Supreme Court - Daily Orders
Union Of India vs Pankaj Kumar Srivastava on 22 January, 2015
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.50 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). 19291/2014
(Arising out of impugned final judgment and order dated 11/10/2013
in CWP No. 4902/2013 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
PANKAJ KUMAR SRIVASTAVA & ANR. Respondent(s)
(with interim relief and office report)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Pinkay Anand, ASG
Mr. Abhinav Mukherji, Adv.
Mr. Pranab Kumar Mullick, Adv.
Ms. Sushma Suri, Adv.
Ms. Kritika Sachdeva, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) Mr. S.K.Rungta, Sr. Adv.
Mr. Prashant Singh, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner is allowed two weeks' time to file rejoinder affidavit.
Post the matter on 31st March, 2015 (NMD) for final disposal.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.01.24 13:02:43 IST Reason: (Rajni Mukhi) (Suman Jain) Sr. P.A. Court Master