Supreme Court - Daily Orders
Union Of India vs All India Loco Running Staff ... on 21 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.13 Court 12 (Video Conferencing) SECTION XI-A
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). 4141-4152/2022
(Arising out of impugned final judgment and order dated 20-03-2020
in OPCAT No. 39/2013 20-03-2020 in OPCAT No. 3953/2012 20-03-2020
in OPCAT No. 4220/2012 20-03-2020 in OPCAT No. 327/2013 20-03-2020
in OPCAT No. 2352/2013 20-03-2020 in OPCAT No. 194/2016 15-07-2021
in RP No. 148/2021 15-07-2021 in RP No. 68/2021 15-07-2021 in RP
No. 326/2021 15-07-2021 in RP No. 171/2021 15-07-2021 in RP No.
166/2021 15-07-2021 in RP No. 323/2021 passed by the High Court Of
Kerala At Ernakulam)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
ALL INDIA LOCO RUNNING STAFF ASSOCIATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 21-03-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Ms. Madhavi Divan, ASG
Ms. Arunima Dwivedi, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Nachiketa Joshi, adv.
Mr. Amrish Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice limited to recovery only, returnable on 22.04.2022.
Dasti, in addition, is permitted.
To be notified along with SLP (C) D. No. 13892/2018.
Spare copy, if any, to be supplied within a period of two days Signature Not Verified from today.
Digitally signed by R Natarajan Date: 2022.03.22 17:05:43 IST Reason:(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER