Supreme Court - Daily Orders
Diwakar Singh vs Union Of India on 16 May, 2018
Bench: Arun Mishra, Uday Umesh Lalit
ITEM NO.11 COURT NO.9 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) No(s).11905-11906/2018
(Arising out of impugned final judgment and order dated 22-01-2018
in WP(C) Nos.3087/2016 & 8443/2016 passed by the High Court Of
Delhi At New Delhi)
DIWAKAR SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 16-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V. Shekhar,Sr.Adv.
Mr. R.K. Singh,Adv.
Ms. Neeraj Singh,Adv.
Mr. Kumar Gaurav,Adv.
For Mr. Robin Khokhar,AOR
For Respondent(s) Mr. K.V. Vishwanathan,Sr.Adv.
Mr. R. Balasubramanian,Adv.
Mr. Anurag Rawat,Adv.
For Mr. Irshad Ahmad,AOR
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 petitions are accordingly dismissed. Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.05.16 16:00:59 IST Reason: (Sarita Purohit) (Jagdish Chander) Court master Branch Officer