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Supreme Court - Daily Orders

Central Public Works Department ... vs Union Of India on 22 November, 2019

Bench: Sanjay Kishan Kaul, K.M. Joseph

     ITEM NO.21                                 COURT NO.12                    SECTION IV-A

                                   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).    27186-
     27187/2019

     (Arising out of impugned final judgment and order dated 17-09-2019
     in WP No. 33243/2019 with WP No. 31668/2019 passed by the High
     Court Of Karnataka At Bengaluru)

     CENTRAL PUBLIC WORKS DEPARTMENT
     ENGINEERS ASSOCIATION BENGALURU ZONE & ANR.                              Petitioner(s)

                                                         VERSUS

     UNION OF INDIA & ORS.                                                     Respondent(s)
     (FOR ADMISSION and I.R. )

     Date : 22-11-2019 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                             HON'BLE MR. JUSTICE K.M. JOSEPH


     For Petitioner(s)                  Mr. P.A. Kulkarni, Adv.
                                        Ms. Punam Kumari, AOR

     For Respondent(s)                  Mr. Abhishek Atrey, Adv.
                                        Mr. Amit Sharma, Adv.
                                        Mr. Raj Bahadur Yadav, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Special Leave Petitions are dismissed. Pending application, if any, stands disposed of.





     (ASHA SUNDRIYAL)                                                     (ANITA RANI AHUJA)
       COURT MASTER                                                        COURT MASTER
Signature Not Verified

Digitally signed by
ANITA MALHOTRA
Date: 2019.11.25
16:52:27 IST
Reason: