Supreme Court - Daily Orders
Moser Baer Karamchari Union Thr. ... vs Union Of India on 1 July, 2019
ITEM NO.77 REGISTRAR COURT. 2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SURINDER S. RATHI
Writ Petition(s)(Civil) No(s). 421/2019
MOSER BAER KARAMCHARI UNION THR. PRESIDENT MAHESH CHAND SHARMA
Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(reference : Note of Ld. Registrar J-IV in W.P. (C) 421/2019 while
placed before the Registrar in Chamber. )
Date : 01-07-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms.Pallavi Pratap, AOR
Ms. Neema, Adv.
For Respondent(s)
Mr. Arvind Kumar Sharma, AOR
Mr. Devendra Singh, AOR
Ms. Sucheta Joshi, Adv.
Mr. Sanchar Anand, Adv.
Mr. Rohan Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is granted to the respondents to file Counter Affidavit. After the expiry of four weeks, the matter be processed for listing before the Hon’ble Court, under the rules.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2019.07.02 SURINDER S. RATHI 16:25:23 IST Reason: Registrar PM