Supreme Court - Daily Orders
Anand Kumar Tiwari vs Union Of India . on 24 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.29 COURT NO.5 SECTION IVA
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.11831/2015
(Arising out of impugned final judgment and order dated 27/02/2015
in WP No. 2305/2012 passed by the High Court of Chhatisgarh at
Bilaspur)
ANAND KUMAR TIWARI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 24/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Kumar Rajesh Singh, Adv.
Ms. Punam Singh, Adv.
Ms. Niranjana Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. The special leave petition is dismissed.
Signature Not Verified Digitally signed by (Chetan Kumar) (H.S. Parasher) Chetan Kumar Date: 2015.04.24 17:59:10 IST Court Master Court Master Reason: