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Daxina Kumari vs Union Of India on 21 September, 2015

     ITEM NO.100                          REGISTRAR COURT. 1                  SECTION IVB

                                    S U P R E M E C O U R T O F      I N D I A
                                            RECORD OF PROCEEDINGS


                                    BEFORE THE REGISTRAR MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                    No(s).   20721/2015

     DAXINA KUMARI                                                        Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                Respondent(s)
     (with interim relief and office report)
     WITH
     SLP(C) No. 20499/2015
     (With Interim Relief and Office Report)

      C.A. No. 11936-11937/2014
     (With appln.(s) for condonation of delay in filing appeal. and
     appln.(s) for leave to appeal u/s 31(1) of the armed forces
     tribunal act, 2007 and Office Report)

      SLP(C) No. 34797/2014
     (With appln.(s) for permission to file additional documents and
     Interim Relief and Office Report)


     Date : 21/09/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                         Mr.   T. Gopal, Adv.
                                         Ms.   Aishwarya Bhati,Adv.
                                         Mr.   Pashupathi Nath Razdan,Adv.
                                         Mr.   B. V. Balaram Das,Adv.


     For Respondent(s)
                                         Mr. R.K. Verma, Adv.
                                         Mr. B. V. Balaram Das,Adv.
                                         Mr. Rakesh Dahiya,Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified C.A. No. 11936-11937 and SLP(C) No.34797/2014 Digitally signed by Rupam Dhamija Date: 2015.09.29 10:16:20 IST Reason: Deleted.

All the three respondents have yet to file the counter affidavit. Vakalatnama on their behalf is already on record.

Counter affidavit be filed within four weeks.

Vakalatnama on behalf of all the four respondents has already been filed. However, counter affidavit on behalf of the said respondents is awaited. Be filed within four weeks.

List again on 11.12.2015.

(RACHNA GUPTA) Registrar