Supreme Court - Daily Orders
Union Of India vs Jagdish Prasad Sharma on 30 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.25 COURT NO.8 SECTION XV
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).22650/2018
(Arising out of impugned final judgment and order dated 10-12-2015
in DBCWP No.16150/2013 15-02-2018 in DBWR No.181/2016 in DBCWP
No.16150/2013 passed by the High Court Of Judicature For Rajasthan
At Jaipur)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
JAGDISH PRASAD SHARMA Respondent(s)
(With appln.(s) for c/delay in filing SLPs)
WITH SLP(C)No........Diary No(s).23266/2018 (XV) - (With appln.
for c/delay in filing SLP)
Date : 30-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Vikramjit Banerjee,ASG
Mr. Rajiv Nanda,Adv.
Mr. S.K. Gupta,Adv.
Mr. Ayush Anand,Adv.
Mr. G.S. Makker,AOR
Mr. Arvind Kumar Sharma,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We find no merit in these petitions. The special leave petitions are, accordingly, dismissed.
Pending applications stand disposed of.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2018.07.31 13:37:13 IST Reason: (Sarita Purohit) (Jagdish Chander) Court master Branch Officer