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Hindustan Lever Research Centre ... vs Hindustan Unilever Limited on 5 February, 2016

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     ITEM NO.4                              COURT NO.7                     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 (C) NO(S). 29169/2015
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 08/07/2015
     IN WP NO. 1004/2015 PASSED BY THE HIGH COURT OF BOMBAY)

     HINDUSTAN LEVER RESEARCH CENTRE EMPLOYEES UNION PETITIONER(S)
                                     VERSUS
     HINDUSTAN UNILEVER LIMITED                      RESPONDENT(S)
     (WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT AND INTERIM RELIEF AND OFFICE REPORT)

     Date : 05/02/2016 This petition was called on for hearing today.

     CORAM :               HON’BLE MR. JUSTICE RANJAN GOGOI
                           HON’BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                      Mr.    Sanjay Singhvi, Sr. Adv.
                                            Mr.    Bennet D’ Costa, Adv.
                                            Mr.    Nitin S. Tambwekar, Adv.
                                            Mr.    Seshatalpa Sai Bandaru, Adv.

     For Respondent(s)                      Mr.    C.U. Singh, Sr. Adv.
                                            Mr.    Nikhil Goel, Adv.
                                            Ms.    Naveen Goel, Adv.
                                            Mr.    Marsook Bafaki, Adv.

                               UPON hearing the counsel the Court made the following
                                                     O R D E R

Exemption from filing certified copy of the impugned judgment is granted.

Leave granted.

The appeal is allowed in terms of the signed order.

[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina [SIGNED ORDER IS PLACED ON THE FILE] Date: 2016.02.05 16:24:20 IST Reason: 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.903 OF 2016 [Arising out of Special Leave Petition (Civil) No.29169/2015] HINDUSTAN LEVER RESEARCH CENTRE EMPLOYEES UNION ...APPELLANT VERSUS HINDUSTAN UNILEVER LIMITED ...RESPONDENT  ORDER

1. As both the parties have appeared, we grant leave and dispose of the matter on merits.

2. Having heard the learned counsels for the parties, we are of the view that the reference pending on remand should be proceeded with and the orders passed by the learned Tribunal on 9th April, 2015 and 17th April, 2015 should hold the field. We direct the learned Industrial Adjudicator to complete hearing of the reference pending before it with utmost expedition.

3. Consequently, the appeal is allowed and the order of the High Court dated 8th July, 2015 passed in Writ Petition No. 1004 of 2015 is set aside in terms of the above directions.

....................,J.

(RANJAN GOGOI) ...................,J. (PRAFULLA C. PANT) NEW DELHI FEBRUARY 05, 2016