Supreme Court - Daily Orders
Mahavir Prasad Sharma vs Union Of India on 28 September, 2018
Bench: Uday Umesh Lalit, Sanjay Kishan Kaul
ITEM NO.29 COURT NO.12 SECTION XIV
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). 32939/2018
(Arising out of impugned final judgment and order dated 19-02-2013
in WP(C) No. 1318/2012 passed by the High Court Of Delhi At New
Delhi)
MAHAVIR PRASAD SHARMA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.134840/2018-CONDONATION OF DELAY IN FILING)
Date : 28-09-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mrs. K. Sarada Devi, AOR
Mr. Amarjeet Singh Dheman, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 1928 days in filing this Special Leave Petition and we do not find any justifiable reason to condone this huge delay.
Even on merits, we find no reason to interfere with the impugned order passed by the High Court.
The Special Leave Petition is, accordingly, dismissed on the ground of delay as well as on merits. (JAYANT KUMAR ARORA) Signature Not Verified (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR Digitally signed by JAYANT KUMAR ARORA Date: 2018.09.29 10:25:59 IST Reason: