Supreme Court - Daily Orders
Pwd And Forest Employees Union vs The State Of Gujarat on 16 November, 2022
ITEM NO.41 REGISTRAR COURT. 2 SECTION III
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 SH. S.P.S. LALER
Petition(s) for Special Leave to Appeal (C) No(s). 13391/2022
PWD AND FOREST EMPLOYEES UNION & ORS. Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92283/2022-APPLICATION FOR
SUBSTITUTION and IA No.92282/2022-EXEMPTION FROM FILING O.T. and IA
No.92281/2022-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 16-11-2022 This petition was called on for hearing today.
For Petitioner(s) Ms. Tanya Chaudhary,Adv.
M/S. Parekh & Co., AOR
For Respondent(s) Mr. Rajiv Kumar, AOR
Mr. D.P. Mohanty,Adv.
Ms. Devyani Bhatt,Adv.
Ms. Shravya Pathak,Adv.
Ms. Swati Ghildiyal,
Ms. Deepanwita Priyanka,AOR
UPON hearing the counsel through Video Conference, the Court
made the following
O R D E R
Service of notice is complete on respondent Nos. 1 and 4 to 14 but no one has entered appearance on their behalf.
Ms. Swati Ghildiyal, Ld. Advocate appearing on behalf of Ms. Deepanwita Priyanka, Ld. Advocate-on-Record has appeared on behalf of the respondent No. 1. She seeks and is given four weeks time to file the vakalatnama and the counter affidavit.
Four weeks time is given to respondent Nos.2 and 3 to file the counter affidavit.
Ld. Counsel for petitioners has filed application for amendment of cause title.
Signature Not VerifiedThe same be placed before the Hon’ble Judge in Digitally signed by MADHU GROVER Chambers.
Date: 2022.11.19 10:10:18 IST Reason:
S.P.S. LALER Registrar MG