Supreme Court - Daily Orders
Pradeep Kumar Modwil vs U.O.I & Ors on 8 December, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.2 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). 7055-7056/2014
(Arising out of impugned final judgment and order dated 19/08/2013
in WP No. 2850/2011,13/11/2013 in RP No. 574/2013,13/11/2013 in WP
No. 2850/2011 passed by the High Court Of Delhi At New Delhi)
PRADEEP KUMAR MODWIL Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(with office report)
Date : 08/12/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Anant K. Vatsaya, Adv.
for Mr. Devendra Singh, Adv. (Not Present)
For Respondent(s) Mr. P. S. Narasimha, ASG
Ms. Rekha Pandey, Adv.
Mr. Haripriya Padmanabhan, Adv.
for Ms. Sushma Suri, Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioner has submitted that the arguing counsel is suffering from viral fever.
Post the matters after four weeks.
In the meantime, the learned Additional Solicitor General may ascertain whether any orders have been passed on the application filed by the petitioner in the year 2003 for voluntary retirement.
Signature Not VerifiedDigitally signed by Jayant Kumar Arora Date: 2015.12.09 15:58:31 IST Reason:
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master