KUDRAT SANDHU Vs. UNION OF INDIA
LAWS(SC)-2018-7-164
SUPREME COURT OF INDIA
Decided on July 16,2018

Kudrat Sandhu Appellant
VERSUS
Union Of India And Anr Respondents

JUDGEMENT

- (1.) Mr. Sidharth Luthra, learned senior counsel appearing for the petitioner in W.P.(C) No. 33/2018 submits that certain positions in the National Consumer Disputes Redressal Commission (NCDRC) have not yet been filled up though vacancies are there.
(2.) Mr. A.K. Behera, learned counsel for the petitioner in W.P.(C) No. 640/2017 submitted in respect of the Central Administrative Tribunal (CAT) that though the matter has reached the final stage, yet the persons have not yet been appointed.
(3.) Mr. K.K. Venugopal, learned Attorney General for India assisted by Mr. R. Balasubramanian, learned counsel shall obtain instructions in this regard.;


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