Supreme Court - Daily Orders
Dr. Amita Chaudhary vs Union Of India on 15 May, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.55 COURT NO.7 SECTION XIV
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. 13109/2018
(Arising out of impugned final judgment and order dated
08-05-2018 in CMP No. 4174/2018 passed by the High Court Of
Himachal Pradesh At Shimla)
DR. AMITA CHAUDHARY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. for impleadment)
Date :15-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Amit Singh Chandel, Adv.
Mr. Abhijat P. Medh, AOR
For Applicant(s) Ms. Anantha Narayana M.G., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no ground to entertain this petition. Accordingly, the special leave petition is dismissed No orders on application for impleadment.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ]
A.R.-cum-P.S. Asstt. Registrar
Signature Not Verified
Digitally signed by INDU
KUMARI POKHRIYAL
Date: 2018.05.16
17:00:09 IST
Reason: