Executive Engineer
& Ors. Vs. Sanjay Govindrao Deshmukh [2009] INSC 927 (1 May 2009)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.3870 OF 2009 (arising out of SLP(C) No.9795/2009)
EXECUTIVE ENGINEER & ORS. ....APPELLANTS VERSUS ORDER Delay condoned.
Leave granted.
This appeal is
directed against the judgment dated 18th September, 2006 passed by the learned
Single Judge of the Bombay High Court, Nagpur Bench at Nagpur, in Writ Petition
No.2527 of 2006, by which the order impugned in the writ petition was quashed
and set aside and the matter was remanded back to the Industrial Court for
final decision making certain observations in the same.
After hearing learned
counsel for the parties and after having been informed that the matter has
already been heard in detail and is to be disposed of within two months, we
dispose of this appeal with the direction that the said matter pending before
the Industrial Court after remand shall be decided within one month from the
date of communication of a copy of this order to it, without being influenced
by the observations made by the High Court as well as by this Court.
Interim order stands
vacated. There shall be no order as to costs. contd.
Learned counsel for
the parties are directed to supply a copy of this order to the Industrial Court
at an early date.
.........................J.
(TARUN CHATTERJEE)
.........................J.
(H.L. DATTU)
NEW
DELHI,
MAY
1, 2009.
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