Supreme Court - Daily Orders
Dr. G. Srinivasan vs Union Of India And Ors. on 16 January, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.9 COURT NO.4 SECTION IV-A
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). 9725/2016
(Arising out of impugned final judgment and order dated 23-11-2015
in WA No. 6539/2013 passed by the High Court of Karnataka at
Bangalore)
DR. G. SRINIVASAN Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 16-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Jayant Bhushn, Sr.Adv.
Mr. Chinmoy Pradip Sharma, Adv.
Mr. Shailesh Kumar Sinha, Adv.
Mr. Yadvendra Yadav, Adv.
Mr. Puneet Taneja, Adv.
Ms. Arti Singh, AOR
For Respondent(s) Mr. A.K. Pandey, Sr.Adv.
Mr. Sanjay Kumar Pathak, Adv.
Mr.Pranay Ranjan, Adv.
Mr. G.S. Makker, Adv.
Mr. S.S. Ramdas, Sr.Adv.
Mr. Ankit Anandraj Shah, AOR
Mr. Abhilash Raju, Adv.
Mr. Ramdas Sundaraswamy, Sr.Adv.
Mr. Shanth Kumar V. Mhale, Adv.
Mr. Pradeep Sankar, Adv.
Mr. Kritin Joshi, Adv.
Mr. Rajesh Mahale, AOR
Mr. Puneet Taneja, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Signature Not VerifiedInterim application is dismissed.
Digitally signed by USHA RANI BHARDWAJ Date: 2018.01.17 16:59:22 IST Reason:(USHA RANI BHARDWAJ) (KAILASH CHANDER) AR CUM PS BRANCH OFFICER