Supreme Court - Daily Orders
Anil Gadodia vs Union Of India on 14 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
1
ITEM NO.42 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 201/2015
ANIL GADODIA Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with appln. (s) for interim relief and office report)
WITH
SLP(Crl) No. 10408/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
SLP(Crl.) No. 10412 of 2015
(with interim relief and office report)
Date : 14/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
MS. Manali Singhal, Adv.
Mr. Saurabh Kirpal, Adv.
Mr. Sanjay Agarwal, Adv.
Mr. Wattan Sharma, Adv.
Mr. Ram Naresh Yadav,Adv.
Mr. Pradeep Jain, Adv.
Mr. Shubhan Kar Jha, Adv.
Mr. Gopal Singh, Adv.
For Respondent(s) Mr. Maninder Singh, ASG,
Mr. R.Balasubramanian, adv.
Mr. Nalin Kohli, Adv.
Signature Not Verified
Mr. B. Krishna Prasad,Adv.
Digitally signed by
Shashi Sareen
Date: 2015.12.15
Mr. Santosh Kumar, Adv.
08:15:57 IST
Reason: Mr. Prabhas Bajaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
2 Issue notice.
Mr. Maninder Singh,ASG on instructions of Mr. B.K.Prasad, Adv. accepts notice.
Objections, if any, be filed within two weeks. Post immediately after x-mas holidays. In the meantime, we direct the Appellate Authority to hear the appeal against the adjudication Order dated 24.06.2015 and disposal of the same expeditiously.
Additional affidavit, if any, be filed in the meantime.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master