Supreme Court - Daily Orders
Union Of India Tr.Sec. vs Song & Drama Divn.Employees Assn.. on 2 May, 2014
R 1
ITEM NO. 201 COURT NO.1 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 (Civil) No(s).1629/2009
(From the judgement and order dated 21.10.2008 in WP(C) No. 815 of
2008 of The HIGH COURT OF DELHI AT NEW DELHI)
UNION OF INDIA TR.SEC.& ORS. Petitioner(s)
VERSUS
SONG & DRAMA DIVN.EMPLOYEES ASSN.& ORS. Respondent(s)
(With appln(s) for directions and seeking permission to file
additional documents and office report)
[for final disposal]
Date: 02/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. K. Radhakrishnan, Sr. Adv.
Mr. Chetan Chawla, Adv.
Ms. Sonia Malhotra, Adv.
Mr. R. Harishankar, Adv. for
Mr. D.S. Mahra,Adv.
For Respondent(s) Mr. Jaideep Gupta, Sr. Adv.
Mr. Raja Chatterjee, Adv.
Ms. Runa Bhuyani, Adv.
Mr. Adeel, Adv.
Mr. G.S. Chatterjee,Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. K. Radhakrishnan, learned senior counsel for the petitioners and Mr. Jaideep Gupta, learned senior counsel for the respondent No. 1 are ad idem that in view of the proposal dated 9.4.2014 by the Song & Drama Division, Ministry of 2 Information & Broadcasting which is placed on record, the dispute between the parties is resolved and nothing remains to be decided by this Court in the matter.
Special leave petition is disposed of in view of resolution of dispute amicably between the parties.
(Pardeep Kumar) (Renu Diwan)
AR-cum-PS Court Master