Supreme Court - Daily Orders
Anand Agarwal vs Union Of India on 14 December, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.45 COURT NO.2 SECTION II-C
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 (Crl.) No(s). 10555/2018
(Arising out of impugned final judgment and order dated 08-10-2018
in WPCRL No. 791/2018 passed by the High Court of Delhi At New
Delhi)
ANAND AGARWAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. with Office Report )
Date : 14-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Abhimanyu Bhandari, Adv.
Mr. Somesh Tiwari, Adv.
Mr. Anando Mukherjee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the facts of the case, we are not inclined to interfere in the matter. The Special Leave Petition is, accordingly, dismissed. However, the question of law is left open.
Pending applications, if any, stand disposed of.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.12.17
10:19:28 IST
Reason: