Supreme Court - Daily Orders
Ram Chandra Prasad vs Union Of India And Ors. on 8 January, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.14 COURT NO.11 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22800/2016
(Arising out of impugned final judgment and order dated 29-09-2014
in FA No. 315/2013 and 17-02-2016 in RVW No. 163/2015 in F.A.No.
315 of 2013 passed by the High Court At Calcutta)
RAM CHANDRA PRASAD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(IA No.70456/2017-CONDONATION OF DELAY IN FILING and IA
No.70457/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.70455/2017-PERMISSION TO APPEAR AND ARGUE IN PERSON.
Notice of hearing issued for 08.1.2018)
Date : 08-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard petitioner who appeared in person. Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition(s) is, accordingly, dismissed.
Pending application(s), if any,shall also stand disposed of.
(MADHU BALA) Signature Not Verified (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Digitally signed by BRANCH OFFICER MADHU BALA Date: 2018.01.08 16:46:32 IST Reason: