Supreme Court - Daily Orders
Chhattisgarh State Electricity Board vs Sanjay Yadav . on 26 August, 2014
Bench: Madan B. Lokur, C. Nagappan
1
ITEM NO.3 COURT NO.12 SECTION IVA
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). 19197/2006
(Arising out of impugned final judgment and order dated 06/07/2006
in WP No. 1736/2004 passed by the High Court Of Chhatisgarh At
Bilaspur)
CHHATTISGARH STATE ELECTRICITY BOARD Petitioner(s)
VERSUS
SANJAY YADAV & ORS. Respondent(s)
(With appln.(s) for Interim Relief and Office Report)
WITH
SLP(C) No. 19425/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 19737/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 19810/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 19812/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 19856/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 19931/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 20154/2006
(With appln.(s) for Interim Relief)
SLP(C) No. 20194/2006
(With appln.(s) for Interim Relief)
SLP(C) No. 20196/2006
(With appln.(s) for Interim Relief)
SLP(C) No. 20269/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 20270/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 20296/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 20300/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 20807/2006
Signature Not Verified
(With appln.(s) for Interim
Digitally signed by
Rajni Mukhi
Date: 2014.09.09
Relief and Office Report)
SLP(C) No. 20920/2006
15:47:09 IST
Reason:
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 20924/2006
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 21611/2006
2
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 690/2007
(With appln.(s) for Interim Relief and Office Report)
SLP(C) No. 742/2007
(With Office Report)
SLP(C) No. 4471/2007
(With Office Report)
Date : 26/08/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Rajesh Srivastava ,Adv.
Mrs. Suparna Srivastava, Adv.
Mr. Ram Swarup Sharma ,Adv.
For Respondent(s)
Mr. Ashiesh Kumar ,Adv.
Mr. C. D. Singh ,Adv.
Mr. Shrish Kumar Misra ,Adv.
Dr. (Mrs. ) Vipin Gupta ,Adv.
Mr. B. S. Banthia ,Adv.
Mr. C. D. Singh ,Adv.
Mr. Shrish Kumar Misra ,Adv.
Mrs. K. Sarada Devi ,Adv.
Mr. Ashok Panda, Sr.Adv.
Mrs. Indra Sawhney, Sr. Adv.
Mr. Gaurav Sharma, Adv.
Mr. B.K. Prasad, Adv.
Mr. Ashiesh Kumar ,Adv.
Dr. Rajesh Pandey, Adv.
Ms. Mridula Ray Bharadwaj ,Adv.
Mr. Akshat Shrivastava, Adv.
Mr. Suresh C. Gupta, Adv.
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Ms. Poonam, Adv.
Mr. Ankit Verma, Adv.
Mr. Praneet Ranjan, Adv.
Mr. Jatin Zaveri, Adv.
Mr. Ashok Kumar Gupta, II
Mr. Apoorv K. Adv.
Mr. A.P. Mayee, Adv.
Mr. C.D. Singh, Adv.
Ms. Sakshi Kakkar, Adv.
Mr. V.C. Shukla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Special leave petitions are dismissed. However the petitioners may consider the application of the respondents for appointment on compassionate ground within a period of three months from today.
(NEELAM GULATI) (JASWINDER KAUR)
COURT MASTER COURT MASTER