Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

N.S. Hoon vs Hon'Ble Mr.Justice Jayanta ... on 12 March, 2015

Bench: V. Gopala Gowda, C. Nagappan

     ITEM NO.5                                   COURT NO.10                    SECTION X

                                    S U P R E M E C O U R T O F              I N D I A
                                            RECORD OF PROCEEDINGS

     SUO MOTU CONMT.PET.(CRL.) No. 8/2009 in I.A. No. 1 IN W.P.(C)NO.
     D16866/2009

     N.S. HOON & ANR.                                                            Petitioner(s)
                                     VERSUS
     HON'BLE MR.JUSTICE JAYANTA K.BISWAS&ORS.                                    Respondent(s)

     (With appln.(s) for directions and office report)

     WITH
     CONMT.PET.(Crl.) D14089/2010
     (With Office Report)

     I.A. NOS. 13.-16 IN SLP(C) No. 30648-30651/2010
     (for against registrar's orders and Office Report)

      S.L.P.(C).../2013 CC No. 21838/2013
     (With appln.(s) for c/delay filing SLP and c/delay in refiling SLP
     and permission to appear and argue in person and Office Report)

     Date : 12/03/2015 These matters were called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE V. GOPALA GOWDA
                            HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)                      Mr. Ajay Marwah, Adv.
                                           For Applicant-in-person(NP)

     For Respondent(s)                     Mr. Jaideep Gupta, Sr. Adv.
                                           Ms. Sadhna Sandhu, Adv.
                                           Mr. B.V. Balram Das, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Mr. Ajay Marwah, learned counsel appears for applicant in person and seeks adjournment on the ground that the applicant is undergoing treatment for certain ailments. In support of his statement he produced a copy of report of Woodlands Multispeciality Hospital Limited. The same shall be taken on Signature Not Verified Digitally signed by record. Vinod Kumar Date: 2015.03.18 17:23:00 IST Reason: In view of the above, list the matters on 26.03.2015.

                         (VINOD KR.JHA)                           (MALA KUMARI SHARMA)
                          COURT MASTER                              COURT MASTER