Supreme Court - Daily Orders
Union Of India vs Cat Patna . on 17 April, 2014
dITEM NO.38 COURT NO.9 SECTION XVI
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 (Civil) No(s).14573/2011
(From the judgement and order dated 22/12/2010 in CWJC No.924/2010
of The HIGH COURT OF PATNA)
UNION OF INDIA Petitioner(s)
VERSUS
CAT PATNA & ORS. Respondent(s)
(With prayer for interim relief and office report)
Date: 17/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Ms. Indra Sawhney, Adv.
Ms. Sonam Anand, Adv.
For Mr. Shreekant N. Terdal,Adv.
For Respondent(s) Mr. Chandan Kumar, Adv.
For Mr. Gopal Singh,Adv.
Mr. Smarhar Singh, Adv. (For R-7)
For Mr. T. Mahipal ,Adv
UPON hearing counsel the Court made the following
O R D E R
As prayed for by learned counsel appearing for respondent no.7, two weeks’ time is granted to seek instruction.
List the matter thereafter. (Sanjay Kumar) (Indu Satija) Court Master Assistant Registrar