Supreme Court - Daily Orders
Nemchand S Sable vs Space Carburettors (India) Limited. on 8 July, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.13 Court 11 (Video Conferencing) 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).27532/2018
(Arising out of impugned final judgment and order dated 03-10-2016
in CA No.786/2016 passed by the High Court Of Judicature At Bombay)
NEMCHAND S SABLE Petitioner(s)
VERSUS
SPACE CARBURETTORS (INDIA) LIMITED. & ANR. Respondent(s)
Date : 08-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Shivaji M. Jadhav, Adv.
Mr. Anish R. Shah, Adv.
Mr. Brij Kishor Sah, Adv.
Ms. Qurratulain, Adv.
Mr. Nicholas Choudhury, Adv.
Mr. Aditya S. Jadhav, Adv.
M/S. S.M. Jadhav And Company, AOR
For Respondent(s) Mr. Dhananjay Bhanage, Adv.
Mr. Vikas Mehta, AOR
Mr. Adith Nair, Adv.
Mr. Mayur Joglekar, Adv.
Mr. Aniruddha P. Mayee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
The petitioner has filed this special leave petition against an order whereby the claim of the petitioner for grant of wages under the provision of Section 17B of the Industrial Disputes Act has been rejected. It is not disputed that the main writ petition Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.07.09 is still pending consideration before the High Court. 15:55:49 IST Reason:
In view of the facts and circumstances of this case, we are of 1 the opinion that no useful purpose would be served by deciding this special leave petition on merits, especially in view of the fact that it is not denied that the petitioner has already attained the retirement age of 62 years.
In the facts of this, we dispose of this special leave petition with the request to the High Court to decide Writ Petition No.3568/2012 as expeditiously as possible, preferably within a period of six months from the filing of the certified copy of this order.
With the aforesaid observations, the special leave petition stands disposed of.
Pending application(s), if any, stands disposed of. (ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS 2