Supreme Court - Daily Orders
Union Of India vs N Murugesan on 30 August, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.12 COURT NO.10 SECTION IV-A
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). 17910-
17911/2019
(Arising out of impugned final judgment and order dated 26-04-2019
in WA No. 1555/2018 and WA No. 1556/2018 passed by the High Court
Of Karnataka At Bengaluru)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
N MURUGESAN Respondent(s)
(FOR ADMISSION )
Date : 30-08-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Sanjay Jain, ASG
Mr. Gurmeet Singh Makker, AOR
Ms. Vimla Sinha, Adv.
Mr. Ranjan Kumar Chourasiya, Adv.
Mr. Abhishek Kumar, Adv.
Mr. Yuvraj Sharma, Adv.
For Respondent(s) Mr. K. B. Sounder Rajan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Notice is accepted by learned counsel for the respondent-N. Murugesan and respondent No.2 be served dasti.
Counter affidavit be filed within two weeks. Rejoinder, if any, be filed within two weeks thereafter. There shall be stay of operation of the impugned order in the meantime.
Signature Not VerifiedDigitally signed by ASHA SUNDRIYAL Date: 2019.08.31
List after six weeks.
11:17:00 IST Reason: (ASHA SUNDRIYAL) (ANITA RANI AHUJA) COURT MASTER COURT MASTER