Supreme Court - Daily Orders
Union Of India vs Abdul Rasheed on 11 January, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.13 COURT NO.6 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)......CC No(s).
36-37/2016
(Arising out of impugned final judgment and order dated 22/04/2015
in WP Nos. 47847-47848/2014 passed by the High Court of Karnataka
at Bangalore)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
ABDUL RASHEED AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 11/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Maninder Mingh,ASG
Mr. Nalin Kohli,Adv.
Mr. Prabhas Bajaj,Adv.
Ms. B. Sunita Rao,Adv.
Mr. T.C. Sharma,Adv.
Ms. Sushma Suri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain these special leave petitions, which are dismissed.
However, the directions of the Tribunal and the High Court is restricted to the facts of these cases.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2016.01.11 16:19:26 IST Reason: (NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER