Supreme Court - Daily Orders
Government Of Nct Of Delhi Through Its ... vs Delhi High Court Bar Association Etc on 26 October, 2016
Bench: Pinaki Chandra Ghose, Ashok Bhushan
ITEM NO.119 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 10478-10480/2013
GOVT.OF NCT OF DELHI & ANR. Appellant(s)
VERSUS
DELHI HIGH COURT BAR ASSOC.& ANR.ETC. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and early hearing and interim relief and office report)
Date : 26/10/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Ms. Purnima Bhat,Adv.
For Respondent(s) Mr. Rishab Bansal, Adv.
Mr. Navin Chawla,Adv.
Mr. Aditya V. Singh, Adv.
Mr. Nikilesh Ramachandran,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellants seeks adjournment on the ground that she is not ready in the matter and she has to take some instructions to deal with the same.
As prayed for, list the matter after ensuing Diwali holidays after two weeks.
(SWETA DHYANI) (SNEH LATA SHARMA)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2016.10.27
12:34:49 IST
Reason: