Supreme Court - Daily Orders
Vikas Keraba Suryavanshi vs Union Of India . on 21 July, 2015
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.8 COURT NO.9 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) No(s).21339/2012
(Arising out of impugned final judgment and order dated 06/07/2012
in WPC No. 8018/2010 passed by the High Court of Delhi at New
Delhi)
VIKAS KERABA SURYAVANSHI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with interim relief and office report)
Date : 21/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Huzefa Ahmadi, Sr. Adv.
Mr. Ninad Laud, Av.
Mr. Subas Acharya, Adv.
Mr. Jayant Mohan, AOR
For Respondent(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Wasim Qadri, Adv.
Ms. Sunita Sharma, Adv.
Mr. D.S. Mahra, Adv.
Mr. Surender Kumar Gupta, Adv.
Ms. Disha Singh, Adv.
Mrs. Anil Katiyar, AOR
Mr. Sarvesh Singh Baghel, AOR
Mr. A.K. Behera, Adv.
Mr. V. K. Verma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified List the matter on 28.07.2015.
Digitally signed by Sanjay Kumar Date: 2015.07.21 17:07:50 IST Reason:(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER