Supreme Court - Daily Orders
Sgt Av Rathnam vs Union Of India on 29 July, 2019
Bench: D.Y. Chandrachud, Indira Banerjee
ITEM NO.11 COURT NO.10 SECTION XIV
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(s). 21368/2019
(Arising out of impugned final judgment and order dated 27-09-2017
in WPC No. 8814/2017 01-12-2017 in WPC No. 8814/2017 12-02-2018 in
WPC No. 8814/2017 20-02-2018 in WPC No. 8814/2017 09-04-2019 in WPC
No. 8814/2017 passed by the High Court Of Delhi At New Delhi)
SGT AV RATHNAM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107684/2019-CONDONATION OF DELAY
IN FILING and IA No.107685/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 29-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s)
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Arvind Panday, Adv.
Mrs. Mamta, Adv.
Mr. Sujeet Kumar, Adv.
Ms. Garima Shukla, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to condone the delay in filing the Special Leave Petitions which is totally unexplained.
The Special Leave Petitions are accordingly dismissed on the ground of delay.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.07.31 17:27:39 IST Reason: (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER