Supreme Court - Daily Orders
Tapan Kumar Biswas And Ors. vs Chairman And Managing Director, ... on 21 October, 2016
Bench: R.K. Agrawal, Prafulla C. Pant
ITEM NO.23 COURT NO.12 SECTION XVI
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)......CC No(s).
19480/2016
(Arising out of impugned final judgment and order dated 16/05/2016
in RVW No. 13/2016 in FMA No. 1653/2004 and order 26/04/2004 in MAT
No. 1427/1998 passed by the High Court Of Calcutta)
TAPAN KUMAR BISWAS AND ORS. Petitioner(s)
VERSUS
CHAIRMAN AND MANAGING DIRECTOR,
ELECTRONICS CORPORATION OF INDIA LTD AND ORS. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 21/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Mohd. Shahid Hussain,Adv.
Mr. Anand Mishra,Adv.
Mr. Amrendra Kumar Singh,Adv.
Dr. Charuwali Khanna,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed on the ground of delay in filing SLPs as well as on merit.
[O.P. SHARMA] [CHANDER BALA]
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.10.21
05:23:32 IST
Reason: