Supreme Court - Daily Orders
Union Of India vs N.C. Murali . on 7 December, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.101 COURT NO.10 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).4156/2008
UNION OF INDIA & ORS. Appellant(s)
VERSUS
N.C. MURALI & ORS. Respondent(s)
(With appln. (s) for impleadment as party respondent and
impleadment and impleadment as party respondent and impleadment as
party respondent and office report)
Date : 07/12/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. S. Wasim A. Qadri, Adv.
Ms. Vimla Sinha, Adv.
Mr. G.S. Makker, Adv.
For Mr. V. K. Verma,Adv.
For Respondent(s) Mr. Neeraj Jain, Sr. Adv.
Mr. B.S. Rajesh Agrajit, Adv.
Ms. Jyoti R., Adv.
Mr. Sunil Kumar Verma,Adv.
Mr. Annam D. N. Rao,Adv.
Mr. A. Subba Rao,Adv.
Mr. KLDS Vinober, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard in part.
List the matter on 18.1.2017 as part-heard for further hearing.
In the meantime, the parties are directed to produce the relevant statutory Rules and circulars governing the frequency with which the DPC should be convened during the relevant period of the instant case i.e. from 1984 to 2001.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.12.08 15:41:22 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master