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All India Salt Department Employees ... vs Union Of India on 29 November, 2018

     ITEM NO.55                          REGISTRAR COURT. 2                 SECTION IX

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS


                                     BEFORE THE REGISTRAR RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                   No(s).   18478/2018

     ALL INDIA SALT DEPARTMENT EMPLOYEES UNION BOMBAY UNIT & ANR.
                                                       Petitioner(s)

                                                    VERSUS

     UNION OF INDIA & ORS.                                               Respondent(s)



     Date : 29-11-2018 This petition was called on for hearing today.



     For Petitioner(s)
                                       Mrs. Rekha Pandey, AOR
                                       Mr. Shiv Prakash Pandey,Adv.
                                       Mr. R.S. Nagar,Adv.

     For Respondent(s)                 Mr. H.K. Naik,Adv.
                                       Ms. Anil Katiyar,Adv.


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

Service of notice is complete qua respondent Nos.1 to 3 but no one has entered appearance on their behalf.

However, Mr. H.K. Naik, Ld. Counsel appearing on behalf of Mr. Anil Katiyar, Ld. Advocate-on-Record seeks and is given two weeks’ time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of respondent No.1.

Name of respondent No.4 has been deleted from the array of the parties vide Court’s Order dated 6.8.2018.

List again on 30.1.2019.

RAJESH KUMAR GOEL Registrar MG