Delhi High Court - Orders
Coal India Sc St Employee Association vs Union Of India And Ors on 22 August, 2024
Author: Jyoti Singh
Bench: Jyoti Singh
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6031/2024
COAL INDIA SC ST EMPLOYEE ASSOCIATION .....Petitioner
Through: Ms. Anjali Chauhan, Mr. Harshit
Pandey and Mr Tushar Tokas, Advocates.
versus
UNION OF INDIA AND ORS. .....Respondents
Through: Ms. Nidhi Raman, CGSC with
Mr.Zubin Singh and Mr.Akash Mishra, Advocates
for Respondent No.1/UOI.
Mr. Kunal Anand, Advocate for Respondents No.2
and 3.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 22.08.2024 CM APPL. 48104/2024
1. Exemption allowed, subject to all just exceptions.
2. Application stands disposed of.
CM APPL. 48103/20243. This application has been preferred on behalf of Respondents No.2 and 3 seeking correction of typographical errors in paragraphs 5, 10 and 11 of the judgment dated 16.05.2024. Since the said judgment was delivered by the Bench of Hon'ble Mr. Justice Tushar Rao Gedela, it would be appropriate to list this application before the same Bench.
4. Accordingly, list this application before the Bench of Hon'ble Mr. Justice Tushar Rao Gedela on 30.08.2024, subject to orders of Hon'ble the Acting Chief Justice.
JYOTI SINGH, J AUGUST 22, 2024 B.S. Rohella This is a digitally signed order.
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