Supreme Court - Daily Orders
Food Corporation Of India And Ors. vs Food Corporation Of India Workers Union on 22 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.26 COURT NO.6 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).15897-15898/2016
(Arising out of impugned final judgment and order dated 28/01/2016
in WA No. 6/2015 and in WA No. 22/2015 passed by the High Court of
Tripura at Agarthala)
FOOD CORPORATION OF INDIA AND ORS. Petitioner(s)
VERSUS
FOOD CORPORATION OF INDIA WORKERS UNION AND ANR. Respondent(s)
(with interim relief and office report)
Date : 22/07/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Neeraj Kishan Kaul, ASG
Mr. Ajit Pudussery,Adv.
Mr. K. Vijayan, Adv.
Ms. Shrti S. Haranika, Adv.
For Respondent(s) Mr. Arvind Nayar, Adv.
Mr. Devesh Kumar Tripathi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties and perused the relevant material.
The Special Leave Petitions are dismissed with the modification in the impugned order of the High Court with regard to costs imposed on the Food Corporation of India, which is waived. Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.07.26 14:37:56 IST Reason:
(Neetu Khajuria) (Asha Soni)
Court Master Court Master