Supreme Court - Daily Orders
Union Of India vs Pk. Bhargavan Pillai . on 8 July, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.22 COURT NO.2 SECTION XIA
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)...... of 2015
CC No(s). 10820/2015
(Arising out of impugned final judgment and order dated 22/05/2014
in OPCAT No. 1767/2012, 24/02/2015 in OPCAT No. 1767/2012,
24/02/2015 in RP No. 741/2014 passed by the High Court Of Kerala
At Ernakulam)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
PK. BHARGAVAN PILLAI AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH S.L.P.(C)....... of 2015 (CC No. 12232/2015)
(With appln.(s) for c/delay in filing SLP and Office Report)
Date: 08/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Tushar Mehta,ASG
Ms. Indu Malhotra,Adv.
Dr. Abhishek Atrey,Adv.
Ms. Sunita Sharma,Adv.
Mr. A. Deb Kumar,Adv.
Ms. Natasha Vinayak,Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the request of Mr. Tushar Mehta, learned Additional Solicitor General, post on Friday, the 16th July, 2015.
Signature Not Verified (MAHABIR SINGH) Digitally signed by Mahabir Singh Date: 2015.07.09 (VEENA KHERA) COURT MASTER 10:58:36 IST Reason: COURT MASTER