Supreme Court - Daily Orders
The Karnataka State Road Transport ... vs The Deputy Labour Commissioner . on 28 April, 2014
¼ITEM NO.47 REGISTRAR COURT.2 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil)
No(s).16884-16885/2013
THE KARNATAKA STATE ROAD TRANSPORT CORP. Petitioner(s)
VERSUS
THE DEPUTY LABOUR COMMISSIONER & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and prayer for interim
relief and office report ))
WITH SLP(C) NO. 9267 of 2013
(With prayer for interim relief)
Date: 28/04/2014 These Petitions were called on for hearing
today.
For Petitioner(s)
Mr. S.N. Bhat,Adv.
For Respondent(s) Mr.Lagnesh Mishra,adv.
Mr. V.N. Raghupathy,Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP(C)Nos.16884-16885/2013 Ld.counsel for the petitioners and the learned counsel for the respondent No.3 are present.
As per the order dated 30.01.2014 the matters are already directed to be listed before the Hon’ble Court.
.....2 ITEM NO.47 -2- SLP(C) No. 9267/2013 Ld.counsel for the petitioner and the Ld.counsel for the respondent Nos. 1 & 2 are present. Although by order dated 30th January,14 of this Court, last opportunity was given to the respondent Nos. 1 & 2 for filing the counter affidavit, yet they has not done the needful so far. Therefore, no further opportunity is warranted to be given to them on that count taking into consideration the rule position. Await the return of the service of the notice already issued to the respondent No.3.
(M.K.HANJURA) Registrar SB