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Mukesh Kumar Singhal vs Union Of India . on 8 July, 2016

Bench: V. Gopala Gowda, Adarsh Kumar Goel

  ITEM NO.31                                 COURT NO.8                SECTION IIB

                                 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 (Crl.)...... CRLMP                       No(s).
  10311/2016

  (Arising out of impugned final judgment and order dated 06/10/2015
  in CRR No. 164/2015 passed by the High Court Of Calcutta)

  MUKESH KUMAR SINGHAL                                                  Petitioner(s)

                                                    VERSUS

  UNION OF INDIA AND ORS.                                               Respondent(s)

  (with appln. (s) for c/delay in filing SLP)

  Date : 08/07/2016 This petition was called on for hearing today.

  CORAM :
                           HON'BLE MR. JUSTICE V. GOPALA GOWDA
                           HON'BLE MR. JUSTICE ADARSH KUMAR GOEL

  For Petitioner(s)
                                        Mr. Sanjeev Malhotra,Adv.


  For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Delay condoned.

We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.

Pending applications, if any, stand disposed of.

[SUMAN JAIN] [SUKHBIR PAUL KAUR] 10:27:32 IST Reason: COURT MASTER A.R.-CUM-P.S.