Court of Judicature at
Bombay]
SECURITY PRINTING AND MINTING CORPORATION
OF INDIA LTD. & ORS. Petitioner(s)
VERSUS
THE WORKMEN THROUGH THE GENERAL SECRETARY ISP
AND CNP STAFF UNION & ORS. Respondent(s)
(FOR ADMISSION )
Date : 09-04-2025 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) Mr. Dhruv Mehta, Sr.Adv.
Ms. Madhu Sweta, Adv.
Mr. Raushal Kumar, Adv.
Mr. Rahul Shyam Bhandari, AOR
For Respondent(s) Mr. Vinay Navare, Sr. Adv.
Mr. Omkar Jayant Deshpande, Adv.
Mr. Shashibhushan P. Adgaonkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to the order of this Court dated 03.03.2025, the records have been received from the Calcutta High Court.
Parties are permitted to inspect the said records jointly as per rules and if needed, paper books of the same be made and given to the learned counsel for the respective parties on payment of usual charges.
One set each of the same be also made available for the Bench of this Court.
Signature Not VerifiedDigitally signed by Nirmala Negi Date: 2025.04.09 17:34:54 IST
Reason: List on 21.05.2025.
(NIRMALA NEGI) (RENU BALA GAMBHIR)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR