Supreme Court - Daily Orders
Rajendra Kumar Sharma vs Union Of India . on 6 January, 2017
Bench: Dipak Misra, R. Banumathi
ITEM NO.3 COURT NO.2 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) No.26649/2016
(Arising out of impugned final judgment and order dated 30/05/2016
in WPC No. 7585/2014 passed by the High Court of Delhi at New
Delhi)
RAJENDRA KUMAR SHARMA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 06/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Ranbir Yadav, Adv.
Mr. Puran Mal Saini, Adv.
Ms. Anzu. K. Varkey, AOR
Mr. Pati Raj Yadav, Adv.
For Respondent(s) Mr. A.K. Panda, Sr. Adv.
Mr. Vibhu Shanker Mishra, Adv.
Mrs. Samta P. Mishra, Adv.
Mr. Rajesh Mishra, Dv.
Mr. Arun Kr. Yadav, Adv.
Mr. G.S. Makkar, Adv.
Mr. Hrishikesh Baruah, AOR
Ms. Radhika Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Regard being had to the letter circulated on behalf of the respondent No.3, four weeks' time is granted for Signature Not Verified Digitally signed by filing counter affidavit. CHETAN KUMAR Date: 2017.01.07 12:49:19 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master