Supreme Court - Daily Orders
Deaf Employees Welfare Association vs Union Of India on 4 January, 2021
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.29 Court 6 (Video Conferencing) 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
Writ Petition(s)(Civil) No(s). 961/2020
DEAF EMPLOYEES WELFARE ASSOCIATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No. 89955/2020 - APPLICATION FOR PERMISSION and IA No.
83731/2020 - EX-PARTE STAY and IA No. 83733/2020 - EXEMPTION FROM
FILING AFFIDAVIT and IA No. 98862/2020 - EXEMPTION FROM FILING
AFFIDAVIT and IA No. 89960/2020 - EXEMPTION FROM FILING AFFIDAVIT
and IA No. 98859/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT
FACTS)
Date : 04-01-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Kamal Kumar Pandey, Adv.
Mr. Deepak Goel, AOR
Mr. Vipin Kumar, Adv.
Ms. Madhuri Gupta, Adv.
For Respondent(s) Mr. K.M. Nataraj, ASG
Mr. Sharath Nambiar, Adv.
Ms. Indira Bhaskar, Adv.
Ms. Anil Katiyar, Adv.
Mr. G.S. Makker, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Sughosh Subramanyam, Adv.
Mr. Rajesh Kumar-I, AOR
UPON hearing the counsel the Court made the following
O R D E R
A letter for adjournment has been circulated by learned counsel for respondent No.7.
As prayed for, two weeks’ time is granted to respondent No.7 Signature Not Verified to file counter affidavit.
Digitally signed by MEENAKSHI KOHLI Date: 2021.01.04 16:37:01 IST Reason:List the matter after two weeks.
(MEENAKSHI KOHLI) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS BRANCH OFFICER