Supreme Court - Daily Orders
Smt. Tara Devi vs Union Of India on 5 February, 2018
Bench: J. Chelameswar, Sanjay Kishan Kaul
ITEM NO.10 COURT NO.2 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1194/2018
(Arising out of impugned final judgment and order dated 03-01-2017
in WA No. 713/2016 passed by the High Court Of M.P Principal Seat
at Jabalpur)
SMT.TARA DEVI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.14956/2018-CONDONATION OF DELAY IN FILING and IA
No.14957/2018-EXEMPTION FROM FILING O.T.)
Date : 05-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. N. Annapoorani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We find no ground to interfere. The special leave petition is dismissed. Pending application, if any, stands disposed of.
(USHA RANI BHARDWAJ)
Signature Not Verified
(RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Digitally signed by USHA
RANI BHARDWAJ
Date: 2018.02.06
17:08:09 IST
Reason: