Supreme Court - Daily Orders
Bharigu Nath Prasad vs Union Of India on 27 November, 2017
Bench: Arun Mishra, Sanjay Kishan Kaul
ITEM NO.8 COURT NO.9 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for special leave to appeal (C)No………………………../2017
(Diary No(s).23326/2017)
(Arising out of impugned final judgment and order dated 14-10-2015
in WA No.4542/2001 passed by the High Court Of Judicature At
Allahabad)
BHARIGU NATH PRASAD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for c/delay in filing and refiling SLP)
Date : 27-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Debasis Misra,AOR
Mr. Binay Kumar Jha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 566 days in filing and 106 days in refiling the special leave petition, for which no satisfactory explanation has been given Even on merits, no ground is made out for our interference in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed on the ground of delay as well as on merits. Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.11.27 17:11:15 IST Reason: (Sarita Purohit) (Jagdish Chander) Court master Branch Officer