Supreme Court - Daily Orders
Amrik Singh Saluja vs Union Of India on 9 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.4 COURT NO.9 SECTION II
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 (Crl.) No(s). 2236/2015
(Arising out of impugned final judgment and order dated 16/04/2014
in CRA No. 120/2008 passed by the High Court of Delhi at New Delhi)
AMRIK SINGH SALUJA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(Office Report for direction)
Date: 09/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mrs. Kawaljit Kochar, Adv.
Ms. Krishna Parkhani, Adv.
S. Mehrotra, Adv.
Ms. Kusum Chaudhary,Adv. (N.P.)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by the learned counsel appearing for the petitioner seeking two weeks adjournment on the ground that learned Advocate-on-Record has suffered stroke and is unwell, the matter is adjourned for two weeks.
It is made clear to the learned counsel for the petitioner that no further adjournment will be granted in the matter under any circumstance.
Signature Not Verified(VISHAL ANAND) (SNEH LATA SHARMA) Digitally signed by COURT MASTER COURT MASTER VISHAL ANAND Date: 2016.09.10 13:07:44 IST Reason: