Supreme Court - Daily Orders
Union Of India vs Sehdev Paswan on 30 August, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.43 COURT NO.5 SECTION IVB
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) Nos.29030-29031/2012
(Arising out of impugned final judgment and order dated 28/02/2011
in CWP No. 17482/2006 04/11/2011 in CWP No. 17482/2006 04/11/2011
in RA No. 399/2011 passed by the High Court of Punjab & Haryana at
Chandigarh)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SEHDEV PASWAN & ORS. Respondent(s)
(With interim relief and office report)
Date : 30/08/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A. R. Nadkarni, ASG.
Mr. Devashish Bharuka, Adv.
Mr. G. Shankar Narayan, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Rana Mukherjee, Sr. Adv.
Ms. Uttara Babbar,Adv.
Ms. Daisy Hannah, Adv.
Mr. S.S. Khetrapal, Adv.
Ms. Ekta Pradhan, Adv.
Ms. Akansha Choudhary, Adv.
Ms. Anukansha K., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Not Taken up. List on Monday i.e. 05th September, 2016.
(RASHMI DHYANI) (RAJINDER KAUR)
Signature Not Verified
SR.P.A. COURT MASTER
Digitally signed by
RASHMI DHYANI
Date: 2016.09.01
10:40:46 IST
Reason: