Supreme Court - Daily Orders
Air Corp.Sc/St Emp.Assn.Mumbai vs Union Of India on 9 May, 2014
@ITEM NO.4 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 4/2014
in
WRIT PETITION (CIVIL) NO(s). 14 OF 2014
AIR CORP.SC/ST EMP.ASSN.MUMBAI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for stay and office report)
Date: 09/05/2014 This matter was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. J.P. Cama, Sr. Adv.
Mr. Chirag M.Shroff,Adv.
Ms. Priyanka Rai, Adv.
For Respondent(s) Mr. V.S.R. Krishna, Adv.
Mr. T. Mahipal, Adv.
UPON hearing counsel the Court made the following
O R D E R
Issue notice on I.A. 4(Application for stay) Vakalatanama/Counter affidavit may be filed on I.A. as well as writ petition within four weeks. Rejoinder affidavit, if any, may be filed within two weeks thereafter.
List thereafter.
(DEEPAK MANSUKHANI) (M.S. NEGI) COURT MASTER ASSISTANT REGISTRAR