Supreme Court - Daily Orders
Union Of India And Ors. vs Deepak Sen And Ors. on 3 November, 2015
Bench: Anil R. Dave, S.A. Bobde
ITEM NO.5 COURT NO.3 SECTION XII
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). 23422/2011
(Arising out of impugned final judgment and order dated 12/01/2011
in WP No. 12209/2010 passed by the High Court Of Judicature at
Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
DEEPAK SEN & ORS. Respondent(s)
(With appln. For c/delay in filing process fee and permission
to file additional documents and permission to place addl.
Documents on record and interim relief and office report)
(For final disposal)
Date : 03/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Rekha Pandey,Adv.
Mr. Shailender Saini,Adv.
Ms. Gunwant Dar,Adv.
Mr. Avinash Sharma,Adv.
For Mr. Shreekant N. Terdal,Adv.
For Respondent(s) Mr. Gopal Sankarnarayanan,Adv.
Mr. T.Diwan,Adv.
Mr. Vikas Mehta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel seeks permission to file an application for amendment in respect of the order dated 6th July, 2015 issued by the Department of Expenditure, Ministry of Finance.
Permission is granted.
The application shall be filed within two days from today and reply thereto shall be filed on or before 16th Signature Not Verified November, 2015.
Digitally signed by Sarita Purohit Date: 2015.11.05List the matter on 17th November, 2015. 14:50:57 IST Reason:
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar