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Supreme Court - Daily Orders

Union Of India vs S. Bheesmachar . on 2 December, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

                                                  1

     ITEM NO.12                           COURT NO.8                 SECTION XIIA

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

     I.A. NOS. 2, 3 & 4/2016 in Petition(s) for Special Leave to Appeal
     (C) No(s). 35654/2015

     (Arising out of impugned final judgment and order dated 09/04/2015
     in WP No. 31500/2011 passed by the High Court Of Judicature At
     Hyderabad For The State Of Telangana And The State Of Andhra
     Pradesh)

     UNION OF INDIA AND ORS.                                          Petitioner(s)

                                                 VERSUS

     S. BHEESMACHAR AND ORS.                                          Respondent(s)


     (for permission to file impleadment and directions                    and office
     report)


     Date : 02/12/2016 This application was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE KURIAN JOSEPH
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)              Mr.   N. K. Kaul, ASG
                                    Ms.   Aishwarya Bhati, Adv.
                                    Mr.   S. S. Rawat, Adv.
                                    Mr.   S. S. Kachwaha, Adv.
                                    Mr.   D. K. Srivastava, Adv.
                                    Ms.   Mehul Singh, Adv.
                                    Mr.   Adarsh Tiwari, Adv.
                                    Mr.   G. S. Makkar, Adv.
                                    Mr.   D. S. Mahra, Adv.

     For the applicant              Mr.   Kavin Gulati, Sr. Adv.
                                    Mr.   Mukesh Verma, Adv.
                                    Mr.   Pawan Kumar Shukla, Adv.
                                    Mr.   Yash Pal Dhingra, Adv.

     For Respondent(s)              Mr. D. Bharat Kumar, Adv.
                                    Mr. Sayooj Mohandas M., Adv.
Signature Not Verified
                                    Mr. Abhijit Sengupta, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2016.12.06
15:09:53 IST
Reason:
                               2


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

Mr. N.K.Kaul, learned Additional Solicitor General appearing for Union of India prays for four more weeks' time to file reply to the applications.

Time, as prayed for, is granted. List on 31.01.2017.

(Jayant Kumar Arora) (Renu Diwan) Court Master Assistant Registrar