Supreme Court - Daily Orders
Kps Gill vs Union Of India And Others on 30 June, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.14 COURT NO.3 SECTION PIL(W)
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s).809/2015
KPS GILL Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(With appln.(s) for directions and office report)
Date : 30/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Vishnu Sharma, Adv.
Ms.Anupama Sharma, Adv.
Mr.Gurpreet Singh, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that certain further facts and material have come to the notice of the petitioner, which need to be incorporated in the writ petition. It is, therefore, that the petitioner has circulated a letter seeking an adjournment so as to enable him to amend the writ petition.
Prayer is allowed.
Amended writ petition be filed within four weeks. List thereafter.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.06.30
17:03:30 TLT
Reason: