Supreme Court - Daily Orders
M/S. Rahul Singh vs Union Of India on 9 May, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.30 COURT NO.4 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos.10272-10273/2017
(Arising out of impugned final judgment and order dated 25/01/2017
in CMWP No. 2316/2016 and CMWP No. 42491/2016 passed by the High
Court of Judicature at Allahabad)
M/S. RAHUL SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(With appln. (s) for exemption from filing O.T., permission to
appear and argue in person, interim relief and office report)
Date : 09/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Rahul Singh, In-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to appear and argue in-person is granted.
Heard the petitioner who is appearing in person and perused the relevant material.
Application for exemption from filing official translation is allowed.
We find no merit in the present special leave petitions. The special leave petitions are dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.05.11 19:53:42 TLT Reason: (Neetu Khajuria) (Asha Soni) Court Master Court Master