Supreme Court - Daily Orders
Union Of India vs Ishwar Singh Yadav on 30 September, 2016
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.29 COURT NO.7 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).
18128/2016
(Arising out of impugned final judgment and order dated 28/08/2015
in WPC No. 8168/2015 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
ISHWAR SINGH YADAV Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Ms. Sunita Rani Singh, Adv.
Mr. Devashish Bharukha, Adv.
Mr. Gaurav, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meanwhile, there will be a stay only with regard to the question of grant of ACP from the date of original appointment and not from the date of remustering.
Tag with SLP (C) Nos. 22587-22588 of 2016.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2016.10.01 07:34:42 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master