Supreme Court - Daily Orders
G. Jai Sankar vs Union Of India on 1 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.19 COURT NO.4 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).5575/2019
(Arising out of impugned final judgment and order dated 08-01-2019
in WP(C) No.76/2019 passed by the High Court Of Delhi At New Delhi)
G. JAI SANKAR & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.33001/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 01-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr.Manoj Prasad, Sr.Adv.
Mr.Manoj Kr.Dwivedi, Adv.
Ms.Priyanka Saxena, Adv.
Ms.Kumari Rashmi Rani, Adv.
Mr.Ashutosh Dubey, Adv.
Mr.Vinod Mehta, Adv.
Mr.Vipin Kumar Jai, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. The special leave petition is dismissed. As a sequel to the above, pending interlocutory application also stands disposed of. (SATISH KUMAR YADAV) Signature Not Verified (RAJ RANI NEGI) AR-CUM-PS Digitally signed by SATISH KUMAR YADAV Date: 2019.03.02 11:35:34 IST ASSISTANT REGISTRAR Reason: