Supreme Court - Daily Orders
Vivek Swami vs Union Of India on 14 December, 2020
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.15 Court 3 (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(s) for Special Leave to Appeal (C) No(s). 12879/2020
(Arising out of impugned final judgment and order dated 14-10-2020
in DBCWP No. 7491/2020 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
VIVEK SWAMI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.110699/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 14-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Vikram Nankani, Sr. Adv.
Mr. Aviral Kapoor, Adv.
Mr. Nivesh Kumar, Adv.
Mr. Vishal Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no ground to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by Jayant Kumar Arora Date: 2020.12.14 16:31:01 IST Reason: