Supreme Court - Daily Orders
Union Of India vs Priyabrat Singh on 26 September, 2023
Bench: Abhay S. Oka, Pankaj Mithal
SLP (C) No(s). 7099/2023
ITEM NO.40 + 51 COURT NO.11 SECTION XVII
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). 7099/2023
(Arising out of impugned final judgment and order dated 14-09-2022
in WP(S) No. 6050/2019 passed by the High Court of Jharkhand at
Ranchi)
THE UNION OF INDIA & ORS. Petitioner(s)
VERSUS
PRIYABRAT SINGH Respondent(s)
WITH
DIARY NO.(S). 23597/2023 (Item No.51)
(FOR ADMISSION and I.R. and IA No.151082/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.151080/2023-CONDONATION OF
DELAY IN REFILING/CURING THE DEFECTS)
Date : 26-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
Ms. Rajeshwar Shankar, Adv.
Mr. Jay Nirupama, Adv.
Mr. Niroop Sukriti, Adv.
For Respondent(s) Mr. Jalisur Rahman, Adv.
Mr. Kumar Mihir, AOR
Mr. Rishabh Sancheti, Adv.
Ms. Padma Priya, Adv.
Mr. Anchit Bhandari, Adv.
Mr. Suyash Jain, Adv.
Mr. Chirag Kalani, Adv.
Mr. Karan Bhootra, Adv.
Mr. K. Paari Vendhan, AOR
Signature Not Verified UPON hearing the counsel the Court made the following
Digitally signed by
Deepak Singh
O R D E R
Date: 2023.09.27 19:33:09 IST Reason:
Delay condoned.
1 SLP (C) No(s). 7099/2023 Heard the learned counsel appearing for the petitioners. No case for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petitions are accordingly dismissed. However, the question of law is kept open.
Pending application stands disposed of accordingly.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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