Supreme Court - Daily Orders
Vinod Rajaliwala vs Union Of India . on 9 September, 2014
Bench: Anil R. Dave, Uday Umesh Lalit
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ITEM NO.1 COURT NO.4 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). 117-118/2011
(Arising out of impugned final judgment and order dated 23/09/2010
in CA No. 10/2010,23/09/2010 in CWP No. 8422/2010,23/09/2010 in CA
No. 10/2010,23/09/2010 in CWP No. 8422/2010,23/09/2010 in CA No.
10/2010,23/09/2010 in CWP No. 8422/2010 passed by the High Court
Of Punjab & Haryana At Chandigarh)
VINOD RAJALIWALA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with application for directions and interim relief and office
report)
(For Final Disposal)
WITH
SLP(C) No. 7074/2010
(With Interim Relief and Office Report)
Date : 09/09/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Parag Tripathi, Sr. Adv.
Mr. Sarah Suri, Adv.
Mr. Yash Pal Dhingra, Adv.
For Intervenor Mr. P.N. Misra, Sr. Adv.
Mr. Gunjan Kumar, Adv.
For Mr. D. K. Sharma, Adv.
For Respondent(s) Mr. Amrendra Sharan, Sr. Adv.
Mr. Ravindra Bana, Adv.
(Resp. in SLP (C) 117-118 of 2011)
Signature Not Verified
Digitally signed by
Mr. V. K. Bali, Sr. Adv.
Jayant Kumar Arora
Date: 2014.09.11
10:44:06 IST
Mr. Karan Bhariok, Adv.
Reason:
Mr. Aditya Soni, Adv.
Mr. Christine A, Adv.
Mr. Gautam Awasthi, Adv.
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Mr. V. Shekhar, Sr. Adv.
Mr. V. K. Jain, Adv.
Mr. Anupam Lal Das, Adv.
Mr. Anirudh Singh, Adv.
Ms. Ritu Mann, Adv.
UPON hearing counsel the Court made the following
O R D E R
In view of the administrative order dated 11.01.2013, the matter be placed before Hon'ble The Chief Justice for appropriate orders.
It would be open to the learned counsel to mention the matter before the First Court.
(Jayant Kumar Arora) (Sneh Bala Mehra)
Sr. P.A. Assistant Registrar