Supreme Court - Daily Orders
Ram Chandra Prasad Singh vs Sharad Yadav on 24 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.26 COURT NO.5 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). 25425/2018
(Arising out of impugned final judgment and order dated 11-09-2018
in WP(C) No. 11102/2017 passed by the High Court of Delhi At New
Delhi)
RAM CHANDRA PRASAD SINGH Petitioner(s)
VERSUS
SHARAD YADAV Respondent(s)
(FOR ADMISSION and I.R. and IA No.134490/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 24-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Gopal Singh, AOR
Mr. Manish Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable in two weeks.
Dasti service, in addition, is also permitted.
We are informed that the case is listed before the High Court tomorrow. The High Court shall adjourn the matter to a date after two weeks.
Signature Not Verified(SUSHIL KUMAR RAKHEJA) Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.09.24 (RAJINDER KAUR) 17:36:38 IST Reason: AR-CUM-PS BRANCH OFFICER