Supreme Court - Daily Orders
Sumit Kumar vs U.O.I. . on 6 February, 2015
Author: Chief Justice
Bench: Chief Justice, Sudhansu Jyoti Mukhopadhaya, A.K. Sikri
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 350 of 2013
SUMIT KUMAR & ORS. ..Petitioner(s)
Versus
UNION OF INDIA & ORS. .. Respondent(s)
O R D E R
1. Heard learned counsel for the parties to the lis.
2. Respondent No. 2 shall release the funds for payment in favour of the petitioners as expeditiously as possible, at any rate, within the outer limit of six weeks' time from today.
3. If for any reason respondent No. 2 does not comply with orders passed by this Court, we reserve liberty to the petitioners to approach Signature Not Verified Digitally signed by Charanjeet Kaur this Court by filling appropriate contempt Date: 2015.02.09 17:36:06 IST Reason: petition (s).
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4. With these observations, the writ petition is disposed of.
..................CJI.
[ H.L. DATTU ] .............................J. [ SUDHANSU JYOTI MUKHOPADHAYA ] .........................J. [ A.K. SIKRI ] NEW DELHI, FEBRUARY 06, 2015.
ITEM NO.14 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 350/2013
SUMIT KUMAR & ORS. Petitioner(s)
VERSUS
U.O.I. & ORS. Respondent(s)
(With appln. (s) for directions and office report) Date :06/02/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON'BLE MR. JUSTICE A.K. SIKRI For Petitioner(s) Ms. Ansuya Salwan, Adv.
Ms. S. Janani,Adv.
Ms. Monika Sharma, Adv. Mr. Deepak goel, Adv.
Mr. Sunando Raha, Adv.
Mr. Kunal Kohli, Adv.
For Respondent(s) Mr. C.D. Singh,Adv.
Mr. Rajesh Kr., Adv.
Mr. Sudeep Kumar, Adv.
Mr. Anshuman Shrivastava, Adv.
Ms. Pinky Anand, ASG Mr. P.S. narsimha, ASG Ms. Kiran Suri, Sr. Adv. Ms. Rekha Pandey, Adv.
Mr. R.S. Nagar, Adv.
Mr. D.S. Mahra,Adv.
Mr. Mohit Paul,Adv.
M. Ravi Prakash Mehrotra,Adv.
UPON hearing the counsel the Court made the following The writ petition is disposed of in terms of the signed order.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]