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

B. N. Dwivedi (Ifs) vs Union Of India . on 19 September, 2016

Bench: J. Chelameswar, Abhay Manohar Sapre

     ITEM NO.30                            COURT NO.5               SECTION IVA

                               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).
     16977/2016

     (Arising out of impugned final judgment and order dated 03/05/2016
     in WP No. 6483/2009 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     B. N. DWIVEDI (IFS)                                             Petitioner(s)

                                                  VERSUS

     UNION OF INDIA & ORS.                                           Respondent(s)

     (with appln. (s) for c/delay in filing slp)

     Date : 19/09/2016 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.   Ajit Kumar Sinha,Sr.Adv.
                                   Mr.   Ashwarya Sinha,Adv.
                                   Mr.   Srijan Sinha,Adv.
                                   Mr.   Abhijeet Sinha,Adv.


     For Respondent(s)

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

Delay condoned.

Issue notice returnable in four weeks.

[O.P. SHARMA] [RAJINDER KAUR] AR-cum-PS COURT MASTER Signature Not Verified Digitally signed by OM PARKASH SHARMA Date: 2016.09.20 17:14:55 IST Reason: