Supreme Court - Daily Orders
Delhi Jal Board vs Rameshwar Singh on 10 April, 2015
Bench: M.Y. Eqbal, Amitava Roy
ITEM NO.31 COURT NO.10 SECTION XV
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). 10228/2015
(Arising out of impugned final judgment and order dated 05/03/2015
in LPA No. 130/2015 passed by the High Court Of Delhi At New Delhi)
DELHI JAL BOARD Petitioner(s)
VERSUS
RAMESHWAR SINGH & ANR Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 10/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Suresh Chandra Tripathy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Sukhbir Paul Kaur) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.04.10
17:19:56 IST
Reason: