NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR Vs. UNION OF INDIA
LAWS(SC)-2011-11-87
SUPREME COURT OF INDIA
Decided on
November 28,2011
NATIONAL CAMPAIGN COMMITTEE FOR CENTRAL LEGISLATION ON CONSTRUCTION LABOUR
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
-
(1.) Since almost every State is in contempt, we have no option but to take further steps in the matter.
(2.) 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 taken against the officers concerned.;
(2.) 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 taken against the officers concerned.;
Copyright © Regent Computronics Pvt.Ltd.