Supreme Court - Daily Orders
Union Of India vs Harsh Vardhan Chauhan on 6 January, 2015
Bench: Vikramajit Sen, C. Nagappan
ITEM NO.203 COURT NO.13 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) No(s). 2509/2012
(Arising out of final judgment and order dated 24.11.2010 passed by
the High Court of Delhi at New Delhi in Writ Petition (C)No. 5013
of 2010)
UNION OF INDIA & ANR Petitioner(s)
VERSUS
HARSH VARDHAN CHAUHAN Respondent(s)
(For final disposal)
Date : 06/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Arijit Prasad, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. A. Sharan, Sr. Adv.
Mr. Amit Anand Tiwari,Adv.
Mr. Abhinandan Banerjee, Adv.
Mr. Raghwendra Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for by the learned counsel for the petitioner, list on non-Misc. day i.e. on 10th February, 2015.
(NEELAM GULATI) (SAROJ SAINI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Usha Rani Bhardwaj Date: 2015.01.07 16:06:57 IST Reason: