Supreme Court - Daily Orders
Union Of India vs R.S. Kadian on 13 November, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.61 COURT NO.15 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 36389/2019
(Arising out of impugned final judgment and order dated 12-04-2019
in WP(C) No. 19014/2006 12-04-2019 in WP(C) No. 3010/2010 passed by
the High Court Of Delhi At New Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
R.S. KADIAN Respondent(s)
( IA No.164458/2019-CONDONATION OF DELAY IN FILING and IA
No.164460/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 13-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. K.M. Natraj, ASG
Ms. Binu Tamta, Adv.
Mr. Apoorv Kurup, Adv.
Ms. B. Sunita Rao, Adv.
Ms. Upama Bhattacharjee, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Ms. V. Mohana, Sr. Adv.
Ms. Garima Bajaj, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner wants to rely on the statement which are not on the records of the case. Learned counsel is permitted to file appropriate affidavit in this regard.
List on Tuesday, the 14th January, 2020.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.11.14 (R. NATARAJAN) 16:48:04 IST Reason: (SANTOSH KUMAR) COURT MASTER (SH) BRANCH OFFICER