Supreme Court - Daily Orders
Union Of India vs M/S. Pace International . on 7 October, 2016
Bench: Madan B. Lokur, D.Y. Chandrachud
ITEM NO.18 COURT NO.7 SECTION III B
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 16779/2016
(Arising out of impugned final judgment and order dated 03/05/2016
in WPC No. 7383/2013 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA SERVICE THRU SECRETARY
DEPARTMENT OF REVENUE AND ORS. Petitioner(s)
VERSUS
M/S. PACE INTERNATIONAL AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 07/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Tushar Mehta, ASG
Mr. Tara Chandra Sharma, Adv.
Mr. Rajat Nair, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Ram Krishna, Adv.
Dr. Kailash Chand, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
There shall be a stay of operation of the impugned judgment and order passed by the High Court of Delhi. Tag with Civil Appeal No.8749 of 2016.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.10.08 12:07:17 IST (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER Reason: