Supreme Court - Daily Orders
Union Of India vs Si(T) Zahid Hussain on 19 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.34+54 COURT NO.7 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)..CC No(s). 17173/2016
(Arising out of impugned final judgment and order dated 28/05/2015
in WPC No. 5610/2015 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
ZAHID HUSSAIN Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
SLP (C) CC No....17399/2016
(With application for c/delay in filing SLP and office report)
SLP (C) CC No... 17666/2016
(With application for c/delay in filing SLP and office report)
Date : 19/09/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Mukul Rohatgi, Attorney General
Mr. Subhash Acharya, Adv.
Mr. Vijay Prakash, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, there will be a stay only with regard to the question of grant of ACP from the date of original appointment and not from the date of remustering. Signature Not Verified
Tag with SLP (C) Nos. 22587-22588 of 2016.
Digitally signed by MEENAKSHI KOHLI Date: 2016.09.20 15:41:51 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master