Supreme Court - Daily Orders
Ram Chandra Prasad Singh vs Sharad Yadav on 18 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.26 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 18125/2018
(Arising out of impugned final judgment and order dated 15-12-2017
in WP No. 11102/2017 01-03-2018 in WP No. 11102/2017 passed by the
High Court Of Delhi At New Delhi)
RAM CHANDRA PRASAD SINGH Petitioner(s)
VERSUS
SHARAD YADAV Respondent(s)
(FOR ADMISSION and I.R. and IA No.70371/2018-CONDONATION OF DELAY
IN FILING and IA No.70372/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Gopal Singh, AOR
Mr. Manish Kumar, Adv.
Mr. Shivam Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice in the special leave petition as well as in the prayer for interim relief, returnable in two weeks.
Dasti, in addition, is permitted.
On completion of service, the petitioner is granted liberty to approach the Registry for listing of the matter during vacation.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.05.19 12:37:21 IST Reason: (ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER