Supreme Court - Daily Orders
Maj.R.S.Chimni(D) Thr.L.R.Amarjeet ... vs State (Govt. Of Nct. Delhi) . on 25 June, 2019
Bench: Sanjiv Khanna, B.R. Gavai
ITEM NO.102 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
Civil Appeal No(s).10245-10246/2013
MAJ. RAJINDER SINGH CHIMNI (D) THR.L.R.
AMARJEET SINGH CHIMNI Appellant(s)
VERSUS
STATE (GOVT. OF NCT DELHI) & ORS. Respondent(s)
Date : 25-06-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE B.R. GAVAI
(VACATION BENCH)
For Appellant(s)
Petitioner-in-person
For Respondent(s)
Mr. Prashant Singh, Adv.
Mr. Raj Bahadur Yadav, Adv.
Mr. Malram Das, Adv.
Mr. Praveen Swarup, Adv.
Mr. Rakesh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
At the request of learned counsel for the MCD, who has to place on record the order passed by the Commissioner, MCD on remand by the trial Court, the appeal is not taken up for hearing.
List after four weeks.
(ARJUN BISHT) (ANITA RANI AHUJA)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2019.06.25
16:15:57 IST
Reason: