Supreme Court - Daily Orders
Surender Singh Kalra vs U.O.I. on 12 February, 2016
Bench: Dipak Misra, N.V. Ramana
ITEM NO.46 COURT NO.4 SECTION IVA
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). 23768/2014
(Arising out of impugned final judgment and order dated 06/05/2014
in WP No. 832/2014 passed by the High Court Of Chhatisgarh At
Bilaspur)
SURENDER SINGH KALRA Petitioner(s)
VERSUS
U.O.I. & ANR. Respondent(s)
(with interim relief and office report)
(For final disposal)
Date : 12/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Adish Aggarwala, Adv.
Mr. Satish Aggarwal,Adv.
Mr. Vikas Verma, Adv.
Mr. Aditya Singh, Adv.
Mr. Abhinav Singh, Adv.
Mr. A. Aggarwalla, Adv.
For Respondent(s) Mr. Amit Sharma, Adv.
Mr. Bharat Singh, Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. On a perusal of the facts, we find that the period of ban has already been over. In view of the aforesaid, we do not intend to enter into the justifiability of the ban. Needless the aforesaid ban will not be treated as a stigma.
The special leave Petition is accordingly disposed of.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2016.02.15 16:56:23 IST Reason: (NEELAM GULATI) (H.S. PARASHER) COURT MASTER COURT MASTER