Supreme Court - Daily Orders
Super Bazar Karamchari Dalit Sangh vs Ramesh Chander Agarwal on 9 July, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
MA 1394-1395/17 in SLP(C)8398-99/05 1
ITEM NO.2 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA 1394-1395/2017 In SLP(C) No(s).8398-8399/2005
SUPER BAZAR KARAMCHARI DALIT SANGH & ORS. Petitioner(s)
VERSUS
RAMESH CHANDER AGARWAL & ORS. Respondent(s)
(Contempt Petition Diary No. 20357/2018 filed in Contempt Petition
(C) Nos. 1665-1666/2017 (disposed on 17.05.2018) by Ms. Divya Roy,
Advocate was mentioned before the Hon'ble Court (Vacation Bench) on
23.05.2018, when the Hon'ble Court directed to list the matter in
the first week of July, 2018 before the appropriate bench as per
the roster)
IA No.125878/2017 – Application on behalf of the respondent seeking
arrears of wages after the CAG Report
IA No.133588/2017 – Intervention/Impleadment
WITH
CONMT.PET.(C) Nos.866-867/2018 in SLP(C) Nos.8398-8399/2005 (XIV)
MA 677-678/2018 in SLP(C) Nos.8398-8399/2005 (XIV)
(FOR CLARIFICATION/DIRECTION ON IA 36641/2018)
Diary No(s).16545/2018 (XIV)
(FOR impleading party ON IA 64493/2018
FOR INTERVENTION/IMPLEADMENT ON IA 64493/2018
FOR CLARIFICATION/DIRECTION ON IA 64494/2018
FOR EXEMPTION FROM FILING O.T. ON IA 64495/2018)
IA No.64493/2018 – Intervention/Impleadment
CONMT.PET.(C) Nos.1207-1208/2018 in SLP(C) Nos.8398-8399/2005 (XIV)
Date : 09-07-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr.C.A.Sundaram, Sr.Adv.
Mr.Sunil Gupta, Sr.Adv.
Mr.Hemant Singh, Adv.
Mr.Bijju M., Adv.
Mr.Shourya Malhotra, Adv.
Signature Not Verified
Ms. Divya Roy, AOR
Digitally signed by
SATISH KUMAR YADAV
Date: 2018.07.09
19:09:58 IST
Reason:
Mr.R.P.Shukla, Adv.
Mr.Dhruv Shukla, Adv.
Ms.Upasana Shukla, Adv.
Mr.Vijay K. Jain, AOR
MA 1394-1395/17 in SLP(C)8398-99/05 2
For Respondent(s)/ Mr.Sajjan Povvaiya, Sr.Adv.
Applicant(s) Mr.Priyadarshi Banerjee, Adv.
Mr.Pratibhanu Singh Kharola, Adv.
Mr.Animesh Kumar, Adv.
Mr.Neeraj Shekhar, Adv.
Mr.S.Wasim A.Qadri, Adv.
Mr.Jubair Ahmad Khan, Adv.
Mr.Zaid Ali, Adv.
Mr.Tamim Qadri, Adv.
Mr.Saeed Qadri, Adv.
Mr.Syed Faizan Ali, Adv.
Mr.R.K.Kapoor, Adv.
Ms.Rekha Giri, Adv.
Mr.Rajat Kapoor, Adv.
Mr. Anis Ahmed Khan, AOR
Mr.Sumit Goel, Adv.
Ms.Sumedha Sindhu, Adv.
Ms.Malvika Bhanot, Adv.
Mr.Aakash Jindal, Adv.
For M/S. Parekh & Co., AOR
Mr.R.Balasubramanian, Adv.
Ms.Sunita Sharma, Adv.
Ms.Rekha Pandey, Adv.
Ms.Aarti Sharma, Adv.
Mr.Prabhas Bajaj, Adv.
Mr.Raj Bahadur Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let these matters be listed on 30.07.2018. It is hereby made clear that no adjournment shall be granted on that day.
(Chetan Kumar) (H.S.Parasher) AR-cum-PS Assistant Registrar