Supreme Court - Daily Orders
Chairman And Managing Director Central ... vs Central Bank Of India Sc/St Employees ... on 26 November, 2015
Bench: J. Chelameswar, A.K. Sikri
1
ITEM NO.301 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO.2 & 4/2015 in R.P.(C) Nos. 891/2015,
I.A.NO. 2 IN R.P.(C) No. 837/2015, 892/2015, 903/2015 & 1104/2015
In C.A. Nos. 209/2015, 210/2015, 211/2015, 212/2015 & 213/2015
I.A.NO. 1 IN R.P.(C)NO. 903/2015 IN C.A.NO. 210/2015
I.A.NO. 1 IN R.P.(C)NO. 1104/2015 IN C.A.NO. 212/2015
I.A.NO. 1 IN R.P.(C)NO. 837/2015 IN C.A.NO. 213/2015
CHAIRMAN AND MANAGING DIRECTOR
CENTRAL BANK OF INDIA AND ORS. ETC. Petitioner(s)
VERSUS
CENTRAL BANK OF INDIA SC/ST EMPLOYEES
WELFARE ASSOCIATION AND ORS.ETC. Respondent(s)
(with appln.(s) for stay, permission, intervention)
WITH
I.A. No. 1 In R.P.(C) No. 2131/2015 In C.A. No. 209/2015
(With appln.(s) for c/delay in filing review petition and Office
Report)
Date : 26/11/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE A.K. SIKRI
Review Petitioner
in
IA 2 in RP(C)837/2015Mr. Mukul Rohatgi, AG
Mr. Rajesh Singh,Adv.
RP 1104/2015 Mr. Adarsh B. Dial, Sr. Adv.
Syndicate Bank Ms. Khushbu Sahu, Adv.
Mr. Rajiv Nanda,Adv.
Mr. Piyush S., Adv.
Signature Not Verified
Digitally signed by
Deepak Mansukhani
Date: 2015.11.26
22:24:29 IST
Reason:
2
Review Petitioner
in
RP 892/2015 Mr. Mukul Rohatgi, AG
Mr. Jaideep Gupta, Sr. Adv.
Mr. Navin R. Nath,Adv.
Ms. Hetu Arora, Adv.
Ms. L.M. Bhat, Adv.
Mr. Darpan K.M., Adv.
Mr. O. P. Gaggar,Adv.
Mr. B. Krishna Prasad,Adv.
Respondent(s)
Mr. Kapil Sibal, Sr. Adv.
Mr. A. Mariarputham, Sr. Adv.
Mr. B.K. Gautam, Adv.
Ms. Anuradha, Adv.
Ms. Jennifer John, Adv.
Mr. S.C. Sagar, Adv.
for Mr. E.C. Vidyasagar,Adv.
R1 in all matters Dr. Krishan Singh Chauhan,Adv.
Mr. Ajit Kumar Ekka, Adv.
Mr. Ravi Prakash, Adv.
Mr. Chand Kiran, Adv.
Mr. Murari Lal, Adv.
Mr. H.C. Nainawat, Adv.
Mr. C.K. Chandrasekhar, Adv.
Mr. S.R. Setia,Adv.
Respondent-in-person
Intervenor(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gaurav Kumar Singh, Adv.
Mr. Rakesh Chaurasiya, Adv.
M/s. Mitter & Mitter Co.
Intervenor(s) Mr. Harshad V. Hameed, Adv.
Mr. Dileep Poolakkot, Adv.
Mr. K. Rajeev, Adv.
3
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Arguments concluded.
Orders reserved.
(O.P. SHARMA) (DEEPAK MANSUKHANI) (INDU BALA KAPUR) AR-cum-PS COURT MASTER COURT MASTER