Supreme Court - Daily Orders
Cdr Priya Khurana Etc Etc vs Union Of India on 28 October, 2016
Bench: Dipak Misra, Amitava Roy
CA 10225-30/16
1
ITEM NO.56 COURT NO.4 SECTION XVII
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.10225-10230/2016
CDR PRIYA KHURANA ETC ETC Appellant(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and ex-parte stay and office report)
Date : 28/10/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Dushyant Dave, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Mr. Santosh Krishnan, AOR
For Respondent(s) Mr. R. Balasubramanian, Adv.
Mr. Santosh Kumar, Adv.
Mr. M.K. Maroria, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
As Mr. R. Balasubramanian, learned counsel accepts notice on behalf of the respondents, no further notice need be issued.
Mr. Dushyant Dave, learned senior counsel appearing Signature Not Verified Digitally signed by for the appellants has drawn our attention to the interim CHETAN KUMAR Date: 2016.10.28 17:20:42 IST Reason: order dated 20th November, 2015, passed in S.L.P.(C) Nos.30791-30796 of 2015.
CA 10225-30/16 2 Having heard learned counsel for the parties, we direct that as an interim measure, the appellants shall continue in service in the capacity of the members of the Short Service Commission until further orders.
Let the matter be set out for final disposal along with S.L.P.(C) Nos.30791-30796 of 2015 in the third week of January, 2017.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master