Supreme Court - Daily Orders
Union Of India Through Secretary ... vs Shiv Dayal Sharma on 26 September, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
ITEM NO.30 COURT NO.15 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). 18440/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in WPC No. 8585/2014 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SHIV DAYAL SHARMA & ORS. Respondent(s)
(Office report for directions)
Date : 26/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Ms. Sushma Verma, Adv.
Mr. Raj Bhadur, Adv.
For Mr. Shreekant N. Terdal, AOR
For Respondent(s) Ms. Priyanka Seny, Adv.
For Mrs. Rani Chhabra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for and is granted two weeks' time, by way of last chance, to comply with the Office Report dated 10.09.2016.
(RASHI GUPTA) (SHAKTI PARKASH SHARMA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.09.28
15:45:32 IST
Reason: