Supreme Court - Daily Orders
Deepak Baveja vs Union Of India . on 3 February, 2016
Bench: S.A. Bobde, Amitava Roy
ITEM NO.7 IN COURT NO.11 SECTION XIV
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). 23148/2009
(Arising out of impugned final judgment and order dated 20/07/2009
in WPC No. 2458/2009 passed by the High Court of Himachal Pradesh
at Shimla)
DEEPAK BAVEJA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. (s) for permission to place addl. documents on record
and interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 14158/2007
(With Interim Relief and Office Report)
(for final disposal)
Date: 03/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Prashant Bhushan,Adv.
Mr. Rohit Kumar Singh, Adv.
Mr. Musaib Syed, Adv.
Mr. O. Kuttan, Adv.
For Respondent(s)
Mr. Suryanarayana Singh, Sr. Addl.AG
Ms. Prageeti Neekhra, Adv.
Mr. Naresh K. Sharma,Adv.
Mr. Mrinal Kanti Mandal, Adv.
Mr. Parijat Sinha,Adv.
Ms. Reshmi Rea Sinha, Adv.
Mr. S.C. Ghosh, Adv.
Mr. Somnath Banerjee, Adv.
Mr. R.P. Goyal, Adv.
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2016.02.04
Mr. A.K. Panda, Sr. Adv.
16:16:50 IST
Reason: Mr. M.P. Gupta, Adv.
Mr. M. Khairati, Adv.
Ms. Gunwant Dara, Adv.
Mr. D.S. Mahra, Adv.
-2-
Mr. Sanjay Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 23148/2009:-
It is common ground that this matter has become infructuous. Hence, the Special Leave Petition is disposed of having become infructuous.
Pending application(s), if any, filed in the matter are also disposed of.
However, we direct the Registry that the record of this matter be kept with the pending Special Leave Petition(C) No.14158 of 2007.
SLP(C) No. 14158/2007:-
On the joint prayer made by the learned counsel appearing for the parties, list the Special Leave Petition after two weeks. As prayed by the learned counsel appearing for the respondents, liberty is granted to file affidavit in the matter.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER