Supreme Court - Daily Orders
Mukesh Lata Gautam vs Union Of India . on 8 July, 2014
¨ ITEM NO.17 COURT NO.11 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(s). 10219/2007
(Arising out of impugned final judgment and order dated 31/01/2007
in WP No. 7803/2005,31/01/2007 in WP No. 18107/2005 passed by the
High Court Of Delhi At New Delhi)
MUKESH LATA GAUTAM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with application for directions and prayer for interim relief)
[FOR FINAL DISPOSAL]
Date : 08/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Sudarshan Rajan, Adv.
Mr. S. Ritam Khare, Adv.
Mr. P. Narasimhan, Adv.
For Respondent(s) Ms. Binu Tamta, Adv.
For Rr 5 Mr. Sudama Ojha, Adv.
Dr. Maya Rao, Adv.
For UOI Mr. J.S. Attri, Sr. Adv.
Ms. Kiran Bhardwaj, Adv.
Mr. Aditya Sharma, Adv.
Mr. Sukhbeer Kaur Bajwa, Adv.
Mr. Shreekant N. Terdal, Adv.
Mr. D. S. Mahra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard parties at length.
We are fully satisfied that the order impugned herein does not call for any interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.07.12 16:19:46 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER