Supreme Court - Daily Orders
Tamil Nadu Civil Supplies Corporation vs Tncsc Employees Union on 8 July, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.2 Court 7 (Video Conferencing) SECTION XII
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.4613/2021
(Arising out of impugned final judgment and order dated 20-08-2020
in WA No. 4008/2019 passed by the High Court of Judicature at
Madras)
TAMIL NADU CIVIL SUPPLIES CORPORATION & ORS. Petitioner(s)
VERSUS
TNCSC EMPLOYEES UNION Respondent(s)
Date : 08-07-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. D. Kumanan, AOR
Mr. Aman Shukla, Adv.
Mr. Vinodh Kanna B., AOR
For Respondent(s) Mr. V. Prakash, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
Ms. Mrinal Kanwar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel states that an endeavor is being made to completely resolve the matter and since the political dispensation has taken over recently, three weeks’ time is granted for the said purpose. List after four weeks.
(RASHMI DHYANI) (POONAM VAID) Signature Not Verified COURT MASTER COURT MASTER (NSH) Digitally signed by RASHI GUPTA Date: 2021.07.10 12:06:38 IST Reason: