Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Airports Auth. Of India vs Ranabhai Nathabhai on 28 August, 2014

Bench: V. Gopala Gowda, Adarsh Kumar Goel

                                                            1

                                          IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO. 7170      OF 2009


                         AIRPORTS AUTH. OF INDIA                        ... APPELLANT(S)

                                 VERSUS

                         RANABHAI NATHABHAI                                ...RESPONDENT(S)


                         WITH
                         CIVIL   APPEAL    NO.7171   OF   2009
                         CIVIL   APPEAL    NO.7172   OF   2009
                         CIVIL   APPEAL    NO.7173   OF   2009
                         CIVIL   APPEAL    NO.7174   OF   2009


                                                  O R D E R

CIVIL APPEAL NOS. 7171/2009, 7172/2009 AND 7174/2009:

Mr. Parag P. Tripathi, learned senior counsel appearing on behalf of the appellant submits that in these appeals the concerned workmen are reinstated in their services and regularised their service, therefore, the Management does not propose to press these appeals.

In view of the statement made by the learned senior counsel on behalf of the appellant, nothing survives for our consideration in these appeals.

The civil appeals are disposed of as not pressed.

CIVIL APPEAL NOS. 7170/2009, 7173/2009:

Heard learned counsel on both sides.

In these appeals, we do not find any reason to interfere with the finding of fact recorded by the Labour Court and concurred with by High Court, therefore, we decline to exercise our power under Article 136 of the Constitution of India. Accordingly, the civil appeals are dismissed.

...............................J. (V. GOPALA GOWDA) ..............................J. (ADARSH KUMAR GOEL) NEW DELHI, AUGUST 28, 2014  3 ITEM NO.103 COURT NO.14 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 7170/2009 AIRPORTS AUTH. OF INDIA Appellant(s) VERSUS RANABHAI NATHABHAI Respondent(s) (With interim relief and office report) WITH C.A. No. 7171/2009 (With Interim Relief and Office Report) C.A. No. 7172/2009 (With Interim Relief and Office Report) C.A. No. 7173/2009 (With Office Report) C.A. No. 7174/2009 (With Interim Relief and Office Report) Date : 28/08/2014 These appeals were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Parag P. Tripathi, Sr. Adv.

Mr. Tavinder Sidhu, Adv.

Ms. Gunjan S. Jain, Adv.

Ms. Mahima, Adv.

M/s. M. V. Kini & Associates, Advs.

For Respondent(s) Mr. S. C. Patel,Adv.

UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL NOS. 7171/2009, 7172/2009 AND 7174/2009:

Mr. Parag P. Tripathi, learned senior counsel appearing on behalf of the appellant submits that in these appeals the concerned workmen are reinstated in their services and regularised their service,  4 therefore, the Management does not propose to press these appeals.

In view of the statement made by the learned senior counsel on behalf of the appellant, nothing survives for our consideration in these appeals. The civil appeals are disposed of as not pressed.

CIVIL APPEAL NOS. 7170/2009, 7173/2009:

Heard learned counsel on both sides.

In these appeals, we do not find any reason to interfere with the finding of fact recorded by the Labour Court and concurred with by High Court, therefore, we decline to exercise our power under Article 136 of the Constitution of India. Accordingly, the civil appeals are dismissed.

(S.K. RAKHEJA)                                            (SAROJ SAINI)
 COURT MASTER                                              COURT MASTER

(Signed Order is placed on the file)