Central Administrative Tribunal - Chandigarh
Vandana Jain & Ors. vs . Uoi on 1 September, 2011
28. MA. 565/11 O.A. No. 33/CH/11 VANDANA JAIN & ORS. VS. UOI 1.9.2011 Present: Sh. Arvind Moudgil, counsel for the applicant in MA.
Sh. R.K. Sharma, counsel for the respondents.
1. The learned Standing Counsel requests a short adjournment to be able to file a better affidavit of the Competent Authority.
2. List on 7.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
29. MA. 658/11 in
CP. 117/10
TA-98/CH/09
MOHINDER SINGH VS. MS. KANURU SUJATHA & ANR.
1.9.2011 Present: Sh. R.N. Raina, counsel for the applicant in MA.
Sh. D.R. Sharma, counsel for the respdts.
MA. 658/11
1. For implementation of the relevant order granted by a learned Coordinate Bench of this Tribunal, the applicants had earlier filed a CP (117/2011) which came to be disposed of on 10.1.2011, with a direction to the Respondents to ensure that the actual benefit of the policy decision taken is disbursed to the applicants within one and a half months from that date.
2. Though it is presently common ground that as many as 36 (out of the total number of 53) applicants had been granted the requisite benefit, there is controversy about the left over applicants.
3. In the light thereof, the plea raised for the revival of the contempt plea shall stand allowed. CP shall stand restored to its original number.
4. It is pointed out by the learned counsel for the Respondents that the plea raised by twelve applicants came to be declined on the premise that they are already drawing salary higher than the one claimed by them. Qua remaining four, the averment made is that their record has not been received from the concerned Military Authorities in spite of the fact that the latter authority had been addressed thrice.
5. In the context of the averment aforementioned, Mr. Raina states that the relevant record is already available with the averred contemnors and that they are adopting delaying tactics for no just reasons. He states that he would be, too, willing to file an affidavit to the above effect.
6. List on 5.9.2011.
7. In case the relevant order is not complied with till date, the averred contemnor shall be present before the Tribunal for a clarificatory response.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
45.O.A. No. 232/HP/10
B.S. THIND VS. UOI
1.9.2011
Present: Sh. Rajeev Narain Raina, counsel for the applicant.
Sh. Rohit Sharma, counsel for the respdt.No.1.
Sh. S.P. Jain, Sr. Advocate with Sh. Davesh Moudgil, counsel for the respdts. 2-4.
On the request of the learned counsel for the applicant, list on 15.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND) MEMBER(A) MEMBER(J) ND* 30. MA. 815/11 OA. 372/HP/11 BRIJ BHUSHAN LAL VS. UOI 1.9.2011 Present: Sh. R.K. Sharma, counsel for the applicant in MA. None for the respdts. MA. 815/11
1. This matter is listed for hearing at Circuit Bench in Shimla on 9.9.2011. The Circuit Bench is to be held over there on 8.9.2011 and 9.9.2011.
2. The only request made by the learned counsel for the applicant in this MA is that this matter be taken up on 8.9.2011.
3. The learned counsel for the applicant further states at the Bar that he had already telephonically spoken to the learned counsel opposite who had agreed to the matter being taken up on 8.9.2011.
4. List accordingly at Circuit Bench, Shimla on 8.9.2011.
5. Disposed of accordingly.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
31. MA. 817/11
OA. 632/CH/11
RAJNEESH GUPTA VS. UOI
1.9.2011
Present: Sh. S.P. Garg, counsel for the applicant.
Sh. Rohit Sharma, counsel for the respdts.
On request on behalf of the Respondents, list on 2.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
44. CP. 170/11
OA. 632/CH/11
RAJNESH GUPTA VS. S.J. SINGH & ANR.
1.9.2011
Present: Sh. S.P. Garg, counsel for the applicant.
Sh. Rohit Sharma, counsel for the respdts.
On request on behalf of the Respondents, list on 2.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
32. CP. 67/10
O.A. No. 1016/PB/09
HARCHAND SINGH VS. G.S. RANDHAWA & ORS.
1.9.2011 Present: Sh. Madan Mohan, counsel for the applicant.
Sh. Rohit Sharma, counsel for the respdts.
1. On 16.12.2009, a learned Coordinate Bench of this Tribunal directed the Respondents to dispose of the representation of the applicant within one month from the date of receipt of the copy of that order.
2. Concededly, that order has not come about till date. There is an averment that the Committee constituted for the purpose, has since submitted its report, but that, final orders at the hands of the competent authority have yet to come about.
3. Mr. Rohit Sharma states that he would be able to announce meticulous compliance on 5.9.2011.
4. In case the relevant order is not complied with till date, the averred contemnors shall enter appearance in person.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
33. CP.05/11 in
OA. 396/PB/10
1.9.2011
Santosh Kumar and Others
.Petitioner
Versus
1. Sh. Pradeep Kumar, Secretary,
Ministry of Defence,
New Delhi.
2. Lt. Gen. Pradeep Bhalla, DGOS,
South Block, Army Head Quarter,
New Delhi-100 011.
3. Col. Pankaj Pachnanda
Commandant, 9 FOD,
C/o 56 APO
.Respondents
Present: Sh. Rohiteshwar Singh, counsel for the applicant.
Sh. Deepak Agnihotri, counsel for the respdts.
1. Learned counsel for the Respondents has placed on record a copy of the order dated 30.8.2011, which, as per him, constitutes compliance with the order granted by a learned Coordinate Bench of this Tribunal.
2. In the light thereof, the learned counsel for the applicant states that this CP may be disposed of as not pressed. He, however, reserves liberty to challenge the view obtained by the Respondents in order dated 30.8.2011.
3. Disposed of accordingly with the liberty aforementioned.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
34. CP. 22/11
OA. 524/PB/08
DARSHAN SINGH VS. A.K. CHOPRA & ANR.
1.9.2011
Present: Sh. Sudhir Nar, proxy counsel for the applicant.
Sh. Sanjay Goyal, counsel for the respdts.
1. The learned counsel appearing on behalf of the Respondents has produced the relevant record by which the pay of the applicant came to be re-fixed in compliance of the order granted.
2. The arguing counsel for the applicant is in personal difficulty.
3. List on 5.9.2011.
4. The record is hereby returned to the learned counsel for the Respondents.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
35.CP. 51/11
OA. 551/PB/09
J.K. BANSAL VS. SHAILENDRA KUMAR BUDHALAKOTI 1.9.2011 Present: Sh. R.K. Sharma, counsel for the applicant.
Sh. G.S. Sathi, counsel for the respdts.
On joint request and in the interests of justice, adjourned to 28.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
36. CP. 56/11
OA. 831/PB/10
1.9.2011
Karnail Singh & Ors.
.Applicant
Versus
1. Shri Sunil Mitra, I.A.S., Secretary to Government of India, Ministry of Finance, Department of Revenue, N.Delhi.
2. Ms. Sareela Ghosh, Chief Commissioner, Central Excise and Customs, Central Revenue Bhawan, Plot No. 19, Sector 17-B, Chandigarh.
3. Sh. H.K. Thakur, Commissioner, Central Excise and Custom I and II, Central Revenue Bhawan, Plot No. 19, Sector 17-C, Chandigarh.
..Respondents Present: Mr. Vipin Mahajan, counsel for the applicant.
Mr. Deepak Agnihotri, counsel for the respdts.
1. The learned counsel for the applicant states that the CP may be dismissed as having been rendered infructuous in view of the fact that all the applicants have indeed been promoted w.e.f. the date their juniors were given that benefit.
2. Disposed of as infructuous accordingly.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
37. CP. 110/11
OA. 762/CH/10
1.9.2011
Mohan Singh S/o Sh. Kharak Singh R/o H.No. 1209, Sector 46-B, Chandigarh.
..Applicant Versus
1. Air Commodre R. Sharma c/o A.O.C., 3, BRD (Air Force), Chandigarh.
2. Air Mrs/PV Athawale, The AOC-in-C, Headwuargters Maintenance Command, IAF, Vayu Sena Nagar, Nagpur.
Present: Sh. Roopak Bansal, counsel for the applicant.
Sh. Sanjiv Sharma, counsel for the respdt.
1. It being presently common ground that the relevant order granted by a learned Coordinate Bench of this Tribunal stands complied with, the learned counsel for the applicant states the CP may be dismissed as infructuous.
2. Disposed of as infructuous accordingly.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
38.CP. 112/11
OA. 780/PB/08
1.9.2011
Prem Kumar son of Shri Kishori Lal, Station Superintendent (Retd.), 131/1, Railway Mandi, Hoshiarpur. ..Applicant Versus
1. Sh. S.K. Budhakoti, General Manager, Railway Board, Baroda House, New Delhi.
2. Sh. Bishbesh Chaubey, Divisional Railway Manager, Northern Railway, Ferozepur.
Present: Sh. Namit Kumar, counsel for the applicant.
Sh. G.S. Sathi, counsel for the respdts.
1. In the context of a grievance made by the learned counsel for the applicant that the refund ordered by the learned counsel of this Bench, has actually not been made, Mr. Sathi informs that the job of the Respondents is over with the issuance of the revised PPO which, by itself, is a communication to the banker to pay the arrears to the pensioner.
2. This CP shall stand disposed of, accordingly, with a direction to the banker to pay the arrears in terms of the PPO issued by the Competent Authority.
3. Mr. Sathi assures that the Competent Authority shall issue an independent direction as well to the Banker to pay the relevant pensionary benefit to the applicant.
4. It is agreed that if the relevant instructions do not reach the banker within one month from today, the Respondents shall be liable to pay costs quantified as Rs. 5000/-.
5. Disposed of accordingly.
6. Dasti.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
39. CP. 138/11
OA. 253/HR/09
RAJ KUMAR & ORS. VS. V.K. SINGH & ORS.
1.9.2011
Present: Sh. R.K. Sharma, counsel for the applicant.
Sh. Aseem Rai, counsel for the respdts.
On the request of the learned counsel for the Respondents, list on 6.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
12. OA. 785/JK/10
VIJAY KUMAR KHAJURIA VS. UOI
1.9.2011
Present: Sh. A.K. Sharma, counsel for the applicant.
Sh. G.S. Sathi, counsel for the respdts.
On the request of the learned counsel for the applicant, list on 29.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
20.OA. 714/CH/11
EKTA KANG VS. UOI
1.9.2011
Present: Sh. N.P. Mittal, counsel for the applicant.
Sh. Arvind Moudgil,counsel for the respdts.
1. The learned Standing Counsel requests a fortnight long adjournment to be able to file a counter.
2. Needful be done within a fortnight from today with advance copy to the opposite counsel who may file rejoinder thereto within one week thereafter.
3. List for final disposal on 13.10.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
21.O.A. No. 715/PB/11
MAHAVIR SINGH VS. UOI
1.9.2011
Present: Sh. R.K. Sharma, counsel for the applicant.
Sh. Sanjiv Dahiya, counsel for respdt.No.1.
Sh. B.B. Sharma, counsel for respdt.No.2.
Ms. Nidhi Garg, counsel for respdts. 3-5.
1. Mr. Sanjiv Dahiya, appearing on behalf of Respondent No. 1, states that no counter is to be filed as impleadment of the Respondent represented by him is formal in character.
2. There is request on behalf of the Respondents 2 and also 3-5 for adjournment to be able to file Counter.
3. Needful be done within four weeks from today with advance copy to the counsel opposite who may file rejoinder thereto within one week thereafter.
4. List on 12.10.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
40. CP. 139/11
O.A. No. 317/JK/11
PRABHAT SINGH VS. R.K. SINGH & ORS.
1.9.2011
Present: Sh. R.K. Sharma, counsel for the applicant.
Sh. Rohit Sharma, counsel for the respdts.1&3.
Sh. B.B. Sharma, counsel for respdt.No.2.
1. OA No. 317/JK/11 was disposed of on 31.5.2011 with the following observations:-
9. In the light of the foregoing discussion, we would allow this OA by holding that the applicant herein, was entitled to be considered for appointment, by promotion, to the Indian Police Service against the vacancies available for the year 2007. The deletion of his name from the list, vide letter dated 30.3.2011, shall stand quashed. The Respondents are, accordingly, directed to consider the applicant for appointment, by promotion, to the IPS against the vacancies available for the year 2007. The applicant shall also be entitled to the benefits (monetary and service-related as well), flowing therefrom.
10. The applicant having already undergone the unenviable ordeal for the last about four years, it would be in the fitness of things if the respondents comply with this order within one month from today.
2. The learned counsel appearing on behalf of the averred contemnors states that the Respondents have not filed challenge in the judicial review till date.
3. The request, as a matter of indulgence, is granted to comply with the order.
4. List on 7.9.2011.
5. In case the order aforesaid is not complied with till the next date of hearing, the averred contemnor shall enter appearance in person for a clarificatory response.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
41.CP. 140/11
O.A. No. 568/HP/08
GIAN RAM & ANR. VS. R.K. SRIVASTAVA & ORS.
1.9.2011 Present: Sh. I.S. Sidhu, proxy counsel for the applicant.
Sh. Rohit Sharma, counsel for the respdts.
On the written request of the learned counsel for the applicant, adjourned to 14.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
43.CP. 153/11
O.A. No. 278/HP/11
YOGESH KUMAR & ORS. VS. MAULI CHANDER & ORS.
1.9.2011 Present: Sh. I.S. Sidhu, proxy counsel for the applicant.
Sh. Rohit Sharma, counsel for the respdts.
1. Though there is a consented request of adjournment, the learned counsel for the Respondents has filed reply on behalf of the averred contemnor which is taken on record.
2. List on 14.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
13.O.A. No. 102/CH/11
T.R. VERMA VS. UOI
1.9.2011
Present: None for the applicant.
Sh. D.R. Sharma, counsel for the respdts.
On the written request of the learned counsel for the applicant, adjourned to 26.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
SL.1.OA. 915/PB/2011
GURSHARAN KAUR VS. UOI
1.9.2011
Present: Sh. R.K. Sharma, counsel for the applicant.
1. Argues that the matter under controversy is squarely covered by the decision dated 25.2.2011 rendered in OA No. 790/PB/2009.
2. Notice.
3. Sh. I.S. Sidhu, Advocate, accepts notice on behalf of the Respondents. He wants time for instructions/pleadings.
4. List on 6.9.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
46. OA. 284/PB/10
MANMOHAN SINGH VS. UOI
1.9.2011
Present: Sh. R.K. Sharma, counsel for the applicant.
Sh. Barjesh Mittal, counsel for the respdts.
1. On joint request of the learned counsel for the parties, adjourned to 5.9.2011.
2. Interim order to continue till then.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
47.O.A. No. 898/PB/10
J.D. SANDHU VS. UOI
1.9.2011
Present: None for the applicant.
Sh. K.K. Thakur, counsel for the respdts.
Arguments heard. Orders reserved.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
49.O.A. No. 1068/CH/10
SIRI NARAYAN VS. UOI
1.9.2011
Present: Sh. N.P. Mittal, counsel for the applicant.
Sh. Harish Bhardwaj, counsel for the respdts.
Arguments heard. Orders reserved.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
51. O.A. No. 456/HR/11
CHANDANA MADAN VS. UOI
1.9.2011
Present: Sh. Deepak Sibal, counsel for the applicant.
Sh. Sanjay Goyal, counsel for respdts.1-3.
1. The counter filed in the Registry is taken on record.
2. The rejoinder presented today is also taken on record.
3. On the joint request of the learned counsel for the parties, lisjt on 15.9.2011.
4. Interim order to continue till then.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
53.O.A. No. 511/CH/11
S.C. MALHOTRA VS. UOI
1.9.2011
Present: Sh. I.S. Sidhu, proxy counsel for the applicant.
Sh. Rohit Sharma, proxy counsel for the respdts.
On the written request of the learned counsel for the applicant, adjourned to 3.10.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
50. O.A. No. 255/HR/11
K.V. RAGHUTHAMAN VS. UOI
1.9.2011
Present: Sh. I.S. Sidhu, proxy counsel for the applicant.
Sh. Rohit Sharma, proxy counsel for the respdts.
1. On the written request of the learned counsel for the applicant, adjourned to 11.10.2011.
2. Interim order to continue till then.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
48.OA. 999/PB/10
MEHAL SINGH VS. UOI
1.9.2011
Present: Sh. I.S. Sidhu, proxy counsel for the
applicant.
Sh. Rohit Sharma, proxy counsel for the respdts.
1. On the written request of the learned counsel for the applicant, adjourned to 13.10.2011.
2. Interim order to continue till then.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
52.OA. 459/CH/11
GOVT. COLLEGE TEACHERS WELFARE ORGANIZATION THROUGH ITS PRESIDENT DR. ROSHAN LAL & ANR. VS. UOI 1.9.2011 Present: Sh. S.S. Pathania, counsel for the applicant.
Sh. Deepak Agnihotri, counsel for respdt.No.1.
Sh. B.B. Sharma, counsel for respdt.No.3.
Sh. R.S. Dadwal, proxy counsel for Sh. Aman Chaudhry, counsel for respdt.No.2.
1. Documentation presented today by the applicant is taken on record.
2. There is request for adjournment for filing of reply on behalf of Respondent No. 2.
3. The request is opposed.
4. The Respondent No. 2 has already had as many as four adjournments (including today).
5. The adjournment shall be granted subject to the payment of Rs. 3000/- as costs.
6. List for final disposal on 12.9.2011.
7. Interim order to continue till then.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
SL.2.O.A. No. 1047/HR/10
GANGA RAM VS. UOI
1.9.2011
Present: Sh. R.S. Sangwan, counsel for the applicant.
Sh. K.K. Thakur, counsel for the respdts.1-4.
Sh. J.P. Sharma, counsel for respdts. 4&6.
This OA stands dismissed as withdrawn.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
28.O.A. No. 472/PB/11
RANJEET SONI VS. UOI
1.9.2011
Present: Sh. Rohit Seth, counsel for the applicant.
Sh. G.S. Sathi, counsel for the respdts.
Arguments heard. Orders reserved.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
19.CP. 96/10
O.A. No. 806/HR/07
1.9.2011
Present:
1. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
2. The learned counsel informs that no rebuttal is to be filed.
3. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
20.CP. 02/11
MA. 18/11
O.A. No. 562/CH/06
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
4. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
5. The learned counsel informs that no rebuttal is to be filed.
6. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
21. CP. 03/11
MA. 19/11
O.A. No. 578/CH/06
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
7. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
8. The learned counsel informs that no rebuttal is to be filed.
9. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
22. CP. 45/11
O.A. No. 875/PB/10
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
10. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
11. The learned counsel informs that no rebuttal is to be filed.
12. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
23. CP. 50/11
O.A. No. 862/HR/10
1.9.2011
Present: .
13. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
14. The learned counsel informs that no rebuttal is to be filed.
15. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
24. RA/ 10/11
O.A. No. 264/PB/06
Present: .
16. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
17. The learned counsel informs that no rebuttal is to be filed.
18. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
25. T-40/JK/10
1.9.2011
Present: .
19. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
20. The learned counsel informs that no rebuttal is to be filed.
21. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
22. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
23. The learned counsel informs that no rebuttal is to be filed.
24. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
25. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
26. The learned counsel informs that no rebuttal is to be filed.
27. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
28. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
29. The learned counsel informs that no rebuttal is to be filed.
30. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
31. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
32. The learned counsel informs that no rebuttal is to be filed.
33. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
34. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
35. The learned counsel informs that no rebuttal is to be filed.
36. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
37. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
38. The learned counsel informs that no rebuttal is to be filed.
39. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
40. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
41. The learned counsel informs that no rebuttal is to be filed.
42. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
43. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
44. The learned counsel informs that no rebuttal is to be filed.
45. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
46. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
47. The learned counsel informs that no rebuttal is to be filed.
48. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
49. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
50. The learned counsel informs that no rebuttal is to be filed.
51. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
52. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
53. The learned counsel informs that no rebuttal is to be filed.
54. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
55. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
56. The learned counsel informs that no rebuttal is to be filed.
57. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
58. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
59. The learned counsel informs that no rebuttal is to be filed.
60. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
61. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
62. The learned counsel informs that no rebuttal is to be filed.
63. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
64. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
65. The learned counsel informs that no rebuttal is to be filed.
66. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
67. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
68. The learned counsel informs that no rebuttal is to be filed.
69. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
70. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
71. The learned counsel informs that no rebuttal is to be filed.
72. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
73. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
74. The learned counsel informs that no rebuttal is to be filed.
75. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
76. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
77. The learned counsel informs that no rebuttal is to be filed.
78. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
79. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
80. The learned counsel informs that no rebuttal is to be filed.
81. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
82. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
83. The learned counsel informs that no rebuttal is to be filed.
84. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
85. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
86. The learned counsel informs that no rebuttal is to be filed.
87. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
88. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
89. The learned counsel informs that no rebuttal is to be filed.
90. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
91. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
92. The learned counsel informs that no rebuttal is to be filed.
93. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
94. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
95. The learned counsel informs that no rebuttal is to be filed.
96. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
97. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
98. The learned counsel informs that no rebuttal is to be filed.
99. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
100. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
101. The learned counsel informs that no rebuttal is to be filed.
102. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*
O.A. No. 236/CH/11
1.9.2011
Present: Sh. B.B. Sharma, proxy counsel for the applicant.
Sh. Anup Inder Singh Grewal, Senior Panel Counsel for UOI.
103. A learned Coordinate Bench of this Tribunal granted liberty to the Respondents to file rebuttal to the rejoinder.
104. The learned counsel informs that no rebuttal is to be filed.
105. List for final disposal on 28.4.2011.
(KHUSHIRAM) (JUSTICE S.D. ANAND)
MEMBER(A) MEMBER(J)
ND*