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Union Of India vs Sehdev Paswan on 5 September, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.53                           COURT NO.5                  SECTION IVB

                               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). 29030-29031/2012

     (Arising out of impugned final judgment and order dated 28/02/2011
     in CWP No. 17482/2006 04/11/2011 in CWP No. 17482/2006 04/11/2011
     in RA No. 399/2011 passed by the High Court Of Punjab & Haryana At
     Chandigarh)

     UNION OF INDIA & ORS.                                             Petitioner(s)

                                                 VERSUS

     SEHDEV PASWAN & ORS.                                              Respondent(s)

     (with interim relief and office report)

     Date : 05/09/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)             Mr.   A.N.S. Nadkarni,ASG
                                   Mr.   K. Radhakrishnan,Sr.Adv.
                                   Mr.   Debasish Bharuka,Adv.
                                   Mr.   Gopal Sankara Narayan,Adv.
                                   Mr.   B. Krishna Prasad,Adv.


     For Respondent(s)             Mr.   Rana Mukherjee,Sr.adv.
                                   Ms.   Uttara Babbar,Adv.
                                   Ms.   Daisy Kannah,Adv.
                                   Mr.   S.S. Khetrapal,Adv.
                                   Ms.   Ekta Pradhan,Adv.
                                   Ms.   Akanksha Choudhary,Adv.
                                   Ms.   Anukansha Kalkeri,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Not taken up.

List on 13th September, 2016.

Reason: [O.P. SHARMA] [RAJINDER KAUR] AR-cum-PS COURT MASTER