Supreme Court - Daily Orders
Union Of India vs Amrit Singh on 1 August, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.21 COURT NO.7 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 No(s).
13942-13943/2016
(Arising out of impugned final judgment and order dated 29/01/2016
in RP No. 35/2016 in CWP No. 3734/2015 and order dated 17/04/2015
in CWP No. 3734/2015 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
AMRIT SINGH & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 01/08/2016 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.S. Patwalia, ASG
Ms. Abha R. Sharma, Adv.
Mr. Tushar Bakshi, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue 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 Verified (Meenakshi Kohli) (Jaswinder Kaur) Digitally signed by SANJAY KUMAR Date: 2016.08.02 Court Master 15:29:36 IST Reason: Court Master