Supreme Court - Daily Orders
Dmil Employees Welfare Forum (Regd.) vs Daewoo Motors India Ltd on 3 January, 2025
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.39 COURT NO.11 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 : 03-01-2025 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. Abhishek Sharma, Adv.
Mr. Alok Tripathi, AOR
Mr. Anand Shankar Jha, AOR
Ms. Meenakshi Devgan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the parties.
2. We are not inclined to interfere with the impugned order passed by the High Court. However, as jointly submitted by the learned counsel for the parties, since the matter is pending before the concerned Company Court of the High Court, we request the said Court to expedite the hearing of the Company matter being Petition No.66 of 2003 and the company applications pending therein. Signature Not Verified
3. Digitally signed by RAVI ARORA The Special Leave Petition is, accordingly, dismissed. Date: 2025.01.06 16:19:53 IST Reason:
4. Pending applications, if any, shall stand disposed of.
(RAVI ARORA) (MAMTA RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)