Supreme Court - Daily Orders
Air Corp.Sc/St Emp.Assn.Mumbai vs Union Of India on 6 July, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.6 COURT NO.7 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)
Date : 06-07-2017 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
Ms. Sarika Soam, Adv.
For Respondent(s) Dr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
Mr. Ranjan Jha, Adv.
Mr. Mudit Sharma, AOR
UPON perusing papers the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for the petitioner seeking adjournment since there is no response from the client, put up after four weeks.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.07.06 14:44:25 IST Reason: