Supreme Court - Daily Orders
Kewal Kumar Sharma Chief Secretary ... vs Sunil Kumar Gupta on 6 November, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.46 COURT NO.2 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). 9578-9579/2017
(Arising out of impugned final judgment and order dated 31-05-2016
in CCN No. 246/2016 29-04-2016 in CCN No. 246/2016 passed by the
High Court Of Delhi At New Delhi)
KEWAL KUMAR SHARMA,CHIEF SECRETARY,
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
SUNIL KUMAR GUPTA & ANR. Respondent(s)
Date : 06-11-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Pinky Anand,ASG
Mr. V. Balaji,Adv.
Ms. Rekha Pandey,Adv.
Mr. Hemant Arya,Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Ms. Aditi Kharpate,Adv.
Mr. Ambhoj Kumar Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the Respondent No.1 seeking adjournment, the matter is adjourned for two weeks, as prayed for.
In the meanwhile, there shall be stay of Contempt Case (C)No.246 of 2016 pending before the High Court of Delhi.
(OM PARKASH SHARMA)
Signature Not Verified
(RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Digitally signed by DEEPAK
MANSUKHANI
Date: 2017.11.07 13:19:08 IST
Reason: SIGNER CARD OF
MR. DEEPAK MANSUKHANI
IS BEING USED BY MR. OM
PARKASH SHARMA