Supreme Court - Daily Orders
S.K. Bansal vs Union Of India on 1 July, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.22 COURT NO.14 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). 11906/2019
(Arising out of impugned final judgment and order dated 08-01-2019
in LPA No. 731/2018 passed by the High Court Of Delhi At New Delhi)
S.K. BANSAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION )
Date : 01-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Aparajita Singh, Sr. Adv.
Mr. Karan Lahiri, Adv.
Ms. Gauri Puri, Adv.
Mr. Yadav Narender Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (SUNIL KUMAR RAJVANSHI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2019.07.02
17:06:22 IST
Reason: