Supreme Court - Daily Orders
Union Of India vs Mohd. Naseemuddin on 25 August, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.48 COURT NO.4 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).
5800/2017
(Arising out of impugned final judgment and order dated 26-07-2016
in WPC No. 6844/2015 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
MOHD. NASEEMUDDIN & ORS. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2017)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Ajay Sharma, Adv.
Mr. Balendu Shekhar, Adv.
Mr. Hemant Arya, Adv.
Mr. Dinesh Minocha, Adv.
Mr. B.V. Balramdas, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Subhasish Mohanty, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meanwhile, there will be a stay only with regard to the question of grant of ACP from the date of original appointment and not from the date of remustering.
Signature Not VerifiedTag with SLP (C) Nos. 22587-22588/2016 Digitally signed by MEENAKSHI KOHLI Date: 2017.08.26 13:12:56 IST Reason: (MEENAKSHI KOHLI) (SNEH LATA SHARMA) COURT MASTER (SH) BRANCH OFFICER