Supreme Court - Daily Orders
Chandan Mishra vs Union Of India on 3 December, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.33 COURT NO.1 SECTION II-C
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 (Crl.) Nos.6124/2017
(Arising out of impugned final judgment and order dated 08-05-2017
in WPCRL No. 1088/2015 passed by the High Court of Delhi at New
Delhi)
CHANDAN MISHRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 03-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. S. S. Jauhar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We are not inclined to interfere with the order impugned in the special leave petition. The same is, accordingly, dismissed.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.12.03 17:01:00 IST Reason: (Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master