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Supreme Court - Daily Orders

Union Of India vs Ramesh Chand on 14 July, 2023

Bench: Hrishikesh Roy, Pankaj Mithal

                                          IN THE SUPREME COURT OF INDIA

                                          CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO.         /2023
                                  (Arising out of SLP(C)     No(s).31906/2018)

     UNION OF INDIA & ORS.                                                           Appellant (s)

                                                     VERSUS
     RAMESH CHAND                                                                    Respondent(s)

                                                    O R D E R

Leave granted.

Heard Mr. Vikramjeet Banerjee, learned Additional Solicitor General of India appearing for the appellant(s). Also heard Mr. Sriram Parakkat, learned counsel for the respondent.

The respondent was inducted decades earlier on 07.06.1999 as a Farash and was granted the benefit of regularisation by the Central Administrative Tribunal, Chandigarh. This judgment stood affirmed by the Division Bench of the High Court. Considering the circumstances, we are not inclined to entertain this Appeal. Accordingly, the Appeal stands dismissed.

However, on urging of Mr. Vikramjeet Banerjee, the question of law, if any, is kept open.

Pending application(s), if any, stand closed.

.......................J. ( HRISHIKESH ROY ) .........................J. ( PANKAJ MITHAL ) NEW DELHI;

     JULY 14, 2023
Signature Not Verified

Digitally signed by
Jayant Kumar Arora
Date: 2023.07.18
17:25:20 IST
Reason:




                                                                                                      1
ITEM NO.59                COURT NO.9                 SECTION IV-B

               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).   31906/2018

(Arising out of impugned final judgment and order dated 16-08-2017 in CWP No. 21497/2015 passed by the High Court Of Punjab & Haryana At Chandigarh) UNION OF INDIA & ORS. Petitioner(s) VERSUS RAMESH CHAND Respondent(s) Date : 14-07-2023 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Vikramjit Banerji, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Harish Pandey, Adv.

Mr. Nachiketa Joshi, Adv.

Mr. Siddharth Sinha, Adv.

For Respondent(s) Mr. Sriram Parakkat, Adv.

Mr. Kedar Nath Tripathy, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.

The Appeal is dismissed in terms of the signed order.

Pending application(s), if any, stand closed.

(DEEPAK JOSHI) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the File) 2