Supreme Court - Daily Orders
Mahanadi Coalfields Ltd. vs Brajrajnagar Coal Mines Workers Union on 21 February, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.38 Court 10 (Video Conferencing) SECTION XI-A
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). 32072/2021
(Arising out of impugned final judgment and order dated 11-01-2017
in WPC No. 2002/2002 11-11-2021 in RVWPET No. 77/2017 passed by the
High Court Of Orissa At Cuttack)
MAHANADI COALFIELDS LTD. Petitioner(s)
VERSUS
BRAJRAJNAGAR COAL MINES WORKERS UNION Respondent(s)
(FOR ADMISSION and I.R. and IA No.5852/2022-CONDONATION OF DELAY IN
FILING
IA No. 5852/2022 - CONDONATION OF DELAY IN FILING)
Date : 21-02-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Soumyajit Pani, Adv.
Mr. Siddharth Jain , AOR
For Respondent(s) Mr. Ashok Kumar Panda, Senior Advocate
Mr. Manoranjan Paikaray, Adv
Mr. Shashwat Panda, Adv
Michelle Ishita Gomes, Adv
Tejaswi Kumar Pradhan, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent seeking adjournment, matter stands adjourned for three weeks.
Respondent No.1 is granted one week’s time to file counter affidavit.
Petitioner is granted two weeks’ time to file rejoinder Signature Not Verified affidavit, thereafter.
Digitally signed byJAGDISH KUMAR Date: 2022.02.22 15:52:02 IST Reason:
List the matter after three weeks. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER