Supreme Court - Daily Orders
K. Raghupathi vs The State Of Uttar Pradesh on 18 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
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ITEM NO.51 COURT NO.9 SECTION XIV/II
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). 10128/2016
(Arising out of impugned final judgment and order dated 05/04/2016
in WPC No. 7934/2015 05/04/2016 in CM No. 12753/2016 passed by the
High Court Of Delhi At New Delhi)
GOVT. OF NATIONAL CAPITAL TERRITORY OF DELHI Petitioner(s)
VERSUS
NARESH KUMAR AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(Crl) No. 3026/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and impleadment and Office Report)
SLP(C) No. 10191/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
Date : 18/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s)
*Mr. C.U. Singh, Sr.Adv.
Mr. Chirag M. Shroff,Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. Naveen R. Nath,Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
VINOD KUMAR
Date: 2016.04.18
16:51:48 IST
Reason: Mr. Ranjit Kumar, SG
Mr. R. Balasubramanian, Adv.
Mr. Pranav Kumar, Adv.
Mrs. Anil Katiyar, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
List tomorrow at the top of the Board.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER
(*Appearance slip not given)