29 August 2017
Supreme Court
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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


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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 Therefore, the Complaint and Reference will stand dismissed as withdrawn. 5.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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