Supreme Court - Daily Orders
Ashok Kumar Ii vs Union Of India . on 14 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.29 COURT NO.2 SECTION XVI
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.34225/2015
(Arising out of impugned final judgment and order dated 10/09/2015
in CWJC No.18002/2011 passed by the High Court of Patna)
ASHOK KUMAR II AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. for exemption from filing O.T.)
Date : 14/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Amit Pawan,Adv.
Mr. Suryodaya Prakash Tiwari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Ashwani Thakur) (Sneh Bala Mehra)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2015.12.15
11:47:23 IST
Reason: