Supreme Court - Daily Orders
Ram Chandra Prasad Singh vs Sharad Yadav on 6 June, 2018
Bench: Adarsh Kumar Goel, Ashok Bhushan
ITEM NO.18 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) No(s).13922-13923/2018
(Arising out of impugned final judgment and order dated 15-12-2017
in WP No. 11102/2017 01-03-2018 in WP No. 11102/2017 passed by the
High Court Of Delhi At New Delhi)
RAM CHANDRA PRASAD SINGH Petitioner(s)
VERSUS
SHARAD YADAV Respondent(s)
(With Interim Relief and IA No.70371/2018-CONDONATION OF DELAY IN
FILING and IA No.70372/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 06-06-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ASHOK BHUSHAN
(VACATION BENCH)
For Petitioner(s) Mr. Ranjit Kumar,Sr.Adv.
Mr. Gopal Singh, AOR
Mr. Manish Kumar,Adv.
For Respondent(s) Ms. Sneha Iyer,Adv.
Mr. Gautam Talukdar, AOR
UPON hearing the counsel the Court made the following
O R D E R
At request of learned counsel for the respondent, post tomorrow i.e. Thursday, the 7th June, 2018.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2018.06.06
16:12:29 IST
Reason: