Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs Harbir Singh on 12 August, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.28+52                               COURT NO.10                  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)......
                                            CC Nos. 13463-13464/2016
     (Arising out of impugned final judgment and order dated 28/05/2015
     in CWP No. 5605/2015 and 29/01/2016 in RP No. 34/2016 in CWP No.
     5605/2015 passed by the High Court of Delhi at New Delhi)
     UNION OF INDIA AND ORS.                                                  Petitioner(s)
                                                     VERSUS
     HARBIR SINGH                                                             Respondent(s)
     (With appln. (s) for c/delay in filing SLP and office report)
     WITH
     S.L.P.(C)...CC No. 14055-14056/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)
     S.L.P.(C)...CC No. 14231-14236/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)
     Date : 12/08/2016 These petitions were called on for hearing today.
     CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE N.V. RAMANA
     For Petitioner(s)                   Mr. P. S. Patwalia, ASG.
                                         Ms. Aishwarya Bhati, Adv.
                                         Mr. Tushar Bakshi, Adv.
                                         Mr. Raghvendra Bajaj, Adv.
                                         Mr. Archit Upadhayay, Adv.
                                         Mrs. Anil Katiyar, Adv.
                                         Mr. B. K. Prasad, Adv.
     For Respondent(s)                   Mr. Ankur Chhibber, Adv.
                                         Mr. R. S. Chhibber, Adv.
                                         Mr. Anil Kumar Gautam, Adv.
                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

Issue notice.

Mr. Anil Kumar Gautam accepts notice on behalf of respondent No. 2 in SLP CC No. 14231-14236 of 2016.

In the meanwhile, there will be stay only with regard to the question of grant of ACP from the date of original Signature Not Verified Digitally signed by NIDHI AHUJA appointment and not from the date of remustering.

Reason: Tag with SLP (C) Nos. 22587-22588 of 2016.

                          (Nidhi Ahuja)                        (Tapan Kr. Chakraborty)
                          Court Master                              Court Master