Supreme Court - Daily Orders
A. Murugan vs Union Of India . on 4 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4989 OF 2015
A. MURUGAN ... APPELLANT(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
Heard the learned counsel for the appellant. We do not find any merit in this appeal. The Civil Appeal is, accordingly, dismissed.
Pending application, if any, stands disposed of.
..............J. [ANIL R. DAVE] ..............J. [ADARSH KUMAR GOEL] New Delhi;
4th December, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.12.09 15:26:13 IST Reason: ITEM NO.43 COURT NO.2 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 4989/2015 A. MURUGAN Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln. (s) for stay and office report) Date : 04/12/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. R.Nedumaran,Adv.
Mr. P. Soma Sundaram,Adv.
For Respondent(s) Ms. Rashmi Malhotra,Adv.
Mr. Shailender Saini,Adv. Mr. K.Parmeshwar,Adv.
For Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)