Supreme Court - Daily Orders
Naveen vs Registrar General Of The High Court Of ... on 17 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.34 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)(Civil) No(s).1081/2017
NAVEEN Petitioner(s)
VERSUS
REGISTRAR GENERAL OF THE HIGH COURT OF DELHI Respondent(s)
(FOR ADMISSION and IA No.115726/2017-APPROPRIATE ORDERS/DIRECTIONS)
Date : 17-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Prashant Bhushan, Adv. [AOR]
Ms. Neha Rathi, Adv.
For Respondent(s) --
UPON hearing the counsel the Court made the following
O R D E R
Issue notice fixing a returnable date within eight weeks hence. In case the petitioner ultimately succeeds, equities shall be worked out.
Tag with W.P.(C)No.831 of 2017.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2017.11.18 12:10:16 IST Reason: