Supreme Court - Daily Orders
Union Of India vs Shishu Pal @ Shiv Pal on 21 October, 2019
Bench: Mohan M. Shantanagoudar, Ajay Rastogi
1
ITEM NO.12 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 34836/2019
(Arising out of impugned final judgment and order dated 07-02-2019
in WA No. 248/2018 passed by the Gauhati High Court)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SHISHU PAL @ SHIV PAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.156531/2019-CONDONATION OF DELAY
IN FILING and IA No.156532/2019-EXEMPTION FROM FILING O.T. and IA
No.156530/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 21-10-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Madhvi Divan, ASG
Mr. B. V. Balaram Das, AOR
Ms. Priyanka Das, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Sumit Upadhyay, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Additional Solicitor General Smt. Madhvi Divan submits that criminal cases were registered against the respondent as on Signature Not Verified the date of filing of the application to the post of Constable in Digitally signed by ASHWANI KUMAR Date: 2019.10.22 17:03:46 IST Reason: the CRPF, and that the respondent was very much aware of such criminal cases. Learned Additional Solicitor General is directed to 2 produce the copies of the FIR/FIRs or an affidavit by the appropriate authority disclosing the relevant details, including the date of registration of the FIRs in this case. Delay condoned.
Issue notice.
In the meantime, contempt proceedings are stayed.
(ASHWANI THAKUR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)