Supreme Court - Daily Orders
Ashok Kumar Rana vs Union Of India . on 28 November, 2014
Bench: M.Y. Eqbal, Shiva Kirti Singh
ITEM NO.44 COURT NO.10 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). 24775/2009
(Arising out of impugned final judgment and order dated 20/12/2007
in WP No. 4082/1995 passed by the High Court Of Delhi At N. Delhi)
ASHOK KUMAR RANA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 11174/2011
(With appln.(s) for permission to file additional documents and
appln.(s) for directions and Office Report)
Date : 28/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Dr. (Mrs. ) Vipin Gupta,Adv.
Mr. Siddhartha Patna, adv.
Mr. Deepak A. Masih, Adv.
Mr. R. N. Keshwani,Adv.
For Respondent(s)
SLP 24775/2009 Mr. P.S. Narsimha, ASG
Mr. S.A. Haseeb, Adv.
Mr. B.V. Balram Das, Adv.
Ms. Anil Katiyar, Adv.
SLP 11174/2011 Mr. N.K. Kaul, ASG
Ms. Madhurima Tatia, Adv.
Ms. Gunwant Dara, Adv.
Mr. D.S. Mahra, Adv.
Mr. Shreekant N. Terdal, Adv. (Not present)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letters circulated by learned counsel for Signature Not Verified the petitioners, these matters are adjourned for four Digitally signed by Sukhbir Paul Kaur weeks.
Date: 2014.11.28 16:36:58 IST Reason:
(Sukhbir Paul Kaur) (Indu Pokhriyal) Court Master Court Master