Supreme Court - Daily Orders
Union Of India vs Sehdev Paswan on 25 November, 2019
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.10 COURT NO.8 SECTION IV
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).9230-9231/2016
UNION OF INDIA & ORS. Appellant(s)
VERSUS
SEHDEV PASWAN & ORS. Respondent(s)
(ONLY INTERVENTION APPLICATION TO BE LISTED.
IA No. 45288/2019 - INTERVENTION APPLICATION)
Date : 25-11-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
[IN CHAMBER]
For Appellant(s)
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Ms. Uttara Babbar, AOR
Mr. Abir Phukan, Adv.
Mr. Ashkrit Tiwari, Adv.
KMNP Law, AOR
Ms. Rashmi Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application (IA No.45288/2019) for intervention is allowed. Applicants are permitted to intervene in Civil Appeal Nos.9230-31 of 2016.
Registry to process the matter further. (ARJUN BISHT) Signature Not Verified (DEEPAK SHARMA) COURT MASTER (SH) Digitally signed by ARJUN BISHT Date: 2019.11.27 BRANCH OFFICER 14:39:34 IST Reason: