Supreme Court - Daily Orders
Ramesh Agarwal vs Union Of India . on 6 July, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2015 (D.No.38263/2015)
RAMESH AGARWAL … APPELLANT(S)
VERSUS
UNION OF INDIA AND ORS ... RESPONDENT(S)
O R D E R
1. Delay condoned.
2. Dismissed. However, some of the questions raised in this appeal are kept open to be agitated in an appropriate case.
Ordered accordingly.
….................CJI (H.L. DATTU) …..................J. (ARUN MISHRA) …..................J. (AMITAVA ROY) NEW DELHI, JULY 06, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.07.07 16:46:47 IST Reason: ITEM NO.24 COURT NO.1 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Diary No(s). 38263/2014 RAMESH AGARWAL Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal. and permission to file additional documents and office report) Date : 06/07/2015 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr.Sanjay Parikh, Adv.
Ms. Anitha Shenoy,Adv. Ms.Kishruti Vijay, Adv. Ms.Mamta Saxena, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The Civil appeal is dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)