Supreme Court - Daily Orders
Dmil Employees Welfare Forum (Regd.) vs Daewoo Motors India Ltd on 2 September, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.49 COURT NO.13 SECTION XIV
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). 24948/2016
(Arising out of impugned final judgment and order dated 22-01-2016
in COAPP No. 7/2015 passed by the High Court Of Delhi At New Delhi)
DMIL EMPLOYEES WELFARE FORUM (REGD.) Petitioner(s)
VERSUS
DAEWOO MOTORS INDIA LTD. & ORS. Respondent(s)
Date : 02-09-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s)
Ms. Tanya Agarwal, Adv.
Mr. Satya Mitra, AOR
For Respondent(s)
Mr. Ashok Mathur, AOR
Mr. Alok Tripathi, AOR
Mr. Abhishek Sharma, Adv.
Ms. Kritya Sinha, Adv.
Mr. Pranshul Kulshrestha, Adv.
Mr. Anand Shankar Jha, AOR
Ms. Meenakshi Devgan, Adv.
Mr. Abhilekh Tiwari, Adv.
Mr. Sachin Mintri, Adv.
Mr. Parvez Rahman, Adv.
UPON hearing the counsel the Court made the following
O R D E R
List after two weeks, as prayed for by the learned counsel for the petitioner.
(VISHAL ANAND) (MAMTA RAWAT) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by VISHAL ANAND Date: 2024.09.03 12:34:34 IST Reason: