Supreme Court - Daily Orders
The Employees State Insurance ... vs M/S. B.V.C. on 5 May, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.49 COURT NO.10 SECTION XV
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). 21405/2015
(Arising out of impugned final judgment and order dated 24/11/2014
in WP No. 39930/2013 passed by the High Court of Karnataka at
Bengaluru)
THE EMPLOYEES STATE INSURANCE CORPORATION Petitioner(s)
VERSUS
M/S. B.V.C. & CO. Respondent(s)
(With office report)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Mahesh Srivastava,Adv.
Mr. Vaibhav Manu Srivastava,Adv.
Ms. S.Priyadarshini,Adv.
Mr. P. N. Puri,Adv.
For Respondent(s) Mr. Pramod Dayal,Adv.
Mr. Nikunj Dayal,Adv.
Ms. Payal Dayal,Adv.
Mr. Siddharth Vikram,Adv.
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 petitioner seeking an adjournment on the ground of personal difficulty, the matter is adjourned for four weeks.
(Anita Malhotra) (Chander Bala) Court Master Signature Not Verified Court Master Digitally signed by ANITA MALHOTRA Date: 2017.05.06 12:06:38 IST Reason: