Supreme Court - Daily Orders
National Aviation Co. Of India Ltd. vs Regional Labour Comissioner (C) And ... on 21 February, 2018
Bench: Madan B. Lokur, Kurian Joseph, Deepak Gupta
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (CIVIL) NO.58 OF 2018
AIR INDIA LTD. ... PETITIONER(S)
(EARLIER KNOWN AS NATIONAL AVIATION COMPANY
OF INDIA LTD.)
VERSUS
AIR CORPORATION EMPLOYEES UNION & ORS. ... RESPONDENT(S)
O R D E R
We have heard learned counsel for the parties and do not find any sufficient reason to transfer the proceedings pending in the High Court of Bombay to this Court.
The transfer petition is accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (KURIAN JOSEPH) .............................J. (DEEPAK GUPTA) NEW DELHI FEBRUARY 21, 2018 Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.02.23 14:44:49 IST Reason: 2 ITEM NO.102 COURT NO.4 SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s).5921/2006 NATIONAL AVIATION CO. OF INDIA LTD. Appellant(s) VERSUS REGIONAL LABOUR COMMISSIONER (C) AND CERTIFYING OFFICER & ORS. Respondent(s) WITH SLP(C) No. 15957-15958/2014 (IX) SLP(C) No. 17417-17418/2014 (IX) SLP(C) No. 12575-12577/2014 (IX) SLP(C) No. 13072-13073/2014 (IX) SLP(C) No. 12597-12598/2014 (IX) SLP(C) No. 14253-14255/2014 (IX) SLP(C) No. 14233/2014 (IX) SLP(C) No. 14124-14125/2014 (IX) SLP(C) No. 14126-14127/2014 (IX) SLP(C) No. 17328-17329/2014 (IX) SLP(C) No. 13942-13943/2014 (IX) SLP(C) No. 13232-13233/2014 (IX) SLP(C) No. 15299/2014 (IX) S.L.P.(C)...CC No. 17901/2014 (IX) T.P.(C) No. 58/2018 (XVI-A) Date : 21-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Mr. Sanjay Singhvi, Sr. Adv.
Ms. Jane Cox, Adv.
Ms. Aparna Bhat, AOR Mr. Pukhrambam Ramesh Kumar, Adv. Mr. Mayank Sapra, Adv.
Ms. Joshita Pai, Adv.
Ms. Rahat Sharma, Adv.
Mr. J.P. Cama, Sr. Adv.
Ms. Jane Cox, Adv.
Ms. Anubha Singh, Adv.
Ms. Aishwarya Kaushiq, Adv. Ms. Neetika Bajaj, Adv. Mr. Mayank Pandey, AOR 3 Dr. Lalit Bhasin, Adv.
Ms. Ratna B. Dhingra, Adv. Ms. Bhavna D., Adv.
Ms. Palak Chadha, Adv.
Mr. Mudit Sharma, AOR Mr. Sanjoy Ghose, Adv.
Mr. Gautam Narayan, AOR Ms. Mahamaya Chatterjee, Adv.
Mr. Sanjoy Ghose, Adv.
Mr. Kaustubh Anshuraj, AOR Mr. E. C. Agrawala, AOR Mr. S. Ravi Shankar, AOR Ms. Parnika Jain, Adv.
For Respondent(s) Mr. A.K. Panda, Sr. Adv.
Mr. Surender Kumar Gupta, Adv. Ms. Sunita Gautam, Adv. Mr. Raj Bahadur Yadav, Adv. Mr. B. Krishna Prasad, AOR Dr. Lalit Bhasin, Adv.
Ms. Ratna B. Dhingra, Adv. Ms. Bhavna D., Adv.
Ms. Palak Chadha, Adv.
Mr. Mudit Sharma, AOR Dr. Manish Singhvi, Adv. Mr. Atul Jha, Adv.
Mr. Sandeep Jha, Adv.
Mr. Dharmendra Kumar Sinha, Adv.
Mr. Sanjay Singhvi, Sr. Adv. Ms. Jane Cox, Adv.
Ms. Aparna Bhat, AOR Mr. Pukhrambam Ramesh Kumar, Adv. Mr. Mayank Sapra, Adv.
Ms. Joshita Pai, Adv.
Ms. Rahat Sharma, Adv.
Mr. B. Krishna Prasad, AOR Mr. Gopal Shankaranarayan, Adv. Ms. Devika Mohan, Adv.
Mr. E. C. Agrawala, AOR Mr. Mahesh Agarwal, Adv.
Mr. Sanjoy Ghose, Adv.
Mr. Kaustubh Anshuraj, AOR 4 Mr. Purushottam Sharma Tripathi, AOR M/S. M. V. Kini & Associates Mr. S. Ravi Shankar, AOR Ms. Parnika Jain, Adv.
Mr. J.P. Cama, Sr. Adv.
Ms. Jane Cox, Adv.
Ms. Anubha Singh, Adv.
Ms. Aishwarya Kaushiq, Adv. Ms. Neetika Bajaj, Adv. Mr. Mayank Pandey, AOR Mr. Gurmeet Singh Makker, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellants seeks some time to look into the case papers.
As requested, this batch of matters is adjourned and will be taken up on 21st March, 2018.
We make it clear that Civil Appeal No.5921/2006 (National Aviation Co. of India Ltd. Vs. Regional Labour Commissioner (C) and Certifying Officer) will be taken up as the main case.
Immediately thereafter, we propose to hear SLP(C) Nos.14124-14125 of 2014 (Air India Ltd. (Through its General Manager IR) Vs. Air India Air Craft Engineers Association (Through General Secretary).
Both the sets of learned counsel are requested to file brief written submissions on or before 13 th March, 2018.5 T.P.(C) No. 58/2018
The transfer petition is dismissed in terms of the signed order.
(SANJAY KUMAR-I) (KAILASH CHANDER) AR-CUM-PS COURT MASTER (Signed order is placed on the file)