Supreme Court - Daily Orders
Suresh Chandra Sharma vs Union Of India on 26 August, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.32 COURT NO.9 SECTION IIA
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 (Crl.)...... CRLMP No(s).
13569/2016
(Arising out of impugned final judgment and order dated
19/01/2016 in WPCRL No. 802/2015 passed by the High Court Of Delhi
At New Delhi)
SURESH CHANDRA SHARMA Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 26/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. N.K. Aggarwal, Adv.
Mr. Naman Mohnot, Adv.
For Mr. Deepak Anand, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
(R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.08.27 10:12:36 IST Reason: