Supreme Court - Daily Orders
Dayle De Souza vs Government Of India Thr. Deputy Chief ... on 2 August, 2021
Bench: Navin Sinha, R. Subhash Reddy
ITEM NO.23 Court 9 (Video Conferencing) SECTION II-A
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 (Crl.) No(s). 3913/2020
(Arising out of impugned final judgment and order dated 20-01-2020
in MCRC No. 846/2016 passed by the High Court of M.P Principal Seat
at Jabalpur)
DAYLE DE SOUZA Petitioner(s)
VERSUS
GOVERNMENT OF INDIA
THR. DEPUTY CHIEF LABOUR COMMISSIONER (C) & ANR. Respondent(s)
(IA No. 81357/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 81356/2020 - EXEMPTION FROM FILING O.T.)
Date : 02-08-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Siddharth Luthra, Sr. Adv.
Mr. Shamsher Garud, Adv.
Mr. Sandeep Sudhakar Deshmukh, AOR
Ms. Subhangi Jain, Adv.
Mr. Pankaj Singhal, Adv.
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Mr. Subhranshu Padhi, Adv.
Mr. P.V. Yogehwaran, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Request is made again on behalf of learned counsel for the Union of India for time to file counter affidavit.
List the matter on 6th September, 2021. It is made clear that no further time will be granted to file counter affidavit and if counter affidavit is not filed, the matter may be taken up for Signature Not Verified Digitally signed by hearing without counter affidavit. Rachna Date: 2021.08.02 17:14:25 IST Reason: (NEETA SAPRA) (PARVEEN KUMARI PASRICHA) COURT MASTER ASSISTANT REGISTRAR