Supreme Court - Daily Orders
Union Of India vs V.Murugesan & Anr Etc. on 13 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
SLP(C) NO. 4568-69 of 2014 etc.
ITEM NO.2 COURT NO.6 SECTION XII
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. 4568-4569/2014
(Arising out of impugned final judgment and order dated 19/02/2013
in WP No. 3528/2013 and WP No. 3529/2013 passed by the High Court
of Judicature at Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
V.MURUGESAN & ANR ETC. Respondent(s)
(With application for permission to file additional document sin
SLP(C) NO. 4568 of 2014 and interim relief and office report)
WITH
SLP(C) No. 20656/2014
[UOI & ORS. V. SYED A.R. MUZAMMIL]
(With Office Report)
SLP(C) No. 22931/2014
[UNION OF INDIA AND ORS. V. M. THIAGARAJAN]
(With application for condonation of delay in filing SLP and Office
Report)
SLP(C) No. 33654/2014
[UNION OF INDIA AND ORS. V. K.S. RAJENDRA KUMAR AND ORS.]
(With Office Report)
Date : 13/01/2016 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. A.K. Panda, Sr. Adv.
Mr. N.K. Karhail, Adv.
Ms. Honey Kumari, Adv.
Mr. Shreekant N. Terdal, A.O.R.
Signature Not Verified
For Respondent(s)
Digitally signed by
Sanjay Kumar
Mr. Sanjay Parikh, Adv.
in SLP 4568-69
Date: 2016.01.15
16:10:10 IST
Reason:
Mr. Yadunandal Bansal, Adv.
Mr. Rauf Rahim, A.O.R.
PAGE No. 1 of 2
SLP(C) NO. 4568-69 of 2014 etc.
in SLP 4568-69 & 33654
Mr. Romy Chacko, A.O.R.
Mr. Mukesh Kumar, Adv.
in SLP 20656 & 22931
Mr. K.V. Mohan, A.O.R.
Mr. K.V. Balakrishnan, Adv.
Mr. Rajan Bhatia, Adv.
UPON hearing counsel the Court made the following
O R D E R
Mr. A.K. Panda, learned senior counsel for the Union of India commenced his arguments at 12:30p.m. and was on his legs when the Court rose for the day leaving the matters part-heard.
List the matters for further hearing on 19th January, 2016.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
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