Supreme Court - Daily Orders
U.O.I. Etc vs Anil Kumar Etc. on 14 March, 2014
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ITEM NO.14 COURT NO.5 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 (Civil)....../2014
CC 3558-3559/2014
(From the judgement and order dated 10/04/2013 in WPC No.5416/2012,WPC
No.405/2013 of The HIGH COURT OF DELHI AT N. DELHI)
U.O.I. ETC Petitioner(s)
VERSUS
ANIL KUMAR ETC. Respondent(s)
With I.A No(s).1-2 (appln(s) for c/delay in filing SLP and office report)
Date: 14/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Paras Kuhud, ASG,
Ms. Rita Bhardwaj, Adv.
Mr. Mrinmayee Sahu, Adv.
Ms. Swati Vijayvergia, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s) Ms. Kavita Wadia,Adv.
Mr.Shashank Tripathi, Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the impugned order. The special leave petitions are dismissed.
At this stage, Mr. Paras Kuhad, learned ASG submits that given two months’ time the petitioners shall comply with the directions of the High Court. Time prayed for is granted with the observation that in case the needful is not done, the petitioners shall be free to pursue to its logical conclusion the contempt proceedings already filed by it before the High Court.
|(Shashi Sareen) | (Veena Khera) | | Court Master | Court Master |