Supreme Court - Daily Orders
General Secretary Cochin Shipyard ... vs Cochin Shipyard Limited on 12 January, 2018
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.52 COURT NO.10 SECTION XI -A
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). 37499/2017
(Arising out of impugned final judgment and order dated 24-07-2015
in WA No. 1839/2014 passed by the High Court Of Kerala At
Ernakulam)
GENERAL SECRETARY COCHIN SHIPYARD CANTEEN WORKERS UNION (AITUC)
Petitioner(s)
VERSUS
COCHIN SHIPYARD LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.130642/2017-CONDONATION OF DELAY
IN FILING)
Date : 12-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Sureshan P., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel appearing for the petitioner for adjournment, matter is adjourned.
List after two weeks.
(NEELAM GULATI) (JAGDISH CHANDER)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.01.13
11:14:06 IST
Reason: