Supreme Court - Daily Orders
Vijay Singh @ Raj Kumar vs Union Of India on 1 March, 2021
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
ITEM NO.4 Court 10 (Video Conferencing) SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26049/2020
(Arising out of impugned final judgment and order dated 15-10-2019
in CR No. 7052/2012 passed by the High Court Of Punjab & Haryana At
Chandigarh)
VIJAY SINGH @ RAJ KUMAR & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.131609/2020-CONDONATION OF DELAY
IN FILING)
Date : 01-03-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Raktim Gogoi, Adv.
Mr. Kartikeya Singh, Adv.
Mr. Sarvaswa Chhajer, Adv.
Mr. Samarth Shandilya, Adv.
Mr. Gautam Awasthi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
We do not find any ground to interfere under Article 136 of the Constitution of India.
The special leave petition is dismissed. Signature Not Verified Pending applications, if any, stand disposed of accordingly.
Digitally signed by GULSHAN KUMAR ARORA Date: 2021.03.02 16:03:05 IST Reason: (GULSHAN KUMAR ARORA) (R.S. NARAYANAN) AR-CUM-PS COURT MASTER