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Indian National Shipowners Assn. vs Union Of India . on 27 January, 2016

Bench: Anil R. Dave, Adarsh Kumar Goel

     ITEM NO.28                           COURT NO.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

     Petition for Special Leave to Appeal (C) No.32134/2011

     (Arising out of impugned final judgment and order dated 24/06/2011
     in WP No.545/2011 passed by the High Court of Bombay)

     INDIAN NATIONAL SHIPOWNERS ASSN.                                 Petitioner(s)

                                                 VERSUS

     UNION OF INDIA & ORS.                              Respondent(s)
     (With appln. for permission to file additional documents and
     interim relief and office report)
     (For final disposal)

     WITH
     SLP(C) No.5093/2013
     (With appln. for stay and appln.(s) for urging addl. grounds and
     appln. for vacating stay and Interim Relief and Office Report)
     (For final disposal)

     SLP(C) No.5362/2013
     (With appln. for bringing subsequent events on record and filing
     addl. documents and appln. for stay and Interim Relief and Office
     Report)
     (For final disposal)

     Date : 27/01/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ANIL R. DAVE
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

     For Petitioner(s)             Mr.   J.P. Cama,Sr.Adv.
                                   Mr.   Manek Kalyani Wala,Adv.
                                   Mr.   Saswat Pattnaik,Adv.
                                   Mr.   Shikhar Bhardwaj,Adv.
                                   Mr.   Shiv Kumar Suri,Adv.

                                   Mr.   Shekhar Naphade,Sr.Adv.
                                   Mr.   Arun R.Pedneker,Adv.
                                   Mr.   P.N. Salgaonkar,Adv.
                                   Mr.   V. N. Raghupathy,Adv.

     For Respondent(s)
Signature Not Verified
                                   Mr.   C.U. Singh,Sr.Adv.
Digitally signed by
Sarita Purohit
Date: 2016.01.28
                                   Ms.   Jane Cox,Adv.
17:19:53 IST
Reason:                            Mr.   Nitin S.Tambwekar,Adv.
                                   Mr.   B.S. Sai,Adv.
                                   Mr.   K. Rajeev,Adv.

                                                  1
                  Mr.   P.S. Patwalia,ASG
                  Ms.   Sunita Sharma,Adv.
                  Mr.   R.K. Rathore,Adv.
                  Mr.   R.Nedumaran,Adv.
                  For   Mr. D. S. Mahra,Adv.

                  Mr.   Shekhar Naphade,Sr.Adv.
                  Mr.   Arun R.Pedneker,Adv.
                  Mr.   P.N. Salgaonkar,Adv.
                  Mr.   V. N. Raghupathy,Adv.

                  Mr. C.Mukund,Adv.
                  Mr. Abhilash Attri,Adv.
                  Mr. Bijoy Kumar Jain,Adv.

                  Mr.   J.P. Cama,Sr.Adv.
                  Mr.   Manek Kalyani Wala,Adv.
                  Mr.   Saswat Pattnaik,Adv.
                  Mr.   Shikhar Bhardwaj,Adv.
                  Mr.   Shiv Kumar Suri,Adv.

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

S.L.P.(Civil) No.32134/2011 We do not find any merit in this petition. The special leave petition stands disposed of.

Pending application, if any, stands disposed of. However, question about maintainability of the petition is kept open.

Leave granted.

Hearing expedited.

Interim relief, granted earlier, shall continue. The learned senior counsel appearing for the petitioner has submitted that fresh Charter of Demands have been submitted by both the Unions and the said Charter of Demands are under active consideration.

 The learned senior counsel has submitted that the petitioner is ready and willing to negotiate with both the Unions in accordance with law.

List the matter along with Civil Appeal arising out of S.L.P.(Civil) No. 5093 of 2013.

(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar 3