Supreme Court - Daily Orders
Gopal Chandra Mukherjee vs Food Corporation Of India on 5 May, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.20 COURT NO.1 SECTION XVI
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).13250/2017
(Arising out of impugned final judgment and order dated 17/01/2017
in APO No.291/2016 in AP No.167/2005 passed by the High Court Of
Calcutta)
GOPAL CHANDRA MUKHERJEE Petitioner(s)
VERSUS
FOOD CORPORATION OF INDIA Respondent(s)
(With interim relief and office report)
Date : 05/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Rahul Shyam Bhandari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.05.06 13:13:20 IST Reason: