Supreme Court - Daily Orders
Union Of India vs Naresh Kumar Etc Etc on 8 May, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.46 COURT NO.2 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)...... of 2015
CC No(s). 5855-5866/2015
(Arising out of impugned final judgment and order dated 26/10/2014
in WPC No. 766/2013,26/10/2014 in SN No. 220943/2014,26/10/2014 in
WPC No. 119/2014,26/10/2014 in WPC No. 782/2013,26/10/2014 in WA
No. 178/2014,26/10/2014 in WPC No. 735/2013,26/10/2014 in WPC No.
768/2013,26/10/2014 in WPC No. 771/2013,26/10/2014 in WPC No.
734/2013,26/10/2014 in WPC No. 770/2013,26/10/2014 in WPC No.
765/2013,26/10/2014 in WPC No. 774/2013,26/10/2014 in WA No.
153/2014 passed by the High Court Of Gauhati)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
NARESH KUMAR ETC ETC Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date: 08/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. P.S.Patwalia,Adv.
Mr. R. Bala,Adv.
Mr. Tushar Bakshi,Adv.
Ms. Kiran Bhardwaj,Adv.
Ms. Sushma Suri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the orders impugned. The special leave petitions are accordingly dismissed.
The petitioners-U.O.I. is however granted two months to comply with the direction issued by the High Court.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.05.08 17:56:12 IST Reason: (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER