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Supreme Court - Daily Orders

Om Prakash Singh vs Neeta Chaudhary on 9 February, 2015

Bench: Vikramajit Sen, C. Nagappan

                                                  1

     ITEM NO.61                           COURT NO.11               SECTION XIV

                               S U P R E M E C O U R T O F     I N D I A
                                       RECORD OF PROCEEDINGS

                         CONMT.PET.(C) Nos. 510-512/2014 In C.A. No. 6202/2012

     OM PRAKASH SINGH & ORS.                                        Petitioner(s)

                                                 VERSUS

     NEETA CHAUDHARY & ANR.                                         Respondent(s)

     WITH

     I.A.Nos.28-29/2015 in C.A. No. 6203-6204/2012
     (With appln. for directions and Office Report)

     Date : 09/02/2015 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                         HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)              Dr. H.P. Raju, Adv.
                                    Ms. Mary Scaria, Adv.
                                    Mr. Ashwani Bhardwaj,Adv.

                                     Mr. Pahlad Singh Sharma,Adv.

     For Respondent(s)              Mr. S.K. Pandey, Adv.
                                    Mr. Bankey Bihari, Adv.

                                    Mr.Huzefa Ahmadi, Sr.Adv.
                                    Mr. Balaji Subramanyan, Adv.
                                    Mr. Abhinav Mukerji, Adv.

                                    Mr.   Tushar Mehta, ASG
                                    Ms.   Binu Tamta, Adv.
                                    Ms.   Jesal Wahi, Adv.
                                    Ms.   Sushma Suri,Adv.

                                    Ms.   Priya Puri, Adv.
                                    Mr.   Shri Singh, Adv.
                                    Mr.   Biswajit Kr. Ray, Adv.
                                    Mr.   Ranjay Dueby, Adv.
Signature Not Verified


                          UPON hearing the counsel the Court made the following
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.02.11
17:12:24 IST
Reason:                                      O R D E R

               The Contempt Petitions are dismissed without prejudice to
     the rights and contentions of the parties and with regard to the
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final Seniority List.

              In    view    of    the    above     order       the
    I.A.Nos.28-29/2015 also stand disposed of.


(USHA BHARDWAJ)                                (SAROJ SAINI)
   AR-CUM-PS                                   COURT MASTER

         Signed order is placed on the file.
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                IN THE    SUPREME COURT OF INDIA

                CIVIL    ORIGINAL    JURISDICTION

          CONTEMPT PETITION © NOS. 510-512 OF 2014

                                    IN
                (CIVIL APPEAL       Nos.6202 OF 2012)


Om Prakash Singh & Ors.                   ..            Petitioner(s)

                          Versus

Neeta Chaudhary & Anr.                    ..Contemnors/Respondents

I.A.Nos.28-29/2015 in CA.Nos.6203-6204 of 2012:


                             O R D E R

The Contempt Petitions are dismissed without prejudice to the rights and contentions of the parties and with regard to the final Seniority List.

In view of the above order the I.A.Nos.28-29/2015 also stand disposed of.

....................J. [ VIKRAMAJIT SEN ] . ...................J. [ C. NAGAPPAN ] NEW DELHI, February 09, 2015.