Supreme Court - Daily Orders
Union Of India vs Ghanshyam Vishwakarma on 3 October, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.51 COURT NO.13 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). 9311/2015
(Arising out of impugned final judgment and order dated 02/09/2014
in WPC No. 3047/2013 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & OTHERS Petitioner(s)
VERSUS
GHANSHAYAM VISHWAKARMA Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 03/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Asha Gopalan Nair, Adv.
Mr. Nalin Kohli, Adv.
Mr. Ankit Roy, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Vishakha Ahuja, Adv.
Mr. Alok Jain, Adv.
Mr. Satya Siddiqui, Adv.
Mr. Sarfraz Ahmed Siddiqui, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s) Dr. Ashwani Bhardwaj,Adv.
Mr. Amit Kumar, Adv.
Ms. Renu Soni, Adv.
Mr. S.C. Sharma, Adv.
Ms. Monika Dagar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Post the matter on a non-misc. day in the third week Signature Not Verified Digitally signed by of November, 2016. NEELAM GULATI Date: 2016.10.04 16:53:45 IST Reason: (NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER