Supreme Court - Daily Orders
Prashant Bhushan vs Union Of India on 23 February, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.8 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). 4680/2016
(Arising out of impugned final judgment and order dated 07/01/2016
in WPC No. 1524/2015 passed by the High Court Of Delhi At New
Delhi)
PRASHANT BHUSHAN Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record and
interim relief)
Date : 23/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Ms. Kamini Jaiswal,Adv.
Ms. Neha Rathi, Adv.
Mr. Pranav Sachdeva, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable in three weeks. Dasti, in addition, is permitted.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.02.23
16:34:04 IST
Reason: