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Union Of India Ministy Of Law Justice vs Justice (Retd.) Raj Rahul Garg (Raj Rani ... on 11 March, 2019

Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna

     ITEM NO.18                           COURT NO.1                 SECTION IV-B

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

                         SPECIAL LEAVE PETITION (CIVIL) Diary No.4116/2019

     (Arising out of impugned final judgment and order dated 14-08-2018
     in CWP No.6380/2018 passed by the High Court of Punjab & Haryana at
     Chandigarh)


     UNION OF INDIA, MINISTRY OF LAW & JUSTICE                           Petitioner(s)

                                                 VERSUS

     JUSTICE (RETD.) RAJ RAHUL GARG                                      Respondent(s)
     (RAJ RANI JAIN) & ORS.

     (With appln.(s) for interim relief, c/delay in filing                     SLP     and
     exemption from filing c/c of the impugned judgment)


     Date : 11-03-2019 This petition was called on for hearing today.

     CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE DEEPAK GUPTA
                              HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)             Mr.   Sanjay Jain, ASG
                                   Mr.   Mukul Singh, Adv.
                                   Mr.   Manish, Adv.
                                   Ms.   Swarupma Chaturvedi, Adv.
                                   Mr.   Arvind Kumar Sharma, AOR

     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Issue notice.

Tag with Writ Petition (Civil) No.993 of 2017.

(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master