Supreme Court - Daily Orders
Dr. Parveen vs Director General Icfre . on 24 October, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
1
ITEM NO.56 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NOS.2-3
IN &
CIVIL APPEAL NO. 9179/2016
DR. PARVEEN APPELLANT(S)
VERSUS
DIRECTOR GENERAL ICFRE AND ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND
VACATING STAY AND OFFICE REPORT)
Date : 24/10/2016 This case was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Appellant(s) Mr. Sanjay R. Hegde, Sr. Adv.
Mr. Anil Kumar Mishra-i, Adv.
Mr. Atul Shankar Vinod, Adv.
Mr. S. Nithin, Adv.
Mr. Pranjal Kishore, Adv.
For Respondent(s) Mr. Maninder Singh, ASG
Mr. Sanjay Katyal, Adv.
Mr. Kuldip Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal as also all pending applications therein are disposed of in terms of the signed order. [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.10.25 16:31:58 IST [SIGNED ORDER IS PLACED ON THE FILE] Reason: 1 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 9179/2016 DR. PARVEEN ...APPELLANT VERSUS DIRECTOR GENERAL, ICFRE AND ORS. ...RESPONDENTS ORDER Having heard the learned counsels for the parties we are of the view that the order that would be just and appropriate to be passed would be to maintain the interim order dated 14th September, 2016 passed by this Court in the present matter and request the High Court to decide Writ Petition No.6736 of 2016 as expeditiously as its business would permit. It is ordered accordingly. This will dispose of the civil appeal and all interlocutory applications.
....................,J.
(RANJAN GOGOI) ...................,J. (ABHAY MANOHAR SAPRE) NEW DELHI OCTOBER 24, 2016