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Union Of India And Others vs National Confederation For ... on 12 September, 2014

Bench: Kurian Joseph, Rohinton Fali Nariman

         ITEM NO.18                             COURT NO.1               SECTION IX

                                   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)......
                                           CC No(s). 13344/2014

         (Arising out of impugned final judgment and order dated 04/12/2013
         in PIL No. 106/2010 passed by the High Court Of Bombay)

         UNION OF INDIA AND OTHERS                                        Petitioner(s)

                                                       VERSUS

         NATIONAL CONFEDERATION FOR DEVELOPMENT                            Respondent(s)
         OF DISABLED & ANR.

         (with appln. (s) for c/delay in filing SLP and office report)

         Date : 12/09/2014 This petition was called on for hearing today.

         CORAM :
                                 HON'BLE THE CHIEF JUSTICE
                                 HON'BLE MR. JUSTICE KURIAN JOSEPH
                                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

         For Petitioner(s)                Ms.   Pinky Anand, A.S.G.
                                          Mr.   Rajiv Nanda, Adv.
                                          Mr.   Rahul Kaushik, Adv.
                                          Ms.   Sushma Suri,Adv.

         For Respondent(s)                Mr.   R.S. Suri, Sr. Adv.
                                          Ms.   Pallavi Tayal Chadda, Adv.
                                          Mr.   Arpit Bhargava, Adv.
                                          Mr.   Chanchal Kumar Ganguli,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard the learned Additional Solicitor General for the petitioners.

Delay in filing special leave petition is condoned.

Special leave petition is dismissed.

(RAJESH DHAM) (RENU DIWAN) COURT MASTER COURT MASTER