Supreme Court - Daily Orders
The State Of Uttarakhand State Of ... vs Harish Chandra Sharma on 11 May, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.45 & 76 COURT NO.7 SECTION X
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)....../2015
CC No(s). 8283/2015
(Arising out of impugned final judgment and order dated 30/07/2014
in WP No. 1873/2013 passed by the High Court of Uttarakhand at
Nainital)
STATE OF UTTARAKHAND & ORS. Petitioner(s)
VERSUS
HARISH CHANDRA SHARMA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH SLP......CC No(s). 8658/2015
(With appln(s) for c/delay in filing SLP and office report)
SLP......CC No(s). 8735/2015
(With appln(s) for c/delay in filing SLP and office report)
Date : 11/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rahul Verma,AAG
Mr. Anuvrat Sharma,Adv.
Mr. Rajiv Nanda,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Until further orders, there shall be interim stay of operation of the orders impugned herein and the petitioners are permitted to continue to make deductions towards Contributory Pension Scheme (CPS) without prejudice to the rights of the respondents.
Tag with SLP(C) Nos.5878-5879/2015.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by (SHARDA KAPOOR) Jayant Kumar Arora COURT MASTER Date: 2015.05.12 17:36:06 IST COURT MASTER Reason: