Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs D.G.O.F. Employees Association on 22 February, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

         ITEM NO.2                                       COURT NO.5                      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)                               No(s).    21110/2015

         (Arising out of impugned final judgment and order dated 14/10/2014
         in WPC No. 4606/2013 passed by the High Court Of Delhi At New
         Delhi)

         UNION OF INDIA & ORS.                                                             Petitioner(s)

                                                                 VERSUS

         D.G.O.F. EMPLOYEES ASSOCIATION & ANR.                                             Respondent(s)

         (with interim relief and office report)

         Date : 22/02/2016 This petition was called on for hearing today.

         CORAM :
                                       HON'BLE MR. JUSTICE J. CHELAMESWAR
                                       HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

         For Petitioner(s)                         Ms.   Pinky Anand,ASG
                                                   Mr.   Sunil Mathews,Adv.
                                                   Mr.   Rajesh Ranjan,Adv.
                                                   Mr.   Shailendra Saini,Adv.
                                                   Ms.   Snidha Mehra,Adv.
                                                   Mr.   Rajat Singh,Adv.
                                                   Mr.   B. V. Balaram Das,Adv.


         For Respondent(s)                         Ms. Kiran Suri,Sr.Adv.
                                                   Mr. Gautam Kumar,Adv.
                                                   Dr. (Mrs.) Vipin Gupta,Adv.

                                        UPON hearing the counsel the Court made the following
                                                           O R D E R

Rejoinder affidavit, if any, may be filed by learned counsel for the petitioner within four weeks.

Leave granted. Hearing expedited.

[O.P. SHARMA] [INDU BALA KAPUR] Digitally signed by DEEPAK MANSUKHANI Date: 2016.02.22 16:27:03 IST Reason: DSC of Mr. Deepak Mansukhani, Court Master is being AR-cum-PS COURT MASTER used by Mr. Om Parkash Sharma, AR- CUM-PS for uploading the proceedings dated 22.2.2015 in Court No.5.