Supreme Court - Daily Orders
Federation Of Indian Airlines Thr. ... vs Union Of India Thr. Secretary on 13 November, 2017
Bench: S.A. Bobde, Mohan M. Shantanagoudar
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ITEM NO.2 COURT NO.7 SECTION XIV
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).7764/2011
(Arising out of impugned final judgment and order dated 04-03-2011
in WP No. 8004/2010 passed by the High Court Of Delhi At New Delhi)
FEDERATION OF INDIAN AIRLINES THR.
AUTHORISED SIGNATORY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA THR. SECRETARY & ORS. Respondent(s)
WITH T.P.(C) No. 161/2016 (XVI -A)
(FOR EX-PARTE STAY ON IA 1/2016)
T.P.(C) No. 160/2016 (XVI -A)
(FOR EX-PARTE STAY ON IA 1/2016)
T.P.(C) No. 158/2016 (XVI -A)
(FOR EX-PARTE STAY ON IA 1/2016)
T.P.(C) No. 157/2016 (XVI -A)
(FOR STAY APPLICATION ON IA 1/2016)
CONMT.PET.(C) No. 524/2013 In SLP(C) No.7764/2011
Date : 13-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. A. V. Rangam, AOR
Mr. Buddy A. Ranganadhan, Adv.
Mr. D.V. Raghu Vamsy, Adv.
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Ashwarya Sinha, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Mr. K. Radhakrishnan, Sr. Adv.
Mr. Abhinav Mukerji, Adv.
Mr. Rajat Singh, Adv.
Signature Not Verified
Ms. Saudamini Sharma, Adv.
For Mr. B.V. Balram Das, Adv.
Digitally signed by
SANJAY KUMAR
Date: 2017.11.13
17:06:51 IST
Reason:
Mr. M. Shoeb Alam, AOR
Ms. Fauzia Shakil, Adv.
Mr. Ujjawal Singh, Adv.
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Mr. Mojahid Karim Khan, Adv.
Mr. Ashish Mohan, Adv.
Mr. K. K. Mohan, AOR
Ms. Sushma Suri, AOR
Mr. Abhijat P. Medh, AOR
Mr. Amitabh Chaturvedi, Adv.
Dr. (Mrs.) Vipin Gupta, AOR
Ms. Jyoti Mendiratta, AOR
Ms. Garima Prashad, AOR
Mr. Abhishek Sharma, Adv.
Mr. Sunil Fernandes, AOR
Mr. Sarvesh Singh Baghel, AOR
Ms. Pallavi Langar, AOR
Mr. Ajit Kumar Sinha, Sr. Adv.
Ms. Rameeza Hakeem, Adv.
Mr. Amol Suryawanshi, Adv.
For M/s. Law Associates, AOR
Ms. Pallavi Langer, Adv.
Mr. R.K. Mohit Gupta, Adv.
Mr. Ashish Jha, Adv.
For M/s. Coac, AOR
Mr. Sanjay Sahrawat, Adv.
Mr. B. Krishna Prasad, AOR
For Applicant (s) Ms. Charu Ambwani, Adv.
Ms. Manishs Ambani, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, four weeks' further time is granted to the respondents-Union of India to notify the regulations. In the meantime, permission to make representation before the respondents regarding change in staff who require an airport entry 3 pass, is granted to the petitioners.
The respondents will consider the said representation and take appropriate action in terms of this Court's order dated 06.03.2017. Put up after four weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER