Supreme Court - Daily Orders
Kandla Port Workers Union vs Fci on 1 April, 2015
Bench: Kurian Joseph, Amitava Roy
ITEM NO.3 COURT NO.12 SECTION XV
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).29874-29875/2014
(Arising out of impugned final judgment and order dated 12/03/2014
in LPA No.537/2007,12/03/2014 in SCA No.6891/1996,12/03/2014 in LPA
No. 1327/2006 passed by the High Court of Gujarat at Ahmedabad)
KANDLA PORT WORKERS UNION Petitioner(s)
VERSUS
FCI AND ORS Respondent(s)
(With office report)
Date : 01/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Nikhil Goel, Adv.
For Respondent(s) Mr.Ranjit Kumar, SG
Mr.Vikramjit Bannerjee, Adv.
Ms.Movita, Adv.
Mrs. Anil Katiyar, Adv.
Mr. Ajit Pudussery, Adv.
Ms.Shruti S.Hazarika, Adv.
Mr.K.Vijayan, Adv.
Mr. Vikas Mehta, Adv.
Mr.Puneeth K.G., Adv.
Upon hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for respondent No.3 seeking an adjournment of one week to file reply, list the case after one week.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.04.01 (SATISH KUMAR YADAV) 16:32:14 IST Reason: (RENU DIWAN) COURT MASTER COURT MASTER