Supreme Court - Daily Orders
Union Of India vs Gramin Bank Pensioners Samiti And Ors. on 29 October, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
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ITEM NO.2 COURT NO.5 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 : 29/10/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Asha G. Nair, Adv.
for Ms. Sushma Suri,AOR(NP)
Mr. C.U. Singh, Sr. Adv.
Mr. C. K. Sasi,Adv.
For Respondent(s) Dr. Rajeev Dhawan, Sr. Adv.
Ms. Pragati Neekhra, Adv.
Mr. K.K. Rai, Sr. Adv.
Mr. K.T. Anantharaman, Adv.
Mr. Vasudevan Raghavan, Adv.
Signature Not Verified
Mr. Jayant Bhushan, Sr. Adv.
Digitally signed by
Mr. D.S. Chauhan, Adv.
Mr. Siddharth Aggarwal, Adv.
Parveen Kumar Chawla
Date: 2014.10.29
17:14:51 IST
Reason:
Mr. C.S. Rajan, Sr. Adv.
Mr. B.K. Pal, Adv.
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Mr. S.B. Upadhyay, Sr. Adv.
Mr. Pawan Upadhyay, Adv.
Mr. Param Mishra, Adv.
Mr. R.S. Hegde, Adv.
Ms. Shanti Prakash, Adv.
Mr. K.P. Rajagopal, Adv.
Mr. T.V. Lakshmana, Adv.
Ms. V.S. Lakshmi, Adv.
Mr. A. Venayagam Balan,Adv.
Ms. Liz Mathew,AOR
UPON hearing the counsel the Court made the following
O R D E R
Arguments in the matter heard, which remained inconclusive. The matter remained part-heard.
For further hearing, the case be listed again on 13.11.2014, as agreed between the learned counsel for the rival parties.
(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar