Supreme Court - Daily Orders
Union Of India vs P. Perumal on 3 January, 2017
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.7 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.3/2016 in
Petition(s) for Special Leave to Appeal (C) No(s).27451/2016
(Arising out of impugned final judgment and order dated 31/07/2015
in WPC No.7177/2015 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
P. PERUMAL Respondent(s)
(For stay and office report)
WITH
I.A.No.3 in SLP(C)No.27285/2016 - (For stay and Office Report)
Date : 03/01/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Aman Sinha,Sr.Adv.
Mr. Ashok K. Srivastava,Adv.
Mr. R.S. Jena,Adv.
Ms. Jyotika Kalra,Adv.
Mr. Bhavan Mishra,Av.
For Mr. B.K. Prasad,Adv.
For Respondent(s) Mr. Anil Kumar Gautam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. 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.
Applications for stay are allowed.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.01.04 14:41:52 IST (Sarita Purohit) (Jaswinder Kaur) Court Master Court Master Reason: