Supreme Court - Daily Orders
Union Of India vs Vimal Bhai . on 24 March, 2014
x
ITEM NO.8 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT. PET. (C) No. 151‘ of 2014 in Petition(s) for Special Leave to Appeal
(Civil) No(s).12065/2009
SUNIL HARI (RETIRED) & ANR. Petitioner(s)
VERSUS
R.K. MATHUR Respondent(s)
(With office report )
Date: 24/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s)
Mr. K.V. Jagdishvaran, Adv.
Mr. B. Ramana Murthy, Adv.
For Respondent(s)
Mr. Rakesh K. Khanna, ASG
Ms. Navjot Neelam, Adv.
Mr. Shashank Bajpai, Adv.
Ms. Seema Rao, Adv.
Mr. B.V.B. Das, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the respondent-contemnor is allowed a week’s time to file affidavit.
Post the matter on 4th April, 2014.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master