Supreme Court - Daily Orders
Union Of India vs Sumit Kumar on 20 September, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
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ITEM NO.1 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18743/2018
(Arising out of impugned final judgment and order dated 10-08-2017
in WP(C) No. 4829/2017 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SUMIT KUMAR Respondent(s)
(Only IA NO. 40911/2019 FOR DIRECTIONS and APPLICATION FOR
INTERVENTION ON IA 75513/2019 AND IA NO. 86863/2019 (Application
for impleadment) IN SLP (C) Diary No. 31442/2018 IS LISTED )
WITH
Diary No(s). 31442/2018 (XIV)
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 40911/2019
FOR INTERVENTION APPLICATION ON IA 75513/2019
FOR INTERVENTION/IMPLEADMENT ON IA 86863/2019
Date : 20-09-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Madhavi Diwan, Adv.
Mr. Gautam Sharma, Adv.
Mr. Abhishek Kumar, Adv.
Mr. Sachin Sharma, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Bharati Tyagi, Adv.
For Respondent(s) Mr. Ashwani Bhardwaj, AOR
Mr. Chandra Shekhar, Adv.
Mr. Ajesh Luthra, Adv.
Signature Not Verified
Mr. Prashant Shekhar, Adv.
Mr. Ashwani Kumar, Adv.
Digitally signed by
ASHWANI KUMAR
Date: 2019.09.21
11:24:57 IST
Reason: Mr. Sanjay Kumar Tyagi, AOR
Mr. Narender Hooda, Sr. Adv.
Mr. C. Kannan, Adv.
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Mr. Rajendra Benimal, Adv.
Mr. Vinod Mehta, Adv.
Dr. Surender Singh Hooda, AOR
UPON hearing the counsel the Court made the following
O R D E R
Intervention/Impleadment Applications are allowed. Learned counsel for the respondents are directed to furnish the list of the respondents/applicants who have filed applications for intervention/impleadment in SLP (C) Diary No(s). 18743/2018 (UOI & Ors. Vs. Sumit Kumar) within a week so as to enable the learned ASG for the petitioners/Union of India to have her say in the matter about the details of the defects found in the answer sheets of those candidates within three weeks thereafter. List the matters after five weeks.
(ASHWANI KUMAR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)