Supreme Court - Daily Orders
Union Of India vs Shiv Chand Rao (Dead) (Force No. ... on 27 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.17 COURT NO.4 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 (C)......CC 1163/2017
(Arising out of impugned final judgment and order dated 08/07/2016
in WPC No. 5780/2016 passed by the High Court of Delhi at New Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
SHIV CHAND RAO Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 27/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Zoheb Hossain, Adv.
Mr. Aniruddha Nayer, Adv.
Ms. Akanksha Kaul, Adv.
Mr. Aniruddha P. Mayee, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meanwhile, there will be a stay only with regard to the question of grant of ACP from the date of original Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.01.27 appointment and 16:52:38 IST Reason: not from the date of remustering. Tag with SLP(C) Nos.22587-22588 of 2016. (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER