w w w . L a w y e r S e r v i c e s . i n
National Campaign Committee for Central Legislation on Construction Labour v/s Union of India & Others
Company & Directors' Information:- THE INDIA COMPANY PRIVATE LIMITED [Active] CIN = U74999TN1919PTC000911
Company & Directors' Information:- NATIONAL CONSTRUCTION CO. PVT LTD [Active] CIN = U45200JH2007PTC012720
Company & Directors' Information:- UNION CONSTRUCTION COMPANY PRIVATE LIMITED [Strike Off] CIN = U45201PN2001PTC015926
Company & Directors' Information:- INDIA CORPORATION PRIVATE LIMITED [Active] CIN = U65990MH1941PTC003461
Company & Directors' Information:- NATIONAL UNION CORPN PVT LTD [Strike Off] CIN = U51909WB1940PTC010240
Company & Directors' Information:- CAMPAIGN CONSTRUCTION PRIVATE LIMITED [Active] CIN = U70102WB2013PTC191044
Company & Directors' Information:- THE CENTRAL CONSTRUCTION LIMITED [Strike Off] CIN = U99999MH1942PTC003539
Company & Directors' Information:- NATIONAL UNION LTD [Not available for efiling] CIN = U74999KL1951PLC000818
Company & Directors' Information:- NATIONAL CONSTRUCTION CO. PVT LTD [Active] CIN = U45200JH2007PTC012720
Company & Directors' Information:- UNION CONSTRUCTION COMPANY PRIVATE LIMITED [Strike Off] CIN = U45201PN2001PTC015926
Company & Directors' Information:- INDIA CORPORATION PRIVATE LIMITED [Active] CIN = U65990MH1941PTC003461
Company & Directors' Information:- NATIONAL UNION CORPN PVT LTD [Strike Off] CIN = U51909WB1940PTC010240
Company & Directors' Information:- CAMPAIGN CONSTRUCTION PRIVATE LIMITED [Active] CIN = U70102WB2013PTC191044
Company & Directors' Information:- THE CENTRAL CONSTRUCTION LIMITED [Strike Off] CIN = U99999MH1942PTC003539
Company & Directors' Information:- NATIONAL UNION LTD [Not available for efiling] CIN = U74999KL1951PLC000818
I.A.No.6 in WP (C).No.318 of 2006 with Contempt Petitions (C) Nos.41, 44 and 42 of 2011 in WP (C).No.318 of 2006 and Contempt Petition (C) No.43 of 2011 in WP (c).No.318 of 2006
Decided On, 28 November 2011
At, Supreme Court of India
By, THE HONOURABLE CHIEF JUSTICE MR. S.H. KAPADIA
By, THE HONOURABLE MR. JUSTICE A.K. PATNAIK & THE HONOURABLE MR. JUSTICE SWATANTER KUMAR
Judgment Text
Since almost every State is in contempt, we have no option but to take further steps in the matter.
However, in order to give opportunity to the States, the matter is being adjourned to the last week of December, 2011, to enable each defaulting State to file its reply as to why contempt action should not be t
However, in order to give opportunity to the States, the matter is being adjourned to the last week of December, 2011, to enable each defaulting State to file its reply as to why contempt action should not be t
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aken against the officers concerned.