Supreme Court - Daily Orders
Arvind Kumar Agarwal vs Union Of India on 27 November, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.9 Court 8 (Video Conferencing) SECTION XI
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). 13025/2020
(Arising out of impugned final judgment and order dated 14-01-2020
in WC No. 387/2020 passed by the High Court of Judicature at
Allahabad)
ARVIND KUMAR AGARWAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.112184/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 27-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Ankur Mahindroo, Adv.
Mr. Aakarsh Kamra, AOR
Ms. Megha Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Petitioner has given up the challenge to the Policy. We do not find merit in this Petition, the same is accordingly dismissed.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Charanjeet kaur
Date: 2020.12.01
10:47:45 IST
Reason: