Supreme Court - Daily Orders
Maj (Retd.) Avi Chander Sud. vs Union Of India Through Its Secretary on 23 November, 2015
X ITEM NO.25 COURT NO.8 SECTION XIV
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)......CC No(s).
19303/2015
(Arising out of impugned final judgment and order dated 13/03/2015
in WP No. 5420/2013 passed by the High Court of Delhi at New Delhi)
MAJ (RETD.) AVI CHANDER SUD. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Ms. Aishwarya Bhati, AOR
Mr. T. Gopal, Adv.
Ms. Madhurima Ghosh, Adv.
Mr. Dillip Kr. Nayak, Adv.
Mr. Hemendra Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with Civil Appeal No.5327 of 2015.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.11.23
16:51:02 IST
Reason: