Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Air Corp.Sc/St Emp.Assn.Mumbai vs Union Of India on 14 August, 2017

Bench: S.A. Bobde, L. Nageswara Rao

                   ITEM NO.6                 COURT NO.6                  SECTION X

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

                   Writ Petition(Civil)    No. 14/2014

                   AIR CORP.SC/ST EMP.ASSN.MUMBAI                         Petitioner(s)

                                                     VERSUS

                   UNION OF INDIA & ORS.                             Respondent(s)
                   (With appln.(s) for permission to file addl. documents, stay
                   and office report)

                   Date :14-08-2017 This petition was called on for hearing today.

                   CORAM :
                             HON'BLE MR. JUSTICE S.A. BOBDE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO

                   For Petitioner(s)      MR. Chirag M. Shroff, AOR

                   For Respondent(s)      Dr.Lalit Bhasin, Adv.
                                          Ms. Nina Gupta, Adv.
                                          Ms. Palak Chadha, Adv.
                                          Mr.Mudit Sharma, AOR

                         UPON hearing the counsel the Court made the following
                                              O R D E R

In view of letter circulated by learned counsel for the petitioner, list the matter after four weeks.




                         [ Charanjeet Kaur ]             [ Indu Kumari Pokhriyal ]
                            A.R.-cum-P.S.                      Branch Officer




Signature Not Verified

Digitally signed by
CHARANJEET KAUR
Date: 2017.08.14
16:49:44 IST
Reason: