Supreme Court - Daily Orders
Apeda Assistant/ Stenographer-I ... vs Union Of India on 5 May, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.58 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(s) for Special Leave to Appeal (C) No(s). 12454/2017
(Arising out of impugned final judgment and order dated 18/09/2015
in LPA No. 635/2015 passed by the High Court Of Delhi At New Delhi)
APEDA ASSISTANT/ STENOGRAPHER-I EMPLOYEES ASSOCIATIONPetitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With office report)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anshul Narayan,Adv.
Mr. Prem Prakash,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any legal and valid ground for interference. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(Madhu Bala) (Veena Khera)
Court Master Court Master
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2017.05.06
11:41:17 IST
Reason: