Supreme Court - Daily Orders
Vijay Shankar Pandey vs Union Of India &Amp Anr on 7 July, 2014
, ITEM NO.22 COURT NO.10 SECTION XI
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). 12019/2014
(Arising out of impugned final judgment and order dated 03/04/2014
in WP No. 87/2014 passed by the High Court Of U.p At Lucknow)
VIJAY SHANKAR PANDEY Petitioner(s)
VERSUS
UNION OF INDIA & ANR Respondent(s)
(with appln. (s) for permission to place addl. documents on record)
Date : 07/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE J. CHELAMESWAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. P.P. Rao,Sr.Adv.
Mr. R.K. Gupta,Adv.
Mr. Apurv Tiwari,Adv.
Mr. Kamlendra Mishra ,Adv.
For Respondent(s) Mr. K.V. Vishwanathan,Sr.Adv.(Not Present)
Mr. Irshad Ahmad,AAG,U.P.
Mr. Upendra Mishra,Adv.
Mr. Abhishth Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Two weeks’ time is granted to the respondents for filing counter affidavit. Rejoinder affidavit may be filed by the petitioner within one week thereafter.
List after four weeks for final hearing. [O.P. SHARMA] Signature Not Verified [INDU BALA KAPUR] COURT MASTER Digitally signed by Om Parkash Sharma Date: 2014.07.08 COURT MASTER 14:26:31 IST Reason: