Supreme Court - Daily Orders
Budumuru Rajeswara Rao vs Union Of India on 15 July, 2019
Bench: D.Y. Chandrachud, Aniruddha Bose
ITEM NO.7 COURT NO.10 SECTION XIV
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). 15795/2019
(Arising out of impugned final judgment and order dated 22-12-2018
in WP No. 14058/2018 passed by the High Court of Delhi at New
Delhi)
BUDUMURU RAJESWARA RAO Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 15-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Kumar Mihir, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this petition under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MANISH SETHI
Date: 2019.07.17
18:08:11 IST
Reason: