Supreme Court - Daily Orders
Deaf Employees Welfare Association vs Union Of India on 16 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.30 Court 6 (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)
( IA No. 89955/2020 - APPLICATION FOR PERMISSION and IA No.
83731/2020 - EX-PARTE STAY and IA No. 98862/2020 - EXEMPTION FROM
FILING AFFIDAVIT and IA No. 89960/2020 - EXEMPTION FROM FILING
AFFIDAVIT and IA No. 83733/2020 - EXEMPTION FROM FILING AFFIDAVIT
and IA No. 98859/2020 - PERMISSION TO PLACE ON RECORD SUBSEQUENT
FACTS)
Date : 16-11-2020 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Kamal Kumar Pandey, Adv.
Mr. Deepak Goel, AOR
Mr. Vipin Kumar, Adv.
Ms. Madhuri Gupta, Adv.
For Respondent(s) Mr. K.M. Nataraj, ASG
Mr. G.S. Makker, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Sughosh Subramanyam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report states that service of notice is complete but no one has entered appearance. However, Mr. K.M. Nataraj, learned ASG has appeared for the Union of India.
Let fresh steps be taken to serve respondent No.7 both by e- mail and speed post.
Signature Not Verified
List the matter after two weeks.
Digitally signed byMEENAKSHI KOHLI Date: 2020.11.16 16:07:34 IST Reason:
(MEENAKSHI KOHLI) (RENU KAPOOR)
ASTT. REGISTRAR-cum-PS COURT MASTER