Supreme Court - Daily Orders
Shivaji University Teachers ... vs State Of Maharashtra . on 11 April, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.28 COURT NO.5 SECTION IX
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) No(s). 9062/2016
(Arising out of impugned final judgment and order dated 23/12/2015
in WP No. 7857/2015 passed by the High Court Of Bombay)
SHIVAJI UNIVERSITY TEACHERS ASSOCIATION (SUTA),
THR. OFFICE SECRETARY AND ORS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH SLP(C) No. 9697/2016
(With appln(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
SLP(C) No. 9851/2016
(With appln(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
SLP(C) No. 9850/2016
(With appln(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
SLP(C) No. 9853/2016
(With appln(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
SLP(C) No. 9854/2016
(With appln(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
SLP(C) No. 9862/2016
(With appln(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
SLP(C) No. 9878/2016
(With appln(s) for exemption from filing C/C of the impugned
judgment and interim relief and office report)
Date : 11/04/2016 These petitions were called on for hearing today.
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.04.11
CORAM :
16:41:44 IST
Reason:
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
-2-
For Petitioner(s) Mr. Gurukrishna Kumar, Sr. Adv.
Ms. Rukhsana Choudhury, Adv.
Ms. Anindita Gupta, Adv.
Mr. Satyajit A. Desai, Adv.
Ms. Anagha S. Desai,Adv.
Mr. Somanatha Padhan, Adv.
Ms. Anuradha Mutatkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Appln(s) for exemption from filing certified copy of the impugned judgment granted.
Issue notice.
In the meantime, parties are directed to maintain status quo, in respect of those who are already covered by the Scheme.
Tag with SLP arising out of SLP(C)...CC No. 4534/2016.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER