Supreme Court - Daily Orders
Safia Sultana vs Union Of India on 13 July, 2016
ITEM NO.26 REGISTRAR COURT. 2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 29248/2014
SAFIA SULTANA Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
Date : 13/07/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms. Garima Prashad,Adv.
For Respondent(s) Mr. Akash Jindal,Adv.
Mr. B.K. Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Both respondents have filed the counter affidavit. Now, Advocate for the respondent has been appointed as Presiding Officer, EPFAT, Bengaluru Bench. Before assuming charge he must have complied with Rule 18, Order IV of the Supreme Court Rules, 2013. Hence placed the matter before the Hon'ble Judge in Chamber.
(M V RAMESH) Registrar MG Signature Not Verified Digitally signed by POOJA SHARMA Date: 2016.07.13 16:17:40 IST Reason: