Supreme Court - Daily Orders
Union Of India vs Tushar Keshaorao Dekhmukh on 7 September, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.23 COURT NO.2 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 No(s).
16313/2015
(Arising out of impugned final judgment and order dated 13/10/2014
in WPC No. 7377/2013 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
TUSHAR KESHAORAO DEKHMUKH AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 07/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) MS. V.Mohana, Sr. Adv.
Mr. Sanyant Ladha, Adv.
MS. Gunwant Dara, Adv.
Ms. Sushma Suri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Issue notice.
Mr. Satya Mitra, Adv. appears and accepts notice on behalf of the respondent No. 1. Signature Not Verified
Dasti notice shall issue to the respondent No. 2. Digitally signed by Shashi Sareen Date: 2015.09.07 10:43:59 IST Reason: Tag with SLP(C) No. 21587 of 2013.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master