Supreme Court - Daily Orders
Union Of India vs Arup Kumar Sinha on 4 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.40 COURT NO.5 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 (C) No. ......... of 2017
(Diary No(s). 15235/2017)
(Arising out of impugned final judgment and order dated 09-11-2016
in CWP No. 6626/2016 passed by the High Court Of Gauhati)
UNION OF INDIA & Ors. Petitioner(s)
VERSUS
ARUP KUMAR SINHA & Anr. Respondent(s)
(With application for condonation of delay in filing special leave
petition)
Date : 04-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Bharat Singh, Adv.
Ms. Asha G. Nair, Adv.
Mr. Raj Bahadur, Adv.
Mr. Shreekant N. Terdal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with CC No. 3068 of 2017. List before a Three-Judge Bench in view of conflict in the judgments of this Court in Union of India & Anr. v. T.V. Patel – (2007) 4 SCC 785 and Union of India & Ors. v. R.P. Singh – (2014) 7 SCC 340.
Signature Not Verified
The operation of the impugned order shall remain stayed until Digitally signed by MEENAKSHI KOHLI Date: 2017.07.06 further orders of this Court. 16:58:03 IST Reason:
(MEENAKSHI KOHLI) (SHARDA KAPOOR) COURT MASTER ASSISTANT REGISTRAR