Supreme Court - Daily Orders
Comptroller And Auditor General Of ... vs M.R. Gupta on 6 August, 2018
Bench: Arun Mishra, S. Abdul Nazeer
1
ITEM NO.28 COURT NO.7 SECTION IV-B
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).24977/2018
(Arising out of impugned final judgment and order dated 17-01-2018
in CWP No.871/2018 passed by the High Court Of Punjab & Haryana At
Chandigarh)
COMPTROLLER AND AUDITOR GENERAL OF INDIA Petitioner(s)
VERSUS
M.R. GUPTA Respondent(s)
(With appln.(s) for c/delay in filing SLP)
Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. V. Mohana,Sr.Adv.
Mr. Sanjay Kumar Pathak,Adv.
Mr. Nikhil Rohatgi,Adv.
Mr. Shashank Khurana,Adv.
for Mrs. Anil Katiyar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the matter. The special leave petition is, accordingly, dismissed.
Pending application, if any, shall stand dismissed. We regretfully note that the matter has unnecessarily travelled to this Court. The kind of claims involved should not have been rejected and in no view of the matter Signature Not Verified Digitally signed by SARITA PUROHIT should have been contested up to Supreme Court. Let some Date: 2018.08.09 11:48:41 IST Reason: good sense prevail in to litigation policy. We are not happy the way in which frivolous kind of petitions are filed in this Court. Let a copy of this order be sent to 2 the Comptroller & Auditor General of India for taking appropriate action as to litigation policy.
(Jagdish Chander) (Sarita Purohit) Branch Officer AR-cum-PS