Supreme Court - Daily Orders
Pratibha Rani vs Union Of India on 12 December, 2018
Bench: S.A. Bobde, L. Nageswara Rao, R. Subhash Reddy
ITEM NO.7 COURT NO.4 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(s) for Special Leave to Appeal (C) No(s). 31728/2018
(Arising out of impugned final judgment and order dated
02-11-2018 in WP(C) No. 11959/2018 passed by the High Court Of
Delhi At New Delhi)
PRATIBHA RANI & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.172788/2018-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.172789/2018-
PERMISSION TO FILE LENGTHY LIST OF DATES )
WITH
SLP (c)....Diary No(s). 44000/2018 (XIV)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.176103/2018-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.176101/2018-
PERMISSION TO FILE PETITION (SLP), IA No.176108/2018-PERMISSION
TO FILE LENGTHY LIST OF DATES)
Date : 12-12-2018 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. A. Venayagam Balan, AOR
Ms. V.S. Lakshmi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted.
Issue notice.
Until further orders, there shall be stay of the operation and implementation of the order impugned herein.
Signature Not VerifiedTag with SLP(C) No. 3479/2016.
Digitally signed by CHARANJEET KAUR Date: 2018.12.12 17:36:15 IST Reason:[ Charanjeet Kaur ] [ Sanjay Kumar-II ] A.R.-cum-P.S. Court Master