Supreme Court - Daily Orders
Union Public Service Commission vs Smt. Renuka Tyagi on 23 September, 2021
Bench: L. Nageswara Rao, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3678 OF 2017
UNION PUBLIC SERVICE COMMISSION Appellant(s)
VERSUS
SMT. RENUKA TYAGI & ORS. Respondent(s)
O R D E R
Mr. Naresh Kaushik, learned counsel appearing for the appellant submits that he has instructions to withdraw this appeal in view of the subsequent events of issuance of instructions by the Department of Personnel & Training. The learned counsel seeks three months’ time for implementation of the judgment of the High Court.
Three months’ time, as prayed for, is granted for implementing the directions issued by the High Court.
The appeal is, accordingly, dismissed as withdrawn.
....................J (L.NAGESWARA RAO) Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.09.25 ....................J 13:19:55 IST Reason: (SANJIV KHANNA) NEW DELHI;
23rd September, 2021.
ITEM NO.101 COURT NO.5 SECTION XIV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s).3678/2017 UNION PUBLIC SERVICE COMMISSION Appellant(s) VERSUS SMT. RENUKA TYAGI & ORS. Respondent(s) Date : 23-09-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE SANJIV KHANNA For Appellant(s) Mr. Naresh Kaushik,Adv.
Ms. Lalita Kaushik, AOR Mr. Anand Singh,Adv.
For Respondent(s) Ms. Madhavi Divan, ASG Mr. Arvind Kumar Sharma, AOR Mr. Ayush Puri, Adv Ms. Vaishali Verma, Adv Mr. Saurabh Ajay Gupta, AOR Mr. Nishant Bishnoi, Adv Ms. Srishti Prabhakar,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.
(B.Parvathi) (Anand Prakash) Court Master Court Master (Signed order is placed on the file)