Union Of India Petitioner(S) v. Poonam Manchanda And Others (S).

Supreme Court Of India

Jul 8, 2019

Judgment

CaseIQ

1. Issue notice.

2. Mr. Pukhrambam Ramesh Kumar, learned counsel appearing on caveat accepts notice on behalf of respondent no. 1

3. Respondent nos. 2 & 3 are stated to be proforma respondents but we are of the view that the said respondents need to be served.

4. List on 02.08.2019.

5. Till the next date of hearing, there shall be stay of the operation of the impugned judgment and order.

(For Admission and I.R.),Petition(s) for Special Leave to Appeal (C) No(s). 14194/2019