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Bajaj Electricals Kamgar Sanghatana vs Bajaj Electricals Limited on 7 November, 2023

Bench: Bela M. Trivedi, Pamidighantam Sri Narasimha

     ITEM NO.36                                   COURT NO.16                    SECTION IX

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C) No. 7918/2019

     (Arising out of impugned final judgment and order dated 03-07-2018
     in WP No. 1590/2006 passed by the High Court of Judicature at
     Bombay)

     BAJAJ ELECTRICALS KAMGAR SANGHATANA                                 Petitioner(s)

                                                       VERSUS

     BAJAJ ELECTRICALS LIMITED                                           Respondent(s)

     (IA No. 39161/2019 - EXEMPTION                       FROM FILING O.T.      and IA No.
     39167/2019      -      PERMISSION                        TO     FILE         ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 07-11-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MS. JUSTICE BELA M. TRIVEDI
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Petitioner(s)
                                          Mr. Sanjay Singhvi, Sr. Adv.
                                          Mr. Rahul Kamerkar, Adv.
                                          Mr. C. George Thomas, Adv.
                                          Mr. Mrigank Prabhakar, AOR

     For Respondent(s)
                                          Mr. C.U. Singh, Sr. Adv.
                                          Ms. Tahira Karanjawala, Adv.
                                          Mr. Arjun Sharma, Adv.
                                          Mr. Shreyas Maheshwari, Adv.
                                          Mr. Amjid Maqbool, Adv.
                                          M/s. Karanjawala & Co., AOR

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

Heard learned counsel for the parties.

Leave granted.

To be listed in due course.

(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR