Supreme Court - Daily Orders
The Management Rep By Its Regional ... vs R. Ranganathan on 15 July, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.17 COURT NO.5 SECTION XII
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).16962/2024
(Arising out of impugned judgment and order dated 25-08-2023 in WA No.
2298/2023 passed by the High Court of Judicature At Madras)
THE MANAGEMENT REP BY ITS REGIONAL MANAGER
TAMIL NADU CIVIL SUPPLIES CORPORATION Petitioner(s)
VERSUS
R. RANGANATHAN & ANR. Respondent(s)
( IA No.146195/2024-CONDONATION OF DELAY IN FILING and IA
No.146198/2024-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 15-07-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. M.F. Philip, Adv.
Ms. Purnima Krishna, AOR
Mr. Karamveer Singh Yadav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Mr. M.F. Philip, learned counsel appearing for the petitioner.
Having considered the concurrent finding of the Labour Court as upheld by the Civil Judge and the Division Bench of the High Court in favour of the respondent – workmen, we see no reason to interfere. The Special Leave Petition accordingly stands dismissed. Signature Not Verified
Pending application(s), if any, stand closed. Digitally signed by Deepak Joshi Date: 2024.07.16 17:45:47 IST Reason:
(DEEPAK JOSHI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR