Supreme Court - Daily Orders
Apeda Assistant/ Stenographer-I ... vs Union Of India on 3 April, 2017
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.6 COURT NO.9 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)......CC No(s).
6425/2017
(Arising out of impugned final judgment and order dated 18/09/2015
in LPA No. 635/2015 passed by the High Court of Delhi at New Delhi)
APEDA ASSISTANT/ STENOGRAPHER-I EMPLOYEES ASSOCIATIONPetitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
I.A. 5/2017(with c/delay in refiling SLP)
Date : 03/04/2017 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBER]
For Petitioner(s) Mr. Anshul Narayan, Adv.
Mr. Prem Prakash,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of cost of Rs.1,000/- delay in refiling the SLP is condoned. The said cost to be deposited with the Supreme Court Advocates-on-record Welfare Trust within a period of two weeks from today.
(USHA BHARDWAJ) (PRAVEEN KUMARI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by USHA
RANI BHARDWAJ
Date: 2017.04.05
16:50:56 IST
Reason: