Supreme Court - Daily Orders
Samiksha vs Union Of India on 20 September, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.10 COURT NO.7 SECTION IX
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) Nos.21166-21167/2017
(Arising out of impugned final judgment and order dated 11-08-2017
in CAW No.1823/2017 in Writ Petition No.4704/2017 and order dated
10-08-2017 in WP No.4704/2017 passed by the High Court Of
Judicature At Bombay At Nagpur)
SAMIKSHA & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75103/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.75101/2017-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER and IA
No.82613/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS[ALONGWITH THE
RECORD OF SLP(C)NO.20595/2017 ETC.] and IA
No.86189/2017-CLARIFICATION/DIRECTION)
Date : 20-09-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Sudheer Voditel, Adv.
Mr. Rohan Malviya, Adv.
Mr. Anupam Mishra, AOR
Ms. Pooja Singh, Adv.
For Respondent(s) Ms. Sonam Anand, Adv.
Mr. Yakesh Anand, Adv.
Mr. Sanjeev Anand, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
As a sequel to the above, pending interlocutory applications, if any, stand disposed of.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.09.20 16:56:31 IST Reason:(SANJAY KUMAR-II) (MADHU NARULA) COURT MASTER (SH) BRANCH OFFICER