Supreme Court - Daily Orders
G. Vasudevan vs Union Of India on 20 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.4 Court 6 (Video Conferencing) SECTION XII
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(s).11072/2020
(Arising out of impugned final judgment and order dated 02-12-2019
in WP No.32763/2019 passed by the High Court Of Judicature At
Madras)
G. VASUDEVAN Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.95508/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 20-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Rajesh Kumar, AOR
Ms. Swati Bansal, Adv.
Mr. Ankit Gusain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2020.11.20
14:01:10 IST
Reason: