Supreme Court - Daily Orders
Lalit Kumar Arya vs The Chairman Atomic Energy Commission on 8 November, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.10 Court 11 (Video Conferencing) SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 17066/2021
(Arising out of impugned final judgment and order dated 02-02-2021
in DBAW No. 64/2021 passed by the High Court of Judicature for
Rajasthan at Jodhpur)
LALIT KUMAR ARYA Petitioner(s)
VERSUS
THE CHAIRMAN ATOMIC ENERGY COMMISSION & ORS. Respondent(s)
(FOR ADMISSION and IA No.138145/2021-EXEMPTION FROM FILING O.T. )
Date : 08-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Abhishek Gautam, AOR
Ms. Suruchi Mittal, Adv.
Mr. Karan Kapur, Adv.
Ms. Priyanshu Mittal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any good ground to interfere with the judgment and order passed by the High Court. The special leave petition is dismissed.
Pending application(s) shall stand disposed of.
(NEETA SAPRA) (DIPTI KHURANA) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by Rajni Mukhi Date: 2021.11.08 17:09:48 IST Reason: