Supreme Court - Daily Orders
Pawan Kumar Agarwala vs General Manager-Ii And Appointing ... on 6 April, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.44 COURT NO.7 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 for Special Leave to Appeal (C) No. 9833/2015
(Arising out of impugned final judgment and order dated 26/11/2014
in WA No. 192/2014 passed by the High Court of Gauhati)
PAWAN KUMAR AGARWALA Petitioner(s)
VERSUS
GENERAL MANAGER-II AND
APPOINTING AUTHORITY AND ORS. Respondent(s)
(With application for permission to file lengthy list of dates and
placing additional documents on record and interim relief and
office report)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. Shailesh Madiyal, A.O.R.
Mr. Sandeep Maktala Adv.
Ms. Sneha Kalita, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Application seeking permission to file additional documents on record and file lengthy list of dates is allowed.
Issue notice returnable on 27th April, 2015. List along with SLP(C) NO.7097 of 2015. There will be an order of interim stay and this shall not, however, preclude the respondent from getting his pension as before.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2015.04.17 13:42:54 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER