Supreme Court - Daily Orders
Kuldeep Singh Thr. Poa S.K. Bharti vs Union Of India on 2 May, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.39 COURT NO.11 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). 11847/2016
(Arising out of impugned final judgment and order dated 21/04/2016
in WPC No. 10703/2015 21/04/2016 in CM No. 14110/2016 passed by the
High Court Of Delhi At New Delhi)
KULDEEP SINGH THR. POA S.K. BHARTI Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 02/05/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. P. S. Patwalia, ASG
Mr. Ashok K. Mahajan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue notice.
Dasti, in addition, is permitted.
Tag with SLP (C) No. 9887 of 2016.
List on 09.05.2016.
(Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.05.05 16:45:31 IST Reason: