Supreme Court - Daily Orders
Deaf Employees Welfare Association vs Union Of India on 17 September, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.8 Court 4 (Video Conferencing) SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 961/2020
DEAF EMPLOYEES WELFARE ASSOCIATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR IA No.83731/2020-EX-PARTE STAY and IA No.83733/2020-EXEMPTION
FROM FILING AFFIDAVIT and IA No.89960/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.89955/2020-APPLICATION FOR PERMISSION )
Date : 17-09-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Kamal Kumar Pandey, Adv.
Mr. Deepak Goel, AOR
Mr. Vipin Kumar, Adv.
Ms. Madhuri Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The matter stands adjourned as learned counsel for the petitioner could not be connected.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.09.17
15:26:36 IST
Reason: