Supreme Court - Daily Orders
West Pakistan Refugees Action ... vs Union Of India on 8 January, 2016
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.6 COURT NO.1 SECTION PIL(W)
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). 871/2015
WEST PAKISTAN REFUGEES ACTION
COMMITTEE CELL - 1947 AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(with appln. (s) for permission to file synopsis and list of dates
and office report)
Date : 08/01/2016 This petition was 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. Aniruddha D. Rajput, Adv.
Mr. Anirudh Sharma,Adv.
Mr. Pravin K. Hota, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the letter dated 06.01.2016. In view of the letter circulated by learned counsel for the petitioners, the matter is adjourned.
Post after six weeks.
(ASHOK RAJ SINGH) (SAROJ SAINI)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.01.09
16:30:00 IST
Reason: