Supreme Court - Daily Orders
Mgmt. Of Fci, Nalgonda vs Workmen Of Fci, Nalgonda on 21 February, 2014
ITEM NO.28 COURT NO.9 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 (Civil) No(s).3842-3843/2014
(From the judgement and order dated 16/07/2013 in WA No.1179/2004 dated
17/07/2013 in WA No.1336/2004 of The HIGH COURT OF A.P AT HYDERABAD)
MGMT. OF FCI, NALGONDA Petitioner(s)
VERSUS
WORKMEN OF FCI, NALGONDA Respondent(s)
(With prayer for interim relief and office report)
Date: 21/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Ajit Pudussery,Adv.
Ms. Joanne Pudussery, Adv.
Mr. M. Chandra Sekhar, Adv.
Mr. K. Vijaynan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice returnable in six weeks.
Until further orders, the operation of the impugned orders dated 16.07.2013 and 17.07.2013 passed by the High Court in Writ Appeal No.1179/2004 and Writ Appeal No.1336/2004 respectively, shall remain stayed.
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