Supreme Court - Daily Orders
Dr. Ashish Ranjan vs Union Of India on 4 September, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
MA 779/2017 in WP(C) 76/15 1
ITEM NO.65 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA 779/2017 in WP(C)No(s).76/2015
(Arising out of impugned final judgment and order dated 18-01-2016
in RCS-A No. 76/2015 passed by the Delhi)
DR. ASHISH RANJAN & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR EXTENSION OF TIME ON IA 83561/2017)
Date : 04-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)/ Mr.Alok Sangwan, AAG
Applicant(s) Mr.Sunny Kadiyan, Adv.
Dr.Monika Gusain, AOR
For Respondent(s) Mr.S.S.Shamshery, AAG
Mr.Amit Sharma, Adv.
Mr.Ankit Raj, Adv.
Ms.Ruchi Kohli, Adv.
Mr.Gaurav Sharma, Adv.
Ms.Amandeep Kaur, Adv.
Mr.Prateek Bhatia, Adv.
Mr.Dhawal Mohan, Adv.
Mr.Himanshu Gambhir, Adv.
Mr.Ajay Sharma, Adv.
Ms.Rekha Pandey, Adv.
Mr.R.K.Rathore, Adv.
Mr.Gurmeet Singh Makker, AOR
Ms.Pragati Neekhra, Adv.
Signature Not Verified
Mr.Suryanarayana Singh, Adv.
Digitally signed by
SATISH KUMAR YADAV
Date: 2017.09.05
16:29:12 TLT
Reason:
UPON hearing the counsel the Court made the following
O R D E R
It is submitted by Mr.Alok Sangwan, learned Additional MA 779/2017 in WP(C) 76/15 2 Advocate General for the State of Haryana that as the time has been extended on 01.09.2017 in MA No.778/2017 in WP(C)No.76/2015 (Dr.Ashish Ranjan & Ors. vs. Union of India & Ors.), MA 779/2017 may also be disposed of on the same terms.
MA 779/2017 is accordingly disposed of in terms of the order passed on 01.09.2017 in MA No.778/2017 in WP(C)No.76/2015 (Dr.Ashish Ranjan & Ors. vs. Union of India & Ors.).
(SATISH KUMAR YADAV) (SHAKTI PARKASH SHARMA)
AR-CUM-PS ASST.REGISTRAR