Supreme Court - Daily Orders
Food Corporation Of India vs Satya Narain Gahlot on 20 April, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
R E V IS E D
ITEM NO.59 COURT NO.12 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).
30775-30776/2014
(Arising out of impugned final judgment and order dated 21/07/2014
in RFA No. 287/2014 and CM No. 11451/2014 passed by the High Court
Of Delhi At New Delhi)
FOOD CORPORATION OF INDIA Petitioner(s)
VERSUS
SATYA NARAIN GAHLOT Respondent(s)
(with appln. (s) for permission to place addl. documents on record)
Date : 20/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s)
Mr. Y. Prabhakara Rao,Adv.
For Respondent(s)
Mr. Vishwa Pal Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per the request made in the letter circulated by learned counsel for the Petitioner for adjournment of the matters for filing Rejoinder Affidavit, the matters are adjourned.
Interim Order, if any, to continue.
Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2015.05.09 12:31:08 IST Reason: (NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER ITEM NO.59 COURT NO.12 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). 30775-30776/2014
(Arising out of impugned final judgment and order dated 21/07/2014 in RFA No. 287/2014 and CM No. 11451/2014 passed by the High Court Of Delhi At New Delhi) FOOD CORPORATION OF INDIA Petitioner(s) VERSUS SATYA NARAIN GAHLOT Respondent(s) (with appln. (s) for permission to place addl. documents on record) Date : 20/04/2015 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Y. Prabhakara Rao,Adv.
For Respondent(s) Mr. Vishwa Pal Singh,Adv.
UPON hearing the counsel the Court made the following O R D E R As per the request made in the letter circulated by Respondent for adjournment of the matters for filing Counter Affidavit, the matters are adjourned. Interim Order, if any, to continue.
(NEELAM GULATI) (SAROJ SAINI)
COURT MASTER COURT MASTER