Supreme Court - Daily Orders
Apeda Assistant/ Stenographer-I ... vs Union Of India on 5 July, 2016
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.37 COURT NO.15 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) Diary No(s).
42235/2015
(Arising out of impugned final judgment and order dated 18/09/2015
in LPA No. 635/2015 passed by the High Court of Delhi at New Delhi)
APEDA ASSISTANT/ STENOGRAPHER-I
EMPLOYEES ASSOCIATION Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(Office report on default)
Date : 05/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. Anshul Narayan, Adv.
Mr. Prem Prakash,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner for removal of the defects set out in Office Report dated 28.06.2016, failing which the special leave petition shall stand dismissed for want of prosecution without further reference to the Court.
(SWETA DHYANI) (SAROJ GAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.07.06
14:53:03 IST
Reason: