Supreme Court - Daily Orders
All India Idbi Officers Association ... vs Union Of India on 4 February, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.33 COURT NO.13 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 for Special Leave to Appeal (C) No.1553/2019
(Arising out of impugned final judgment and order dated 21-12-2018
in LPA No.732/2018 passed by the High Court of Delhi at New Delhi)
ALL INDIA IDBI OFFICERS ASSOCIATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 04-02-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. R.K. Gupta, Adv.
Mr. A.K. Singh, Adv.
Mr. Imran Karim, Adv.
Mr. Shekhar Kumar, AOR
For Respondent(s) Mr. Tushar Mehta, Sr. Adv.
Mr. Sandeep Sethi, Sr. Adv.
Mr. Sidhartha Barua, Adv.
Mr. Aditya Gupta, Adv.
Mr. Krishnendu Dutta, Adv.
Ms. Niharika Khanna, Adv.
Ms. Jasmine Damkewala, AOR
Mr. Samir Malik, Adv.
Mr. Ravi Prakash, Adv.
Mr. Aditya Sharma, Adv.
Mr. Chandra Prakash, Adv.
for M/S. D.S.K. Legal, AOR
UPON hearing the counsel the Court made the following
O R D E R
On hearing learned senior counsel for the petitioner, learned Senior Counsel for the respondents and perusal of the record, we are not inclined to interfere with the impugned Signature Not Verified order. The special leave petition is accordingly dismissed.
Digitally signed by POOJA ARORA Date: 2019.02.0517:11:54 IST Pending application(s), if any, shall stand disposed of.
Reason: (POOJA ARORA) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER