KUDRAT SANDHU Vs. UNION OF INDIA MINISTRY OF FINANCE SECRETARY
LAWS(SC)-2020-8-56
SUPREME COURT OF INDIA
Decided on August 04,2020

Kudrat Sandhu Appellant
VERSUS
Union Of India Ministry Of Finance Secretary Respondents

JUDGEMENT

- (1.) This application has been filed on behalf of the Delhi State and District Consumer Courts Practitioners Welfare Association for a direction to the respondents to make appointments against all vacant posts in the Consumer Forum. The further relief of extension of the term of Shri O.P. Gupta as Member (Judicial), State Consumer Disputes Redressal Commission, Delhi till appointments are made is also sought. Notice was issued in this application on 17.7.2020.
(2.) None appeared for the respondents today. Learned counsel for the petitioner is permitted to inform learned Advocate on Record for the respondents about the next date of hearing.
(3.) List this application on 18.8.2020.;


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