Supreme Court - Daily Orders
Union Of India vs Shrey Bajaj on 4 May, 2017
Bench: Pinaki Chandra Ghose, Rohinton Fali Nariman
ITEM NO.8 COURT NO.6 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). 7849/2017
(Arising out of impugned final judgment and order dated
16/12/2016 in WP No. 11739/2016 passed by the High Court Of Delhi
At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
SHREY BAJAJ & ANR. Respondent(s)
(with interim relief)
Date : 04/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Aman Sinha, Sr. Adv.
Mr. Nischal Kr. Neeraj, Adv.
Mr. V.V. Pattabhi Ram, Adv.
Ms. Nupoor Sinha, Adv.
Mr. Satyaveer Singh, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. Arvind Kumar Gupta, AOR
Mr. Anil Singal, Adv.
Mr. Sanjeev Manchanda, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SUMAN JAIN) Court Master Court Master Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.05.06 12:50:25 IST Reason: