Supreme Court - Daily Orders
Union Of India vs Shamnad Basheer . on 27 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.25 COURT NO.8 SECTION XII
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). 18142/2015
(Arising out of impugned final judgment and order dated 10/03/2015
in WP No. 1256/2011 passed by the High Court Of Madras)
UNION OF INDIA Petitioner(s)
VERSUS
SHAMNAD BASHEER & ORS. Respondent(s)
(With appln. (s) for permission to file lengthy list of dates)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Tushar Mehta,ASG.
Ms. Geeta Luthra,Sr.Adv.
Mr. Ajay Sharma,Adv.
Mr. Abhishek Attrey,Adv.
Mr. Ujjwal Jain,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Arvind Datar,Sr.Adv.
Ms. Liz Mathew,Adv.
Mr. R.Basant,Adv.
Mr. Sai Vinod,Adv.
Ms. Malavika Prasad,Adv.
Mr. M.R. Philip,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsels for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.07.28 (MADHU BALA) (ASHA SONI)
17:12:41 IST
Reason: COURT MASTER COURT MASTER