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H.P. Secretariat Chief Secretary vs Neelam Kumari on 13 August, 2018

Author: Sanjay Kishan Kaul

Bench: Sanjay Kishan Kaul

     ITEM NO.14                              COURT NO.4                 SECTION XIV

                    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. 31435/2016

     H.P. SECRETARIAT CHIEF SECRETARY & ORS.                             Petitioner(s)

                                                     VERSUS

     NEELAM KUMARI                                                       Respondent(s)

     (IA 49306/2018- Application for intervention )

     Date : 13-08-2018 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                               [IN CHAMBER]


     For Petitioner(s)                 Mr. Ajay Digpaul, Adv.
                                       Ms. N. Annapoorani, AOR

     For Respondent(s)
                                        Mr. E. C. Agrawala, AOR

     For Intervenor                    Mr. Arun Singh, Adv.
                                       Mr. Abhilash Nag, Adv.
                                       Mr. Anil Nag,AOR


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

Issue dasti notice on the application for intervention to the parties through their respective counsel.

Learned counsel for the petitioners accepts notice. Reply be filed within three weeks.

Rejoinder affidavit be filed within a week thereafter.

                           (RAJNI MUKHI)                              (ANITA RANI AHUJA)
Signature Not Verified
                         SENIOR PERSONAL ASSISTANT                    COURT MASTER (NSH)
Digitally signed by
RAJNI MUKHI
Date: 2018.08.16
16:59:40 IST
Reason: