Supreme Court - Daily Orders
Solapur District Central Cooperative ... vs Addl. Labour Commissioner (I/C) on 25 November, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.50 COURT NO.8 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). 33669/2016
(Arising out of impugned final judgment and order dated 27/09/2016
in WP No. 9311/2016 passed by the High Court Of Bombay)
SOLAPUR DISTRICT CENTRAL COOPERATIVE BANK
EMPLOYEES UNION, SOLAPUR Petitioner(s)
VERSUS
ADDL. LABOUR COMMISSIONER (I/C) AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 25/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Vinay Navare,Adv.
For Ms. Abha R. Sharma,Adv.
For Respondent(s) Ms. Indu Malhotra,Sr.Adv.
Ms. Nayna Buch,Adv.
Mr. Prashant Singh,Adv.
Mr. Tanvir Nayar,Adv.
For Mr. Vikas Mehta,AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) Signature Not Verified (RENU DIWAN) COURT MASTER Digitally signed by ASSISTANT REGISTRAR NARENDRA PRASAD Date: 2016.11.28 18:36:41 IST Reason: