TRANSPORT AND DOCK WORKERS UNION Vs M/S. SHREE SADGURU KRUPA FREIGHT SERVICES
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-009512-009512 / 2017
Diary number: 28747 / 2015
Advocates: UDAY B. DUBE Vs
DILIP ANNASAHEB TAUR
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9512 OF 2017
TRANSPORT AND DOCK WORKERS UNION APPELLANT(S) VERSUS
M/S. SHREE SADGURU KRUPA FREIGHT SERVICES RESPONDENT(S)
J U D G M E N T KURIAN, J.
Learned senior counsel appearing for the appellant submits that all the employees concerned under the appellant/Union have been terminated from service on 31.03.2015 with effect from 01.04.2015. Therefore, all the questions raised in this appeal are academic as far as the appellant and the respondent are concerned. 2. Hence, the questions raised in this appeal are left open. 3. Mr. Anand Grover, learned senior counsel, on instruction, submits that the workers who have been terminated from service will not challenge their termination under any law in force. 4. Therefore, the Complaint and Reference will stand dismissed as withdrawn. 5. The appeal is, accordingly, disposed of.
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6. Pending applications, if any, shall stand disposed of. 7. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
NEW DELHI; AUGUST 29, 2017.
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