Supreme Court - Daily Orders
Union Of India vs J.K.Mishra on 19 September, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
SLP(C)Nos.4226-4227/2013 1
ITEM NO.36 COURT NO.7 SECTION XVI
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).4226-4227/2013
(Arising out of impugned final judgment and order dated 31/10/2012
in AST No. 211/2012 and CPA No. 495/1999 passed by the High Court
of Calcutta)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
J.K.MISHRA Respondent(s)
(With appln. (s) for directions and interim relief and office
report)
Date : 19/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.N.K.Kaul, ASG
Mr.Abhinav Mukerji, Adv.
Ms.Indra Sawhney, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s) Mr.Parmanand Katara, Sr.Adv.
Mr.Dinesh Kumar Tiwari, Adv.
Mr.Amit S., Adv.
Mr.D.P.Upadhyay, Adv.
Mr. Santosh Kumar Tripathi, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Vide Motion Bench order dated 04.02.2013, the direction issued by the High Court requiring personal appearance of the officers was stayed. Keeping in view the facts and circumstances of the Signature Not Verified case, we are of the view, that the High Court should be Digitally signed by Satish Kumar Yadav Date: 2014.09.20 permitted to proceed with the matter by maintaining the interim 13:08:49 IST Reason:
direction issued by this Court.SLP(C)Nos.4226-4227/2013 2
In the above view of the matter, nothing survives for consideration by this Court. The instant special leave petitions are accordingly disposed of. Needless to mention that the interim order passed by this Court on 04.02.2013 shall remain in force till the disposal of the proceedings by the High Court.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER ASSISTANT REGISTRAR