Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Lt. Commander M.P. Verma vs Union Of India on 4 April, 2014

HITEM NO.202                      COURT NO.4                 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 (Civil) No(s).27481/2008

(From the judgement and order          dated 22/10/2008              in    WPC
No.9509/2004 of The HIGH COURT OF DELHI AT N. DELHI)

M.P.VERMA                                                    Petitioner(s)

                     VERSUS

UNION OF INDIA & ORS.                                        Respondent(s)

(With appln(s) for exemption from filing c/c of the impugned
Judgment,permission to file lengthy list of dates and prayer for
interim relief and office report)
(FOR FINAL DISPOSAL)

Date: 04/04/2014      This Petition was called on for hearing today.

CORAM :
            HON’BLE DR. JUSTICE B.S. CHAUHAN
            HON’BLE MR. JUSTICE J. CHELAMESWAR

For Petitioner(s)         Mr. Sukhjinder Singh,Adv.
                          Mr. Alok Gupta,Adv.

For Respondent(s)         Mr.   Siddharth Luthra,ASG
                          Mr.   B.V. Balram Das,Adv.
                          Mr.   R. Balasubramanium,Adv.
                          Mr.   Sanbha,Adv.
                          Mr.   B. Krishna Prasad,Adv.

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

List the matter on a Non-Miscellaneous Day in the 3rd week of July, 2014. 

       (O.P. SHARMA)                                 (M.S. NEGI)
       COURT MASTER                              ASSISTANT REGISTRAR
HITEM NO.202                      COURT NO.4                 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 (Civil) No(s).27481/2008 (From the judgement and order dated 22/10/2008 in WPC No.9509/2004 of The HIGH COURT OF DELHI AT N. DELHI) M.P.VERMA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln(s) for exemption from filing c/c of the impugned Judgment,permission to file lengthy list of dates and prayer for interim relief and office report) (FOR FINAL DISPOSAL) Date: 04/04/2014 This Petition was called on for hearing today. CORAM :

HON’BLE DR. JUSTICE B.S. CHAUHAN HON’BLE MR. JUSTICE J. CHELAMESWAR For Petitioner(s) Mr. Sukhjinder Singh,Adv.
Mr. Alok Gupta,Adv.
For Respondent(s) Mr. Siddharth Luthra,ASG Mr. B.V. Balram Das,Adv.
Mr. R. Balasubramanium,Adv. Mr. Sanbha,Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing counsel the Court made the following O R D E R List the matter on a Non-Miscellaneous Day in the 3rd week of July, 2014. 
       (O.P. SHARMA)                               (M.S. NEGI)
       COURT MASTER                            ASSISTANT REGISTRAR