Supreme Court - Daily Orders
Ic 67815N Lieutenant Colonel Manish ... vs Union Of India on 30 July, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Indira Banerjee
ITEM NO.7 Court No. 4 SECTION XIV
(Through Video Conferencing)
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) No. 8895/2020
(Arising out of impugned final judgment and order dated 17-07-2020
in WP(C) No. 4275/2020 passed by the High Court of Delhi at New
Delhi)
IC 67815N LIEUTENANT COLONEL MANISH NARAYAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.68625/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.68624/2020-EXEMPTION FROM
FILING O.T. and IA No.68627/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.68626/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 30-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Amit Kumar Pathak, AOR
Mr. Yash Kotak, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (NISHA TRIPATHI)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2020.07.30
17:02:45 IST
Reason: