Supreme Court - Daily Orders
Indian National Shipowner'S ... vs U.O.I. . on 23 February, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.25 COURT NO.4 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(s) for Special Leave to Appeal (C) No(s). 8987/2013
(Arising out of impugned final judgment and order dated 10/09/2012
in WP No. 994/2012 passed by the High Court of Bombay)
INDIAN NATIONAL SHIPOWNER'S ASSOCIATION Petitioner(s)
VERSUS
U.O.I. & ORS. Respondent(s)
(with appln.(s) for urging addl. grounds and interim relief and
office report)
Date : 23/02/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. J.P. Cama, Sr. Adv.
Mr. M. Kalyanwala, Adv.
Mr. Saswat Patnaik, Adv.
Mr. Aditya Parda, Adv.
Mr. Shikhar Bharadwaj, Adv.
Mr. Shiv Kumar Suri,Adv.
For Respondent(s) Mr. M.P. Gupta, Adv.
Mr. Sunita Sharma, Adv.
Mr. M. Rambabu, Adv.
Mr. D.S. Mahra,Adv.
Mr. Shreekant N. Terdal,Adv.
Mr. Rakesh Dwivedi, Sr. Adv.
Mr. Arun K. Pedneker, Adv.
Mr. P. Salgaonkar, Adv.
Ms. Mukti Chaudhary, Adv.
Mr. V.N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Heard Mr. Cama, learned senior counsel, being assisted by Mr. Digitally signed by GULSHAN KUMAR ARORA Shiv Date: 2016.02.26 17:49:44 IST Reason:
Kumar Suri, learned counsel for the petitioner, Mr. M.P. Gupta, learned counsel for the Union of India and Mr. Rakesh Dwivedi, learned senior counsel being assisting by Mr. V.N. Raghupathy, learned counsel for the respondent No.4.2
Having heard learned counsel for the parties, we are not inclined to interfere with the order passed by the High Court as well as the reference made by the Central Government. However, we make it clear that it will be open to the petitioner to raise all contentions before the one member tribunal.
Be it noted, Mr. Rakesh Dwivedi, learned senior counsel appearing for respondent no.4 has fairly stated that the National Union of Seafarers of India (NUSI) shall not press its charter of demand pertaining to the matters covered by the reference especially the issue of permanency.
With the aforesaid observation, the special leave petition stands disposed of. There shall be no order as to costs.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master