Supreme Court - Daily Orders
Sushila Devi vs Union Of India . on 12 May, 2017
Bench: Arun Mishra, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4717 of 2008
SUSHILA DEVI Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
We have heard learned counsel for the parties.
We find no reason to interfere with the order passed by the High Court.
The civil appeal is accordingly dismissed.
…....................J. [ARUN MISHRA] …....................J. [NAVIN SINHA] NEW DELHI;
MAY 12, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.05.29 12:23:58 IST Reason:ITEM NO.6 COURT NO.5 SECTION XV (Regular Matter) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL NO. 4717 of 2008 SUSHILA DEVI Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 12/05/2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE NAVIN SINHA [VACATION BENCH] For Appellant(s) Mr. Vikas Mahajan, Adv.
Mr. Vinod Sharma, Adv.
Mr. S.S. Rai, Adv.
Mr. Ronaq Dutt, Adv.
Mr. Irshad Ahmad, AOR For Respondent(s) Mr. Shalinder Saini, Adv.
Mr. Mukesh Kumar Maroria, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Meenakshi Kohli) (Tapan Kumar Chakraborty) Court Master (SH) Court Master (NS) [Signed order is placed on the file]