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Satish Kumar Garg vs Union Of India on 14 December, 2015

Bench: V. Gopala Gowda, Uday Umesh Lalit

  ITEM NO.27+73                            COURT NO.10              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).
  21782/2015

  (Arising out of impugned final judgment and order dated 18/07/2011 in
  LAA No. 366/2011 passed by the High Court Of Delhi At New Delhi)

  SATISH KUMAR GARG                                                 Petitioner(s)

                                                  VERSUS

  UNION OF INDIA AND ANR.                                           Respondent(s)

  (with appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP and office report)

  Petition(s) for Special Leave to Appeal (C)......CC                 No(s).
  21888/2015

  (with appln. (s) for c/delay in filing SLP and c/delay in refiling
  SLP and office report)

  Date : 14/12/2015 These petitions were called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE V. GOPALA GOWDA
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT

  For Petitioner(s)                 Mr. A.N. Mahajan, Adv.
                                    Mr. Mohit Kumar Sharma, Adv.
                                    Mr. Shankar Divate,Adv.

  For Respondent(s)

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

Issue notice on the applications for condonation of delay as well as on the special leave petitions.

Tag with Civil Appeal No.5480-5486 of 2013.

Vinod Kumar
Date: 2015.12.15
16:43:19 IST
Reason:

                           (VINOD KUMAR)                   (MALA KUMARI SHARMA)
                            COURT MASTER                       COURT MASTER