Supreme Court of India
Daler Khan vs The State Of Himachal Pradesh Through ... on 6 November, 2017
Equivalent citations: AIRONLINE 2018 SC 487, AIRONLINE 2017 SC 119
Author: Kurian Joseph
Bench: R. Banumathi, Kurian Joseph
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.18012-18013 OF 2017
[@ SPECIAL LEAVE PETITION (C) NOS.30103-30104 OF 2017
@ DIARY NO.7296/2015]
DALER KHAN & ORS. APPELLANT(S)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. Heard the learned counsel appearing for Respondent No.1/State of Himachal Pradesh.
3. This is a case where the appellants could not succeed before the High Court for reference to the Labour Court on the ground of delay. In similar matters, this Court had taken note of the ground for the delay and after finding that in several other similar matters reference had already been made, directed the State to make a reference.
4. We are informed that pursuant to such judgment dated 26.09.2017 rendered in C.A. No.9714/2016 and connected cases, the Labour Court has considered the reference.
5. Therefore, these appeals are allowed with a direction to Respondent No.1 that the cases of the appellants shall also be considered for reference, Signature Not Verified Digitally signed by NARENDRA PRASAD ignoring the objection in the matter of delay.
Date: 2017.11.10 16:47:10 ISTReason: 6. Needful be done within two months from the date of production of a copy of this judgment.
17. Pending applications, if any, shall stand disposed of.
8. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [R. BANUMATHI] NEW DELHI;
NOVEMBER 06, 2017.
2