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]

Delhi High Court - Orders

Coal India Sc St Employee Association vs Union Of India And Ors on 30 April, 2024

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                                    $~57
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 6031/2024 & CM APPL. 25093/2024
                                                COAL INDIA SC ST EMPLOYEE ASSOCIATION ..... Petitioner
                                                              Through: Ms. Anjali Chauhan and Mr. Abhinav
                                                                       Ramkrishna, Advocates.
                                                              versus

                                                UNION OF INDIA AND ORS.                 ..... Respondents
                                                              Through: Ms. Nidhi Raman, CGSC with Mr.
                                                                       Zubin Singh, Advocate for UOI.
                                                                       Mr. P.N. Ravindran, Senior Advocate
                                                                       alongwith Ms. Richa Kapoor and Mr.
                                                                       Kunal Anand, for R-2 & 3 (through
                                                                       VC).

                                                CORAM:
                                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                                                      ORDER

% 30.04.2024 (The proceeding has been conducted through Hybrid Mode)

1. At joint request, renotify on 16.05.2024.

TUSHAR RAO GEDELA, J APRIL 30, 2024 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 06/05/2024 at 22:08:36