Supreme Court - Daily Orders
Union Of India vs Poonam Manchanda on 2 August, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
1
ITEM NO.50 COURT NO.12 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.14194/2019
(Arising out of impugned final judgment and order dated 07-03-2019 in
CWP No.13575/2016 passed by the High Court of Punjab & Haryana at
Chandigarh)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
POONAM MANCHANDA Respondent(s)
WITH
SLP(C) No. 16873/2019 (IV-B)
(FOR ADMISSION and I.R.)
Date : 02-08-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Ms. Madhavi Divan, ASG
Mr. Akshay A., Adv.
Mr. Priyanka Das, Adv.
Ms. Swati Ghildiyal, Adv.
Ms. Ragini Pandey, Adv.
Ms. Vrinda Rao, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Rajan Mani, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
Ms. Ritu Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Tag with Special Leave Petition (C) No.24994/2016. Learned counsel for respondent No.1 in Special Signature Not Verified Leave petition (C) No.14194/2019 submits that some Digitally signed by POOJA ARORA Date: 2019.08.03 14:28:42 IST Reason: interim arrangement is required to be made.
We consider it appropriate that since the Special Leave Petition (C) No.24994/2016 was referred to be heard 2 by three Judge Bench, the issue of interim arrangement may also be placed before three Judge Bench as the operation of the impugned order is stayed.
The matters be placed before the Hon’ble Chief Justice for appropriate orders.
(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER