Supreme Court - Daily Orders
K. Sunil Kumar And Ors. vs Union Of India And Ors. Etc. Etc. on 21 August, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.15 COURT NO.12 SECTION XII
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) D.No(s). 18538/2015
(Arising out of impugned final judgment and order dated 12-02-2015
in WA No. 633/2014 passed by the High Court of Madras)
K. SUNIL KUMAR AND ORS. & ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. ETC. ETC. Respondent(s)
(IA No.66506/2017-CONDONATION OF DELAY IN FILING and IA
No.66507/2017-CONDONATION OF DELAY IN REFILING and IA
No.66509/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT[MATTER IS LISTED AS DIARY NO. 18538/2015])
Date : 21-08-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Vadivelu Deenadayalan, AOR
Ms. Kavitha Deenadayalan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
We find no ground to interfere. The special leave petition is dismissed. Pending application, if any, stands disposed of. Signature Not Verified Digitally signed by USHA RANI BHARDWAJ Date: 2017.08.22 (USHA RANI BHARDWAJ) (SAROJ KUMARI GAUR) 16:33:38 IST Reason:
AR CUM PS BRANCH OFFICER