RAKESH KUMAR v. UNION OF INDIA

ITEM NO.14 COURT NO.12 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).8289/2016

[Arising out of impugned final judgment and order dated 05-01-2016 in WP No.12/2016 passed by the High Court of Delhi at New Delhi]

UNION OF INDIA & ORS. Respondent(s) Date : 05-12-2024 This petition was called on for hearing today.

CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA

For Petitioner(s) Mr. Sanjay Kumar Tyagi, AOR Mr. Chandra Shekhar, Adv. For Respondent(s) Mr. Vikramjit Banerjee, A.S.G.

Mr. Amrish Kumar, AOR UPON hearing the counsel the Court made the following O R D E R

1. The matter is not taken up.

2. List next week.

(RAVI ARORA) (MAMTA RAWAT) COURT MASTER (SH) COURT MASTER (NSH)