Supreme Court - Daily Orders
Union Of India vs Gramin Bank Pensioners Samiti And Ors. on 9 September, 2014
Bench: Jagdish Singh Khehar, Abhay Manohar Sapre
ITEM NO.6 COURT NO.7 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 39288/2012
(Arising out of impugned final judgment and order dated
23/08/2012 in DBCSA No. 2021/2011 passed by the High Court Of
Rajasthan At Jodhpur)
UNION OF INDIA Petitioner(s)
VERSUS
GRAMIN BANK PENSIONERS SAMITI & ANR. Respondent(s)
(with appln. (s) for impleadment as party respondent and interim
relief and office report) (for final disposal)
WITH
W.P.(C) No. 210/2013
(With Office Report)
Date : 09/09/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Priya Hingorani, Adv.
for Ms. Sushma Suri,AOR(NP)
Mr. C. K. Sasi,Adv.
For Respondent(s) Mr. Raju Ramachandran, Sr. Adv.
Mr. K.T. Anantharaman, Adv.
Mr. Vasudevan Raghavan, Adv.
Mr. C.S. Rajan, Sr. Adv.
Mr. B.K. Pal, Adv.
Ms. Pragati Neekhra, Adv.
Mr. Abhishek Kumar Jha, Adv.
Signature Not Verified
Mr. R.S. Hegde, Adv.
Digitally signed by
Ms. Shanti Prakash, Adv.
Parveen Kumar Chawla
Date: 2014.09.11
10:56:55 IST
Mr. K.P. Rajagopalan, Adv.
Reason:
Mr. Robin V.S., Adv.
Mr. A. Venayagam Balan,Adv.
Mr. D. S. Chauhan,Adv.
Ms. Ruchi Singh, Adv.
Mr. Rajinder Juneja, Adv.
Mr. Pawan Upadhyay, Adv.
Ms. Sharmila Upadhyay,Adv.
Mr. Sarvjit Pratap Singh, Adv.
Mr. Raghenth Basant, Adv.
Mr. Hardeep Singh, Adv.
Ms. Liz Mathew,Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned Additional Solicitor General appearing for the petitioner in S.L.P.(C) No. 39288 of 2012, and in the interest of justice, list again on 28.10.2014.
(Parveen Kr. Chawla) (Phoolan Wati Arora)
Court Master Assistant Registrar