Supreme Court - Daily Orders
Ramkesh Mina vs Union Of India on 11 March, 2022
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.15 Court 5 (Video Conferencing) SECTION XVII
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) No(s).3321/2022
(Arising out of impugned final judgment and order dated 07-02-2022
in OA No. 4194/2016 passed by the CAT at Delhi)
RAMKESH MINA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.27315/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 11-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Dr. K.S.Chauhan, Sr Adv
Mr. Ajit Kumar Ekka, Adv.
Mr. Sandeep Malik, Adv.
Mr. Abhishek Chauhan, Adv.
Mr. Ravi Prakash, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag along with Civil Appeal No.629/2022 etc. under the head “Railways”.
(Geeta Ahuja) (Anand Prakash) Court Master Court Master Signature Not Verified Digitally signed by Charanjeet kaur Date: 2022.03.11 16:56:11 IST Reason: