Supreme Court - Daily Orders
Kanhaiya Bhalotia Etc vs Union Of India Etc on 16 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.56 COURT NO.5 SECTION XVI
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.18384-18389/2014
(Arising out of impugned final judgment and order dated 26/09/2013
in MA No. 503/2011,26/09/2013 in MA No. 525/2011,26/09/2013 in MA
No. 526/2011,26/09/2013 in MA No. 527/2011,26/09/2013 in MA No.
528/2011,26/09/2013 in MA No. 531/2011 passed by the High Court Of
Patna)
KANHAIYA BHALOTIA ETC Petitioner(s)
VERSUS
UOI ETC Respondent(s)
Date: 16/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. Mohit Kumar Shah, AOR
For Respondent(s) Mr. Atul Yeshwant Chitale, Sr. Adv.
Ms. B. Sunita Rao, Adv.
Ms. Diksha Rai, Adv.
Mr. Anurag, Adv.
Ms. Deepshikha Bharati, Adv.
Mr. Shreekant N. Terdal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Regard being had to the letter circulated on behalf of the petitioner, four weeks' time is granted for filing rejoinder affidavit. It is hereby directed that no further Signature Not Verified adjournment shall be granted in the matter. Digitally signed by Chetan Kumar Date: 2015.03.18 17:57:16 IST Reason: (Chetan Kumar) (H.S. Parashar) Court Master Court Master