Supreme Court - Daily Orders
Union Of India vs Dilip Paul on 29 November, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.9 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38770/2019
(Arising out of impugned final judgment and order dated 15-05-2019
in WPC No. 7876/2015 passed by the Gauhati High Court)
UNION OF INDIA & ORS. PETITIONER(S)
VERSUS
DILIP PAUL RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.177577/2019-CONDONATION OF DELAY
IN FILING and IA No.177580/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 29-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s)
Ms.Madhvi Diwan, ASG
Ms.Rekha Pandey, Adv.
Ms.Manjula Gupta, Adv.
Mr.B.V.Balram Das, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
On the request of Ms.Madhvi Diwan, learned Additional Solicitor General, we grant liberty to place a copy of the report of the Central Complaints Committee on the record.
Issue notice returnable in six weeks.
In the meantime, there shall be a stay of the operation of the impugned order of the High Court of Signature Not VerifiedGauhati dated 15 May 2019 passed in WP (C) No.7876/2015 Digitally signed by ASHOK RAJ SINGH Date: 2019.12.02 till the next date of listing.
17:49:43 IST Reason: (Ashok Raj Singh) (Saroj Kumari Gaur) Court Master Court Master