Supreme Court - Daily Orders
Union Of India vs Yateendra Singh Jafa on 4 July, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.7 COURT NO.7 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).10373-10374/2013
(Arising out of impugned final judgment and order dated 02-07-2012
in WPC No. 8171/2008 02-07-2012 in WPC No. 8423/2008 13-07-1993 in
OA No. 1430/1993 23-01-2001 in OA No. 729/2001 15-08-1999 in CWP
No. 5156/1999 06-09-2000 in CWP No. 5156/1999 passed by the High
court of delhi at new delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
YATEENDRA SINGH JAFA & ANR. Respondent(s)
Date : 04-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. P.S. Narasimha, ASG
Mr. Rajiv Nanda, Adv.
Mr. Rohit Rao, Adv.
For Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Avinash Gautam, AOR (Not Present)
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by Advocate-on-Record for respondent no.1 seeking adjournment as he is indisposed due to viral fever, put up after three weeks. (SANJAY KUMAR-II) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER Digitally signed by SANJAY KUMAR Date: 2017.07.04 BRANCH OFFICER 15:07:58 IST Reason: