Supreme Court - Daily Orders
Om Prakash Meena vs Union Of India . on 30 September, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.26 COURT NO.13 SECTION IX
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).
18072/2016
(Arising out of impugned final judgment and order dated 27/04/2016
in WP No. 137/2015 passed by the High Court Of Bombay)
OM PRAKASH MEENA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. P.V. Surendranath, Sr. Adv.
Mr. P.V. Dinesh, Adv.
Mr. Bineesh K., Adv.
Ms. Sindhu T.P., Adv.
M/s India law,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Special Leave Petition is dismissed. Interlocutory Applications, if any, shall stand disposed of.
Signature Not Verified Digitally signed by NEELAM GULATI(NEELAM GULATI) (MADHU NARULA) Date: 2016.10.01 11:19:31 IST Reason: COURT MASTER COURT MASTER