Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Bheem Singh Meena on 9 March, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.56 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
Petition(s) for Special Leave to Appeal (C) No(s). 30505/2013
(Arising out of impugned final judgment and order dated
21/12/2012 in WPC No. 7325/2010 passed by the High Court Of
Delhi At New Delhi)
GOVT. OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
BHEEM SINGH MEENA Respondent(s)
(with interim relief and office report)
Date : 09/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Alka Agarwal, Adv.
Mr. R.R. Rajesh, Adv.
for Mr. D. S. Mahra,AOR(NP)
For Respondent(s) Ms. Asha Jain Madan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent undertakes to furnish an additional copy of the counter affidavit to the learned counsel for the petitioners within one week from today.
Learned counsel for the petitioners seeks some time to enable her to file rejoinder affidavit.
Prayer is allowed.
Signature Not VerifiedDigitally signed by Rejoinder affidavit be filed within four weeks from Parveen Kumar Chawla Date: 2015.03.10 17:05:32 IST Reason: today. List thereafter.
(Parveen Kr. Chawla) (Renu Diwan)
Court Master Court Master