UNIVERSITY GRANTS COMMISSION Vs. THE PRESIDING OFFICER, INDUSTRIAL TRIBUNAL NO.1 DELHI AND OTHERS
LAWS(SC)-1990-2-67
SUPREME COURT OF INDIA
Decided on
February 21,1990
UNIVERSITY GRANTS COMMISSION
Appellant
VERSUS
The Presiding Officer, Industrial Tribunal No.1 Delhi And Others
Respondents
JUDGEMENT
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(1.) Delay conduced.
(2.) Issue notice. The petitioner shall deposit Rs. 10, 000/- towards the expenses of the contesting respondents 4 to 7 within a week from today. Pending notice, there shall be stay of recovery.;
(2.) Issue notice. The petitioner shall deposit Rs. 10, 000/- towards the expenses of the contesting respondents 4 to 7 within a week from today. Pending notice, there shall be stay of recovery.;
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