Supreme Court - Daily Orders
Ex. Constable Charan Singh vs Union Of India . on 9 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.53 COURT NO.5 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(s) for Special Leave to Appeal (C)......CC No(s).
14115-14116/2016
(Arising out of impugned final judgment and order dated 07/07/2014
in WP No. 4342/2003 and order dated 09/10/2015 in RP No. 454/2015
passed by the High Court of Delhi at New Delhi)
EX. CONSTABLE CHARAN SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 09/01/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Anjani Kumar Mishra,Adv.(NP)
For Respondent(s)
The Court made the following
O R D E R
The matters have been called out twice.
No one is present on behalf of the petitioner.
The petitioner has already taken two adjournments. When the matter was last listed on 06.01.2017, it was adjourned for today.
Today again, as mentioned above, no one is present on behalf of the petitioner.
The special leave petitions are dismissed for non-prosecution.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.01.09 17:41:53 IST Reason: (Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master