Supreme Court - Daily Orders
Union Of India vs Karuna Nidhan on 6 May, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.14 COURT NO.5 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).
8229/2016
(Arising out of impugned final judgment and order dated 15/12/2015
in WPC No. 3529/2015 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
KARUNA NIDHAN Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 06/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Abha R. Sharma, Adv.
Mr. Tushar Bakshi, Adv.
Ms. Anil Katiyar, Adv.
Ms. Sushma Suri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag with SLP(C) Nos. 35548-35554/2015.
(DEEPAK MANSUKHANI) (RAJINDER KAUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.05.07 10:13:43 IST Reason: