Supreme Court - Daily Orders
Union Of India And Ors. Etc. vs G. J. Singh And Ors. Etc. on 29 March, 2016
Bench: Dipak Misra, Shiva Kirti Singh
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ITEM NO.5 & 23 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 35548-35554/2015
(Arising out of impugned final judgment and order dated
03/09/2015 in WPC No. 153/2013, WPC No. 4932/2012, WPC No.
5418/2012, WPC No. 6286/2013, WPC No. 5620/2012, WPC No.
8040/2012 and WPC No. 520/2013 passed by the High Court Of
Delhi At New Delhi)
UNION OF INDIA AND ORS. ETC. Petitioner(s)
VERSUS
G. J. SINGH AND ORS. ETC. Respondent(s)
(With appln. For impleadment and permission to file addtional
documents and interim relief and office report)
(FOR FINAL DISPOSAL)
WITH
SLP(C) No. 12393/2013
SLP(C)....CC No. 5735 of 2016
(With appln. for permission to file SLP and office report)
SLP(C)....CC No. 5737 of 2016
(With appln. for permission to file SLP and office report)
SLP(C)....CC No. 5736 of 2016
(With appln. for permission to file SLP and office report)
SLP(C)....CC No. 5738 of 2016
(With appln. for permission to file SLP and office report)
SLP(C)....CC No. 5742 of 2016
(With appln. for permission to file SLP and office report)
SLP(C)....CC No. 5740 of 2016
(With appln. for permission to file SLP and office report)
SLP(C)....CC No. 5743 of 2016
Signature Not Verified
(With appln. for permission to file SLP and office report)
Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.03.30
17:12:24 IST
Reason:
Date : 29/03/2016 These petitions were called on
for hearing today.
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CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ranjit Kumar, S.G.
Ms. Binu Tamta, Adv.
Ms. Asha G. Nair, Adv.
Ms. Sushma Suri,Adv.
Mr. B. Krishna Prasad,Adv.
Mr. Siddharth Luthra, Sr. Adv.
Ms. Supriya Juneja, Adv.
For Respondent(s) Mr. Ankur Chibber, Adv.
Mr. R.S. Chiller, Adv.
Mr. Anil Kumar Gautam,Adv.
Ms. Rekha Palli, Sr. Adv.
Ms. Punam Singh, Adv.
Ms. Ankita Patnaik, Adv.
Ms. Garima Sachdeva, Adv.
Mr. Deepak Goel,Adv.
Mr. Narender Hooda, Adv.
Mr. Aviral Dhirendra, Adv.
Mr. R. Mishra, Adv.
Mr. Amit, Adv.
Mr. Devashish Bharuka,Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Nagendra Rai, Sr. Adv.
Mr. Vishwajit Singh,Adv.
Mr. G. Singh, Adv.
Mr. Pijush, Adv.
Mr. Pankaj Singh, Adv.
Ms. Jyoti Singh, Sr. Adv.
Mr. Vabhav Kalra, Adv.
Ms. N. Annapoorani,Adv.
Mr. Amit Kumar,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Let the matters be listed on 26.04.2016.
The matters where pleadings are complete, shall be taken up for hearing.
The matters in which notices have not been issued, since the controversy centers around the judgment and order passed by the Division Bench of the High Court of Delhi, the parties can argue either in favour or against it.
[ Charanjeet Kaur ] [ H.S. Parasher ] A.R.-cum-P.S. Court Master