Supreme Court - Daily Orders
Union Of India Minstry Of Health And ... vs Mahesh Bhat on 14 July, 2014
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ITEM NO.203 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 8429-8431/2009
(Arising out of impugned final judgment and order dated
23.1.2009 and 7.2.2008 in WP No. 18761/2005 23716/2005,
7410/2006, passed by the High Court Of Delhi At N. Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
MAHESH BHAT & ANR. ETC. Respondent(s)
(With appln. (s) for c/delay in filing SLP and impleadment as
party respondent and permission to file lengthy list of dates
and office report) (FOR FINAL DISPOSAL)
WITH
SLP(C) No. 11916/2013
(With prayer for Prayer for Interim Relief and Office Report)
Date : 14/07/2014 These petitions were called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. R.K. Rathaore, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. S. Saini, Adv.
Mr. Ishan George, Adv.
MR. D.S. Mahra,Adv.
For Petitioner(s)/ Mr. Chander M Lall, Adv.
Respondent(s) Ms. nancy Roy, Adv.
Mr. navin Chawla, Adv.
Mr. Arpit Mahehwari, Adv.
For Respondent(s) Mr. Arvind P Datar, Sr. Adv.
Mr. Nikhil Nayyar,Adv.
Mr. Ambuj Agrawal, Adv.
Mr. Dhananjay baijal, Adv.
Signature Not Verified
Ms. Akanksha, Adv.
Digitally signed by
Charanjeet Kaur
Date: 2014.07.14
17:34:53 IST
Reason:
2
Mr. R.S. Suri, Sr. Adv.
Ms. Simar Suri, Adv.
Mr. Varun Chopra, Adv.
Ms. Pallavi, Adv.
Ms. Tabinda Syed, Adv.
Mr. Chanchal Kumar Ganguli ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
Hearing expedited.
Interim order dated 02.04.2009 shall continue.
I.A. Nos. 13-15 applciation for impleadment be treated as applications for intervention. I.A. Nos. 13-15, applications for intervention are allowed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar