Supreme Court - Daily Orders
Ram Swarup Ahir vs Union Of India . on 18 April, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.21 COURT NO.8 SECTION XVI
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)................/2016
CC No(s). 6702/2016
(Arising out of impugned final judgment and order dated 18/08/2015
in WPCT No. 167/2009 passed by the High Court of Calcutta)
RAM SWARUP AHIR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
I.A. 1/2016(with c/delay in refiling SLP)
Date : 18/04/2016 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. V. N. Raghupathy,Adv.
Mr. Parikshit P. Angadi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in refiling the special leave petition is condoned.
(SWETA DHYANI) (S.S.R. KRISHNA) SR.P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.04.18 16:59:17 IST Reason: