Supreme Court - Daily Orders
Bharat Petroleum Corporation Limited vs Bharat Petroleum Corporation Refinery ... on 10 July, 2023
Bench: Hima Kohli, Rajesh Bindal
SLP(C) No. 23945/2022
ITEM NO.62 COURT NO.14 SECTION IX
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). 23945/2022
(Arising out of impugned final judgment and order dated 04-10-2022
in WPL No. 25000/2022 passed by the High Court Of Judicature At
Bombay)
BHARAT PETROLEUM CORPORATION LIMITED PETITIONER(S)
VERSUS
BHARAT PETROLEUM CORPORATION REFINERY
EMPLOYEES UNION & ORS. RESPONDENT(S)
([TO BE TAKEN UP HIGH UP ON THE BOARD.]
(IA No. 201456/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 10-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Mr. J.P Cama, Sr. Adv.
Mr. Sameer Parekh, Adv.
Mr. Sumit Goel, Adv.
Ms. Sonal Gupta, Adv.
Ms. Sreeparna Basak, Adv.
Mr. Abhishek Thakral, Adv.
M/S. Parekh & Co., AOR
For Respondent(s)
Mr. Sanjay Singhvi, Sr. Adv.
Mr. Bennet D' Costa, Adv.
Ms. Jignasha Pandya, Adv.
Mr. Nitin S. Tambwekar, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
Signature Not Verified
Ms. Ranjeeta Rohatgi, AOR
Digitally signed by
POOJA SHARMA
Date: 2023.07.13
17:44:19 IST
Reason: Ms. Shrika Gautam, Adv.
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SLP(C) No. 23945/2022
UPON hearing the counsel, the Court made the following
O R D E R
1. On inquiring from the learned counsel for the parties as to the status of the matter before the Central Government Industrial Tribunal No.1 at Mumbai (‘CGIT’), we are informed that the same is listed for recording of evidence on 19th July, 2023.
2. The CGIT is directed to expedite conclusion of the evidence as directed by the High Court within one year reckoned from 15th November, 2022, which period shall expire three months down the line.
3. List on a non-miscellaneous day in the month of September, 2023, for directions.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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