Supreme Court - Daily Orders
N.S. Hoon vs Hon'Ble Mr.Justice Jayanta ... on 26 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
1
ITEM NO.1 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SUO MOTU CONMT.PET.(Crl.) No. 8/2009 IN I.A.NO.1 IN W.P.
(C)NO.D16866/2009
N.S. HOON & ANR. Petitioner(s)
VERSUS
HON'BLE MR.JUSTICE JAYANTA K.BISWAS&ORS. Respondent(s)
(With appln.(s) for directions and office report)
WITH
CONMT.PET.(Crl.) D 14089/2010
(With Office Report)
I.A. Nos.13-16 in SLP(C) No. 30648-30651/2010
(With appln.(s) for against registrar's orders and Office Report)
S.L.P.(C)...CC No. 21838/2013
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and permission to appear and argue in person)
Date : 26/03/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
Learned counsel for the parties:
Mr. Ajay Marwah, Adv.
For Applicant-in-person (NP)
Ld. Attorney General For India,Adv.
Mr. R.K. Kapoor(A.C.)
Mr. Jaideep Gupta, Sr. adv.
Ms. Sadhna Sandhu, Adv.
Mr. B.V. Balramdas, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by Vinod Kumar Date: 2015.03.26 14:29:46 IST Reason: Mr. Ajay Marwah, learned counsel made submission on behalf of the applicant-in-person that the applicant is still 2 unwell and therefore is unable to appear before this Court. He therefore, prayed for adjournment for two weeks. Prayer allowed.
Accordingly, the matter shall be listed after two weeks.
(VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER