Supreme Court - Daily Orders
Union Of India vs Rajini Kanta Deka on 7 July, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.23 COURT NO.3 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)......CC No(s).
10140/2015
(Arising out of impugned final judgment and order dated 04/12/2014
in WPC No. 237/2014 passed by the High Court Of Meghalya At
Shilong)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
RAJINI KANTA DEKA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 07/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Pinky Anand, ASG
Mr. Gaurav Sharma, Adv.
Mr. Ajay Sharma, Adv.
For Ms. Sushma Suri, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice through Speed Post. Tag with SLP (C) 21803 of 2014. In the meantime, the operation and implementation of the impugned Judgment shall remain stayed. Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.07.07 15:55:33 IST
(Jayant Kumar Arora) (Sneh Bala Mehra) Reason: Sr. P.A. Assistant Registrar