Supreme Court - Daily Orders
Ram Chander (D) Thr. Lrs. vs Union Of India Ministry Of Defence ... on 1 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.54 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). 31024/2014
(Arising out of impugned final judgment and order dated 21/08/2013
in CWP No. 3845/2013 passed by the High Court Of Delhi At New
Delhi)
RAM CHANDER Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 01/05/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Dr. Krishan Singh Chauhan,Adv.
Mr. Ajit Kumar Ekka, Adv.
Mr. Ravi Prakash, Adv.
Mr. Chand Kiran, Adv.
Mr. Murari Lal, Adv.
For Respondent(s) Mr. N.K. Kaul, ASG
Ms. Aishwarya Bhati, Adv.
Mr. Nitesh Daryanani, Adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, counter affidavit may be filed within six weeks from today.
Rejoinder affidavit, if any, may be filed within four weeks thereafter. (MEENAKSHI KOHLI) Signature Not Verified (SAROJ SAINI) COURT MASTER Digitally signed by Meenakshi Kohli Date: 2015.05.05 COURT MASTER 11:30:26 IST Reason: