Supreme Court - Daily Orders
Air Corp.Sc/St Emp.Assn.Mumbai vs Union Of India on 1 July, 2014
ö ITEM NO.84 REGISTRAR COURT.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR PANKAJ BHANDARI
Writ Petition(s)(Civil) No(s). 14/2014
AIR CORP.SC/ST EMP.ASSN.MUMBAI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondents(s)
(with appln. (s) for permission to file additional documents and
stay and office report)
Date : 01/07/2014 This petition was called on for hearing today.
For Petitioner(s)
Ms. Priyanka Rai, Adv.
Mr. Chirag M.shroff ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Vakalatnama and counter affidavit have not been filed, despite Hon’ble Court’s order. The matter may be listed before the Hon’ble Court.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.07.05 11:17:16 IST Reason: