Supreme Court - Daily Orders
D.K. Sawhney Dead Thr. Lrs. . vs Union Of India . on 4 April, 2014
îITEM NO.201 Court No.6 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(s). 140 OF 2011
D.K. SAWHNEY THR. LRS. & ORS. Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With office report )(For final disposal)
Date: 04/04/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. S.K. Sanan,Adv.
Ms. Mamta Mehra,Adv.
Mr. Vikas Mehta,Adv.
For Respondent(s) Mr. V.Shekhar, Sr. Adv.
Mr. R.Balasubramaaniam, Adv.
MR. Shekhar Raj Sharma, Adv.
Mr. Piyush Jain, Adv.
Mr. Vishal Saxena, Adv
MS. Ashly Cherian, Adv.
Ms. S.Rama, Adv.
Ms. Richa Sharma, Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard.
Learned counsel for the petitioners submits, on instructions, that petitioner No.1-wife of late Maj.D.K. Sawhney is not satisfied with the order (PPO No.M/F/0007/2014) dated 27.03.2014 sanctioning 50% of family pension in her favour and that she would invite a determination of her rights in accordance with law from this Court.
Appeal admitted.
Pleadings are complete. Post the matter for final hearing on its turn.
In view of the statement made on behalf of appellant no.1 at Bar, respondent-U.O.I. Shall free to cancel the PPO, mentioned above.
(Mahabir Singh) (Veena Khera)
Court Master Court Master