Supreme Court - Daily Orders
Calcutta Dock Labour Board vs Chittaranjan Das on 13 January, 2017
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.50 COURT NO.3 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). 15767/2015
(Arising out of impugned final judgment and order dated 18/12/2014
in APO No. 305/2014 IN WP No.129/2009 in passed by the High Court
Of Calcutta)
CALCUTTA DOCK LABOUR BOARD AND ORS. Petitioner(s)
VERSUS
CHITTARANJAN DAS AND ANR. Respondent(s)
(with interim relief and office report)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Jayant Bhushan,Sr.Adv.
Mr. A. V. Rangam,Adv.
Mr. Buddy.A. Ranganadhan,Adv.
Mr. D.V. Raghu Vamsy,Adv.
For Respondent(s) Mr. A.K. De,Adv.
Mr. Rajesh P. Dwivedi,Adv.
Ms. Ananya De,Adv.
Mr. Zahid Ali,Adv.
Mr. Debasis Misra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted. Hearing expedited.
[O.P. SHARMA] [RAJINDER KAUR]
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2017.01.13
17:07:03 IST
Reason: