Supreme Court - Daily Orders
Union Of India And Others. vs Thomas Vaidyan M., Mh Tvm on 8 December, 2015
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.15 + 24 COURT NO.1 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5327/2015
UNION OF INDIA AND OTHERS. Appellant(s)
VERSUS
THOMAS VAIDYAN M., MH TVM Respondent(s)
WITH
S.L.P.(C)...CC No. 19303/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P. (C) No.20721/2015
(With Interim Relief and Office Report)
S.L.P. (C) No.20499/2015
(With Interim Relief and Office Report)
C.A.No.11936-11937/2014
(With appln.(s) for condonation of delay in filing appeal and leave
to appeal u/s 31 (1) of the Armed Forces Tribunal Act, 2007 and
Office Report)
S.L.P. (C) No.34797/2014
(With appln. (s) for permission to file additional documents and
interim relief and office report)
S.L.P. (C) No.26617/2015
(With appln. (s) for permission to place addl. documents on record
and interim relief and office report)
S.L.P. (C) No.26620/2015
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
S.L.P. (C) No.26568/2015
(With appln. (s0 for seeking permission to place on record
additional events/documents and interim relief and office report)
Date : 08/12/2015 These petitions/appeal were called on for hearing
today.
CORAM :
HON'BLE THE CHIEF JUSTICE
Signature Not Verified
HON'BLE MR. JUSTICE A.K. SIKRI
Digitally signed by
ASHOK RAJ SINGH
Date: 2015.12.12
12:36:38 IST
Reason: HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s)
Mr. Aravind P. Datar, Sr. Adv.
Ms. Jyoti Singh, Sr. Adv.
Ms. Aishwarya Bhati, Adv.
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Ms. Tinu Bajwa, Adv.
Mr. Amandeep Joshi, Adv.
Mr. Hemendra Sharma, Adv.
Mr. Adarsh Kr. Tiwari, Adv.
Mr. Dillip Kr. Nayak, Adv.
Mr. T. Gopal, Adv.
Mr. Mukul Rohatgi, AG
Mr. P.S. Patwalia, ASG
Mr. Maninder Singh, ASG
Mr. Guru Krish Kumar, Sr. Adv.
Mr. R. Balasubramanian, Adv.
Ms. Meenakshi Grover, Adv.
Mr. Vikas Malhotra, Adv.
Mr. Pranav Kumar, Adv.
Mr. Tara Chandra Sharma, Adv.
Mr. Shailender Saini, Adv.
Mr. D. Shioram, Adv.
Mr. B.V. Balaram Das,Adv.
Mr. P.N. Razdan, Adv.
Mr. T.N. Razdan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties point out that some of the matters are not yet complete for hearing inasmuch as the respondents have not been served. Learned counsel for the petitioners in those cases shall take steps for serving the unserved respondents.
Parties are also free to file their pleadings/additional documents, if any.
List for final hearing on 9th February, 2016. S.L.P.(C)...CC No.19303/2015 Delay condoned.
Issue notice.
C.A.No.11936-11937/2014 To be de-tagged and list separately.
(ASHOK RAJ SINGH) (VEENA KHERA)
Court Master Court Master