Delhi High Court - Orders
Coal India Sc St Employee Association vs Union Of India And Ors on 18 July, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~ SB-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6031/2024
COAL INDIA SC ST EMPLOYEE ASSOCIATION .....Petitioner
Through: Mr. Rishabh Mishra, Advocate
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Ms. Nidhi Raman, CGSC alongwith
Mr. Nikunj Bindal, Advocate for UOI.
Ms. Richa, Mr. Kunal Anand and Ms.
Shisham Pradhan, Advocates for R-2
and 3.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 18.07.2025 CM APPL. 48103/2024
1. Mr. Rishabh Mishra, learned counsel appearing for the non-applicant/ petitioner seeks and is granted two weeks time to file reply to the said application. Rejoinder thereto, if any, be filed within one week thereafter.
2. List on 12.09.2025.
TUSHAR RAO GEDELA, J JULY 18, 2025 kct This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/07/2025 at 22:58:48