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Ganpati vs Bhilai Steel Plant on 1 September, 2023

Author: Hima Kohli

Bench: Hima Kohli

     ITEM NO.14                                     COURT NO.13                         SECTION IV-C

                                    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). 11898/2023

     (Arising out of impugned judgment and order dated 18-11-2022 in
     WPS No. 4070/2018 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     GANPATI                                                                            PETITIONER(S)
                                                              VERSUS
     BHILAI STEEL PLANT & ANR.                                                          RESPONDENT(S)

     ( IA No.172989/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.172988/2023-EXEMPTION FROM FILING O.T. and IA
     No.172984/2023-CONDONATION OF DELAY IN REFILING /     CURING THE
     DEFECTS )

     Date : 01-09-2023 This petition was called on for hearing today.

     CORAM :               HON'BLE MS. JUSTICE HIMA KOHLI
                           HON'BLE MR. JUSTICE S.V.N. BHATTI

     For Petitioner(s)                    Ms. Mandavi Pandey, Adv.
                                          Mr. Vikas Tripathi, Adv.
                                          Mr. Girraj Singh Yadav, Adv.
                                          Mr. Sanjeet Mishra, Adv.
                                          Ms. Shreya Pandey, Adv.
                                          Mr. Mukesh Mishra, Adv.
                                          Mr. Vishal Tiwari, Adv.
                                          Ms. Neha Malik, AOR

     For Respondent(s)


                          UPON hearing the counsel, the Court made the following
                                               O R D E R

1. Delay condoned.

2. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.

3. The petition for Special Leave to Appeal is dismissed.

4. Pending application(s), if any, shall stand disposed of.

      (POOJA SHARMA)                                                                 (NAND KISHOR)
     COURT MASTER (SH)                                                             COURT MASTER (NSH)