Supreme Court - Daily Orders
Union Of India vs Narasingh Kumar Agarwala And Ors on 11 May, 2016
Author: Adarsh Kumar Goel
Bench: Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITIONS(CIVIL) NOS. 932-945 OF 2013
UNION OF INDIA Petitioner(s)
VERSUS
NARASINGH KUMAR AGARWALA & ORS. Respondent(s)
O R D E R
Further four weeks' time is granted for doing the needful, failing which the transfer petitions will stand dismissed.
.................J. [ADARSH KUMAR GOEL] New Delhi, 11th May, 2016.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2016.05.13 12:43:53 IST Reason: ITEM NO.22 COURT NO.2 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Civil) No(s). 932-945/2013 UNION OF INDIA Petitioner(s) VERSUS NARASINGH KUMAR AGARWALA & ORS. Respondent(s)
(office report on default) Date : 11/05/2016 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL [IN CHAMBERS] For Petitioner(s) Mr. B.L. Shivhare, Adv.
Mrs. Anil Katiyar,AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Further four weeks' time is granted for doing the needful, failing which the transfer petitions will stand dismissed.
(SHEETAL DHINGRA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
[Signed order is placed on the file]