Supreme Court - Daily Orders
Nand Lal Thakur vs Union Of India on 3 June, 2020
Bench: D.Y. Chandrachud, Hemant Gupta, Ajay Rastogi
SLP(C) D.46558/2019
1
ITEM NO.6 Virtual Court 4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.46558/2019
(Arising out of impugned final judgment and order dated 18-06-2019
in CWJC No.11755/2019 passed by the High Court of Judicature at
Patna)
NAND LAL THAKUR Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for interim relief, c/delay in filing SLP,
exemption from filing O.T. and c/delay in refiling/curing of
defects)
Date : 03-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Bankey Bihari Sharma, AOR (N/P)
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appeared on behalf of the petitioner even in the second call. None had appeared in the first call.
Delay condoned.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2020.06.03 18:20:33 IST Reason: SLP(C) D.46558/2019 2We have gone through the records and perused the contents of the Special Leave Petition. We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution of India.
The Special Leave Petition is accordingly dismissed.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Saroj Kumari Gaur)
A.R.-cum-P.S. Court Master