Supreme Court - Daily Orders
Sarv Rural And Urban Welfare Society vs Union Of India . on 7 May, 2014
VITEM NO.21 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO.4 IN CIVIL APPEAL NO(s). 1086 OF 2013
SARV RURAL & URBAN WEL.SOC.TH:ITS PRSDT Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for early hearing and office report)
Date: 07/05/2014 This Application was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Applicant(s)/ Ms. Geeta Luthra, Sr. Adv.
Appellant(s) Mr. D.N. Goburdhan, Adv.
Mr. Prabal Bagchi, Adv.
Mr. Abhishek Aggarwal, Adv.
For Respondent(s)
Mr. Jatinder Kumar Bhatia,Adv.
Ms. Binu Tamta ,Adv
Mr. Annam D.N. Rao ,Adv
Ms. Neelam Jain, Adv.
Ms. A. Venkatesh, aDv.
Ms. Vaishali R., Adv.
Mr. R.K. Rathore, Adv.
Mr. S.S. Rawat, Adv.
Mr. Radhakanta Tripathy, Adv.
Mr. D.S. Mahra ,Adv.
UPON hearing counsel the Court made the following
O R D E R
Hearing of civil appeal is expedited. Appeal to be listed for final hearing within six months.
I.A. No.4 of 2014 stands disposed of.
(Neetu Khajuria) (Renu Diwan)
Sr.P.A. Court Master