Supreme Court - Daily Orders
Union Of India Through Its Secretary ... vs Dharambir Yadav on 23 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.17 COURT NO.5 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)......CC No(s).
20687/2016
(Arising out of impugned final judgment and order dated 13/07/2015
in WPC No. 6570/2015 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
DHARAMBIR YADAV Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 21401/2016
(With (With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
Date : 23/01/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. ANS Nadkarni, ASG
Mr. Ravindra Bana, Adv.
Ms. Sunita Rani Singh, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meanwhile, there will be a stay only with regard to the question of grant of ACP from the date of original appointment and not from the date of remustering.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.01.24 16:56:19 IST Reason: (Meenakshi Kohli) (Saroj Kumari Gaur) Court Master Court Master