Supreme Court - Daily Orders
Union Of India vs Ex-Constable Dilip Kumar Jha on 14 August, 2014
ITEM NO.46 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) No(s). 36219/2013
(Arising out of impugned final judgment and order dated 19/03/2013
in RSA No. 6/2012 passed by the High Court Of Delhi At N. Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
EX-CONSTABLE DILIP KUMAR JHA Respondent(s)
(With interim relief and office report)
Date : 14/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s)
Mr. Maninder Singh, ASG
Mr. Kailash Pandey, Adv.
Ms. Rashmi Malhotra, Adv.
Mr. B. Krishna Prasad ,Adv.
For Respondent(s)
Mr. Abhishek Vikas ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Post the matter on 25th August, 2014 for final disposal.
(Neeta) (Usha Sharma) Sr. P.A. COURT MASTER Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.08.14 17:16:33 IST Reason: