Supreme Court - Daily Orders
Union Of India vs Sh. Sarvendra Singh Chauhan on 30 July, 2014
\200 ITEM NO.13 COURT NO.9 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). 23204-23205/2013
(Arising out of impugned final judgment and order dated 19/11/2012
in WA No. 33/2012,19/11/2012 in WA No. 34/2012 passed by the High
Court Of Gauhati)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SARVENDRA SINGH CHAUHAN & ORS. Respondent(s)
(With appln. (s) for directions and office report)
Date : 30/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Ranjit Kumar,SG
Mr. Yasir Rauf,Adv.
Ms. V.Mohana,Adv.
Ms. Sushma Suri,Adv.
Mr. B. Krishna Prasad ,Adv.
For Respondent(s) Mr. Guru Krishna Kumar,Sr.Adv.
Mr. Hiren Dasan,Adv.
Mr. uday Gupta,Adv.
Mr. Avinash Singh,Adv.
Mrs Sarla Chandra ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters after completion of Service in SLP(C)No.23204 of 2013.
Office to ensure that service is effected expeditiously.
Signature Not Verified Digitally signed by Madhu Bala(MADHU BALA) (SNEH LATA SHARMA) Date: 2014.08.02 11:17:18 IST Reason: COURT MASTER COURT MASTER