Supreme Court - Daily Orders
Union Of India vs Ashiquzzaman on 18 January, 2021
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
1
ITEM NO.10 Court 8 (Video Conferencing) SECTION
XI-A
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). 15225/2020
(Arising out of impugned final judgment and order dated
31-07-2020 in WP(C) No. 12859/2020 passed by the High Court Of
Orissa At Cuttack)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
ASHIQUZZAMAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.131203/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) WITH SLP(C) No. 15138/2020 (XI-A) (FOR ADMISSION and I.R. and IA No.130066/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 18-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr. K.M. Nataraj, Ld. ASG Mr. Bharat Singh, Adv.
Ms. Indira Bhakar, Adv.
Mr. B.V. Balram Das, Adv.
Mr. B. Krishna Prasad, AOR For Respondent(s) Mrs. Sharmila Upahdyay, Adv.
Mr. Pawan R Upadhyay, Adv.
Mr. Tushar Ranjan Mohanty, Adv. Mr. Prateek Tushar Mohanty, Adv. For M/S. Unuc Legal Llp, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by Charanjeet kaur Date: 2021.01.18 18:58:19 IST Reason: O R D E R We are not inclined to interfere with the 2 impugned order.
The special leave petitions are, accordingly, dismissed.
Pending applications stand disposed of.
(CHARANJEET KAUR) (ANITA RANI AHUJA) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR