Supreme Court - Daily Orders
Union Of India vs Ram Chander Kasania on 2 July, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.23 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
Petition(s) for Special Leave to Appeal (C) No. 13586/2019
(Arising out of impugned final judgment and order dated 04-02-2019
in WP(C) No. 695/2019 passed by the High Court of Delhi at New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
RAM CHANDER KASANIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.87632/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.87634/2019-PERMISSION TO
FILE LENGTHY LIST OF DATES)
Date : 02-07-2019 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. Aishwarya Bhati, Sr. Adv.
Ms. Archana Pathak Dave, Adv.
Ms. Alka Agarwal, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2019.07.04
17:05:13 IST
Reason: