Supreme Court - Daily Orders
Aviation Industry Employees Guild vs Air India Ltd on 17 August, 2015
Bench: Anil R. Dave, C. Nagappan
1
ITEM NO.49 COURT NO.3 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). 22911/2015
(Arising out of impugned final judgment and order dated 06/07/2015
in WP No. 1822/2015 passed by the High Court Of Bombay)
AVIATION INDUSTRY EMPLOYEES GUILD Petitioner(s)
VERSUS
AIR INDIA LTD & ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 17/08/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. J. P. Cama, Sr. Adv.
Mr. S. Ravi Shankar, Adv.
Mr. Ashok D. Shetty, Adv.
Ms. Sangita Singh, Adv.
For Mrs. S. Yamunah Nachiar, Adv.
For Respondent(s) Mr. P. S. Patwalia, ASG
Mr. Lalit Bhasin, Adv.
Ms. Nina G. Bhasin, Adv.
Ms. Ratna Dwivedi, Adv.
For Mr. Mudit Sharma, Adv.
UPON hearing counsel the Court made the following
O R D E R
Application for exemption from filing c/c of the impugned Judgment is allowed.
As process of the election has already been commenced, we do not interfere with the impugned order. Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.08.19
Looking at the peculiar facts of the case, we request the 17:04:09 IST Reason: High Court to dispose of the pending petition within three months from the date of the election.
2We are sure that the learned counsel appearing in the High Court shall extend their cooperation by not praying for unnecessary adjournments, so that the petition can be decided within the stipulated time.
In view of the above, this Special Leave Petition is disposed of.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar