Supreme Court - Daily Orders
Union Of India vs Tanaka Ram on 2 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.12 COURT NO.5 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). 25228/2019
(Arising out of impugned final judgment and order dated 12-02-2019
in WPC No. 6680/2017 12-02-2019 in WPC No. 10189/2016 passed by the
High Court Of Delhi At New Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
TANAKA RAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.126827/2019-CONDONATION OF DELAY
IN FILING and IA No.126829/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 02-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Ms. Madhavi Divan, ASG
Ms. Alka Agarwal, Adv.
Mr. Merusagar Samantaray, Adv.
Mr. K. Luikang Michael, Adv.
Ms. Smita Choudhury, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. Anant Vijay Palli, Adv.
Mr. Nikhil Palli, Adv.
Mr. Anupam Raina, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition(s) is/are dismissed.
Pending application stands disposed of.
Signature Not Verified(R. NATARAJAN) Digitally signed by R NATARAJAN Date: 2019.09.02 (RENU DIWAN) COURT MASTER (SH) 16:54:26 IST Reason: ASSISTANT REGISTRAR