Supreme Court - Daily Orders
Union Of India vs Agya Ram Manocha on 5 May, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.31 COURT NO.11 SECTION IVB
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)....../2015
CC No(s). 7960/2015
(Arising out of impugned final judgment and order dated 29/08/2011
in CWP No. 15966/2011 passed by the High Court of Punjab & Haryana
at Chandigarh)
UNION OF INDIA AND ORS. Petitioner(s)
VERSUS
AGYA RAM MANOCHA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 05/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Maninder Singh, ASG
Ms. S. Usha Reddy, Adv.
Mr. T.N. Razdan, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 1235 days in filing the Special Leave Petition for which no satisfactory explanation has been offered. The Special Leave Petition is dismissed on the ground of delay.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.05.06
17:17:33 IST
Reason: