Supreme Court - Daily Orders
Union Of India vs Deepa Tomar on 11 May, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.22 COURT NO.3 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........../2015
(CC No(s).8262/2015)
(Arising out of impugned final judgment and order dated 03/12/2014
in WPC No.1051/2014 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
DEEPA TOMAR Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 11/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. P.S. Patwalia,ASG
Ms. Sushma Suri,Adv.(Not present)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice by Speed Post. Tag with SLP(C)No.13384 of 2015. In the meantime, implementation of the impugned judgment shall remain stayed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.05.12 16:29:02 IST Reason: