Supreme Court - Daily Orders
Rattan Chand vs Union Of India . on 14 March, 2014
8
ITEM NO.44 COURT NO.11 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(s).35032-35033/2011
(From the judgement and order dated 29/08/2011 in WP No.5325/2008 and WP
No.14154/2009 of The HIGH COURT OF DELHI AT N. DELHI)
RATTAN CHAND ETC. ETC. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. ETC. ETC. Respondent(s)
(With appln(s) for permission to file additional documents and prayer for
interim relief and office report)
WITH SLP(C) NO. 10430-10431 of 2012
(With office report)
Date: 14/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Mr. S.B. Sanyal, Sr. Adv.
Mr. Naresh Kaushik, Adv.
Ms.Saroj Kumari Aggarwal, Adv.
Mrs Lalita Kaushik,Adv.
Mr. Sanjay R. Hegde, Adv.
Mr. S. Nithin, Adv.
Mr. K.M.D. Muhilan, Adv.
Mr. Anil Kumar Mishra-I, Adv.
Mr. Sameem Hayder, Adv.
For Respondent(s) Mr. Ashok K. Mahajan,Adv.
Mr. Mohan Jain, ASG
Mr. D.K. Thakur, Adv.
Mr. Keshav Thakur, Adv.
Mr. Shreekant N. Terdal ,Adv.
UPON hearing counsel the Court made the following
O R D E R
Leave granted The interim order passed earlier shall continue till the final disposal of the case.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER