Supreme Court - Daily Orders
Union Of India vs Mukti Singha on 15 December, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.41 COURT NO.4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36816/2017
(Arising out of impugned final judgment and order dated 11-07-2017
in WPCT No. 123/2017 passed by the High Court At Calcutta)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
MUKTI SINGHA Respondent(s)
(FOR I.R. and IA No.132384/2017-CONDONATION OF DELAY IN FILING)
Date : 15-12-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Ms. Sangeeta Joshi, Adv.
Ms. Rashmi Malhotra, Adv.
Ms. Disha Vaish, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meanwhile, there will be a stay of operation of the impugned judgment.
Tag with SLP (C) Nos. 6807-6808/2016. (MEENAKSHI KOHLI) Signature Not Verified (KAILASH CHANDER) COURT MASTER Digitally signed by MEENAKSHI KOHLI Date: 2017.12.18 COURT MASTER 11:33:40 IST Reason: