Supreme Court - Daily Orders
Union Of India vs National Confederation Of Officers ... on 4 May, 2022
Bench: D.Y. Chandrachud, B.V. Nagarathna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Review Petition (Civil) No of 2022
(D No 4693 of 2022)
in
Writ Petition (Civil) No 229 of 2014
Union of India ...Petitioner(s)
Versus
National Confederation of Officers Association of
Central Public Sector Enterprises & Ors ...Respondent(s)
ORDER
1 Delay condoned.
2 Application for listing the reivew petition in open Court is rejected.
3 We have carefully gone through the review petition and the connected papers.
We find no merit in the review petition and the same is accordingly dismissed.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [B V Nagarathna] New Delhi;
May 04, 2022 Signature Not Verified
-S-
Digitally signed by Sanjay Kumar Date: 2022.05.20 10:32:51 IST Reason: ITEM NO.1003 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 4693/2022 in W.P.(C) No. 229/2014 UNION OF INDIA Petitioner(s) VERSUS NATIONAL CONFEDERATION OF OFFICERS ASSOCIATION OF CENTRAL PUBLIC SECTOR ENTERPRISES & ORS. Respondent(s) (WITH IA No. 22434/2022 - APPLICATION FOR LISTING REVIEW PETITION IN OPEN COURT, IA No. 22430/2022 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 22440/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 22436/2022 - PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 04-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MRS. JUSTICE B.V. NAGARATHNA By Circulation UPON perusing papers the Court made the following O R D E R 1 Delay condoned.
2 Application for listing the reivew petition in open Court is rejected.
3 The review petition is dismissed in terms of the signed order.
4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)