Supreme Court - Daily Orders
Union Of India vs Iqbal Hasan on 9 September, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.23 COURT NO.5 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)......CC No(s).
15800/2016
(Arising out of impugned final judgment and order dated 19/12/2014
in WPC No. 9049/2014 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
IQBAL HASAN AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 09/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. A.R. Nadkarni,ASG
Ms. Aishwarya Bhati,Adv.
Ms. Alka Agarwal,Adv.
Mr. Jaideep Singh,Adv.
Mr. Adarsh Kumar Tiwari,Adv.
Mr. T. Gopal,Adv.
Ms. Alka Agarwal,Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s) Mr. R. Venkataramani,Sr.Adv.
Mr. A. Natrain Rao,Sr.Adv.
Mr. Vikrant Yadav,Adv.
Mr. Anis Ahmed Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Signature Not VerifiedIssue notice on the SLP as well as on the prayer for Digitally signed by OM PARKASH SHARMA Date: 2016.09.09 interim relief. 17:06:00 IST Reason:
[O.P. SHARMA] [RAJINDER KAUR] AR-cum-PS COURT MASTER