Supreme Court - Daily Orders
Secr.,Ministry Of Defence vs Babita Puniya on 16 July, 2015
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.23 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 49/2015 in Civil Appeal Nos. 9367-9369/2011
SECR.,MINISTRY OF DEFENCE Appellant(s)
VERSUS
BABITA PUNIYA & ANR.& ETC. Respondent(s)
(For deletion of the name of respondent and office report)
Date : 16/07/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBERS]
For Appellant(s) Mr. Vikas Bansal, Adv.
Mrs. Anil Katiyar,Adv.
Mr. B.V. Balram Das, Adv.
For Respondent(s) Mr. Harish Pandey,Adv.
For Applicant(s) Mrs. Rekha Palli,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for deletion of the name of respondent no.28 is allowed. The name of respondent no.28 is deleted from the array of parties. However, the effect of deletion shall be taken note of at the time of final hearing of the matter.
Cause title be amended accordingly.
[SWETA DHYANI] [INDU BALA KAPUR]
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by Om Parkash
Sharma
Date: 2015.07.21 16:43:52 IST
Reason: Signer Card of Mr. Om
Parkash Sharma, Court Master is
being used by Ms. Sweta Dhyani, Sr. P.A. for uploading the proceedings of Court No.6 dated 16-07-2015