Supreme Court - Daily Orders
The Commissioner Of Labour, Chennai vs K. Dhanasekar on 21 October, 2024
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
ITEM NO.30 COURT NO.14 SECTION XII
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). 42331/2023
(Arising out of impugned final judgment and order dated 08-10-2021
in WA No. 2577/2021 passed by the High Court Of Judicature At
Madras)
THE COMMISSIONER OF LABOUR, CHENNAI Petitioner(s)
VERSUS
K. DHANASEKAR Respondent(s)
IA No. 235795/2023 - CONDONATION OF DELAY IN FILING
Date : 21-10-2024 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Ms. G. Indira, AOR
Mr. Gandeepan, Adv.
Mr. Ashwini Kumar, Adv.
Mrs. D.poornima, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Heard the learned counsel appearing for the petitioner.
3. While we are not inclined to interfere with the impugned judgment and order passed by the High Court, we keep the question of law raised by Ms. G. Indira open to be considered in an appropriate case.
4. The Special Leave Petition is dismissed.
5. Signature Not Verified Pending application(s), if any, shall stand disposed of.
Digitally signed by Indu Marwah Date: 2024.10.22 19:16:07 IST Reason: (KAPIL TANDON) (NIDHI WASON)
COURT MASTER (SH) COURT MASTER (NSH)