Supreme Court - Daily Orders
Union Of India vs Purushottam Dass on 25 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.23 COURT NO.5 SECTION XIV
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)......CC No(s).
13582/2016
(Arising out of impugned final judgment and order dated 18/05/2015
in WP No. 912/2010 passed by the High Court Of Gauhati)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
PURUSHOTTAM DASS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
slp)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Jyotika Kalra,Adv.
Ms. Gurmeet Singh Makker,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of delay in filing the petition.
[O.P. SHARMA] [RAJINDER KAUR]
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by OM
PARKASH SHARMA
Date: 2016.07.26
15:30:05 IST
Reason: