Supreme Court - Daily Orders
Union Of India vs Gramin Bank Pensioners Samiti And Ors. on 12 July, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
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ITEM NO.3 COURT NO.11 SECTION XV
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). 39288/2012
(Arising out of impugned final judgment and order dated 23-08-2012
in DBCSA No. 2021/2011 in SBCWP No. 4366/2005 passed by the High
Court Of Rajasthan At Jodhpur)
UNION OF INDIA Petitioner(s)
VERSUS
GRAMIN BANK PENSIONERS SAMITI AND ORS. Respondent(s)
WITH
T.C.(C) No. 38/2015 (XVI -A)
W.P.(C) No. 210/2013 (X)
Date : 12-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For the parties:
Mr. Praveen Agrawal, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. C. K. Sasi, AOR
Ms. Asha G. Nair, Adv.
Ms. Kiran Bhardwaj, Adv.
Ms. Anil Katiyar, Adv.
Ms. Sushma Suri, AOR
Mr. A. V. Rangam, AOR
Mr. Buddy A. Ranganadhan, Adv.
Mr. Rajesh Kumar, Adv.
Mr. Rakesh Chaurasiya, Adv.
Signature Not Verified
M/s Mitter & Mitter Co., AOR
Digitally signed by
NEELAM GULATI
Date: 2017.07.25
15:30:38 IST
Reason:
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Mr. Sanjay Kapur, AOR
Ms. Priyadarshinee Singh, Adv.
Ms. Shubhra Kapur, Adv.
Mr. Anuvrat Sharma, AOR
Mr. Firasat Ali Siddiqui, Adv.
Mr. Sarfraj Khan, Adv.
Mr. Arvind Kumar, Adv.
Mr. Vijay Pal, Adv.
M/s Firasat & Associates, AOR
Mr. Raghenth Basant, Adv.
Mr. Shakul R. Ghatole, Adv.
Ms. Liz Mathew, AOR
Mr. B. K. Pal, AOR
Mr. Srimanta Ray, Adv.
Mr. P.V. Singh, Adv.
Mr. D. S. Chauhan, AOR
Ms. Ruchi Singh, Adv.
Mr. K.J. Anantharamani, Adv.
Mr. Vasudevan Raghavan, AOR
Mr. Suryanarayana Singh, Adv.
Mr. Dharmendra Kumar Sinha, AOR
Mr. Pawan Upadhyay, Adv.
Mr. Sarvjit Pratap Singh, Adv.
Mr. Ratik Sharma, Adv.
Mr. Akash Tyagi, Adv.
Ms. Sharmila Upadhyay, AOR
Mr. A. Venayagam Balan, AOR
Mr. R.S. Hegde, Adv.
Mrs. Farhat Jahan Rehmani, Adv.
Mr. Chandra Prakash, Adv.
Mr. Rajeev Singh, AOR
Ms. Pragati Neekhra, AOR
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UPON hearing the counsel the Court made the following
O R D E R
As prayed by the learned counsel appearing on behalf of the Union of India to adjourn the matters as the arguing counsel are appearing elsewhere, reluctantly the cases are adjourned. List next month on a hearing day.
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER