Supreme Court - Daily Orders
Jonu Tiwari vs Union Of India on 17 December, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, Indira Banerjee
ITEM NO.17 Court 6 (Video Conferencing) 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).13492/2020
(Arising out of impugned final judgment and order dated 06-08-2020
in WP No. 4456/2020 passed by the High Court of Delhi at New Delhi)
JONU TIWARI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH IA No.116046/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 17-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Vikas Kochar, Adv.
Mr. O. P. Bhadani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed. 3 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
Signature Not Verified
AR-CUM-PS COURT MASTER
Digitally signed by
Sanjay Kumar
Date: 2020.12.17
17:47:42 IST
Reason: