Supreme Court - Daily Orders
Union Of India vs Yogander Singh Force No 800643044 on 13 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.5 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 21416/2016
(Arising out of impugned final judgment and order dated 01/03/2016
in WPC No. 954/2016 passed by the High Court of Delhi at New Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
YOGANDER SINGH AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Shamik Sanjanwala, Adv.
Mr. A.K. Raina, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Prashant Sivarajan, Adv.
Mr. Ankur Chhibber, Adv.
Mr. Anil Kumar Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Mr. Anil Kumar Gautam, learned counsel accepts notice.
In the meanwhile, 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 VerifiedDigitally signed by SANJAY KUMAR Date: 2017.01.14 Tag with SLP(C) Nos.22587-22588 of 2016.
11:51:04 IST Reason: (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER