Supreme Court - Daily Orders
Lt. Governor, Govt.Of Nct Of Delhi vs Dharam Vir Singh on 8 March, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. 3/2016 IN CIVIL APPEAL NO(S). 7695/2009
LT. GOVERNOR, GOVT. OF NCT OF DELHI & ANR. APPELLANT(S)
VERSUS
DHARAM VIR SINGH RESPONDENT(S)
O R D E R
We are not inclined to entertain this I.A., which is dismissed.
................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] ................................J. [S.A. BOBDE] NEW DELHI;
MARCH 08, 2016.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2016.03.14 17:15:43 IST Reason: ITEM NO.3 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 I.A. 3/2016 IN CIVIL APPEAL NO(S). 7695/2009 LT. GOVERNOR, GOVT. OF NCT OF DELHI & ANR. Appellant(s) VERSUS DHARAM VIR SINGH Respondent(s)
(Appln(s) for directions and office report) Date : 08/03/2016 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Ms. Priyanka Sony,Adv.
Mrs. Rani Chhabra,AOR Ms. Rachana Srivastava,AOR Ms. Monika,Adv.
For Respondent(s) Mr. P.P. Khurana,Sr.Adv.
Mr. Rajesh Singh Chauhan,Adv. Mr. Parmanand Gaur,Adv.
Mr. Jana Kalyan Das,Adv.
UPON hearing the counsel the Court made the following O R D E R I.A. is dismissed in terms of the signed order.
(NARENDRA PRASAD) (SUMAN JAIN) COURT MASTER COURT MASTER (Signed order is placed on the file)