Supreme Court - Daily Orders
Union Of India vs J. Sekar on 4 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.52 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
Petition for Special Leave to Appeal (C) No. 12865/2018
(Arising out of impugned final judgment and order dated 11-01-
2018 in WPC No. 5320/2017 passed by the High Court Of Delhi At
New Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
J. SEKAR Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.72009/2018-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 04-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Aman Lekhi, ASG
Ms. Shraddha Deshmukh, Adv.
Mr. Ritesh Kumar, Adv.
Mr. Manoj Singh, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, the operation of the impugned order passed by the High Court shall remain stayed.
Signature Not Verified[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Digitally signed by CHARANJEET KAUR Date: 2018.07.04 16:48:12 IST Reason: