Supreme Court - Daily Orders
General Manager Northern Railways vs Rajinder Kumar on 3 July, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.17 COURT NO.8 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). 19100/2018
(Arising out of impugned final judgment and order dated 20-09-2016
in RFA No. 20-23 OF 2010 passed by the High Court Of Himachal
Pradesh At Shimla)
GENERAL MANAGER NORTHERN RAILWAYS Petitioner(s)
VERSUS
RAJINDER KUMAR & ORS.ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.81016/2018-CONDONATION OF DELAY
IN FILING )
Date : 03-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sandeep Sethi, ASG
Ms. Seema Bengani, Adv.
Mr. Praneet Pranav, Adv.
Mr. Raj Bahadur, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and order. Consequently the special leave petitions stand dismissed.
Pending application, if any, also stand disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.07.03 15:59:40 IST Reason: