Supreme Court - Daily Orders
Raj Kamal Pathak vs Union Of India . on 7 May, 2014
(ITEM NO.35 COURT NO.7 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 378 OF 2013
RAJ KAMAL PATHAK Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for stay and office report)
Date: 07/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Ms. Niranjana Singh, Adv.
Ms. Madhu Moolchandani, Adv.
Ms. Sangeeta Singh, Adv.
For Respondent(s) Mr. Ravi Prakash Mehrotra, Adv.
Mr. Vibhu Tiwari, Adv.
Mr. Amitesh Kumar, Adv.
Ms. Priti Kumari, Adv.
Mr. Gopal Singh, Adv.
Ms. Sandya Kohli, Adv.
Ms. Hetu Arora Sethi, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the judgment of this Court in Jagdish Prasad Sharma & Ors. versus State of Bihar & Ors. reported in (2013) 8 SCC 633, this writ petition is disposed of. (VINOD LAKHINA) (INDU BALA KAPUR) COURT MASTER COURT MASTER (SIGNED ORDER IS PLACED ON THE FILE) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) NO.378 OF 2013 RAJ KAMAL PATHAK ...PETITIONER VERSUS UNION OF INDIA & ORS. ...RESPONDENTS ORDER In view of the judgment of this Court in Jagdish Prasad Sharma & Ors. versus State of Bihar & Ors. reported in (2013) 8 SCC 633, this writ petition is disposed of.
....................,J. (SURINDER SINGH NIJJAR) ....................,J.
(A.K. SIKRI) NEW DELHI MAY 07, 2014