Supreme Court - Daily Orders
General Secretary Cochin Shipyard ... vs Cochin Shipyard Limited on 19 March, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.56 COURT NO.10 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37499/2017
(Arising out of impugned final judgment and order dated 24-07-2015
in WA No.1839/2014 passed by the High Court of Kerala at Ernakulam)
GENERAL SECRETARY COCHIN SHIPYARD
CANTEEN WORKERS UNION (AITUC) Petitioner(s)
VERSUS
COCHIN SHIPYARD LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130642/2017-CONDONATION OF DELAY
IN FILING)
Date : 19-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr.Sureshan P., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is accordingly dismissed.
(Ashok Raj Singh) (Jagdish Chander)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2018.03.20
16:09:19 IST
Reason: