Supreme Court - Daily Orders
Union Of India vs Parmeshwar Das Agarwal on 19 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.27 COURT NO.11 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 38664/2017
(Arising out of impugned final judgment and order dated 05-10-2016
in WPC No. 2025/2016 passed by the High Court Of Judicature At
Bombay)
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
PARMESHWAR DAS AGARWAL & ORS. Respondent(s)
(IA No.721/2018-CONDONATION OF DELAY IN FILING and IA
No.722/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 19-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. A.N.S. Nadkarni, ASG
Mr. Sanjai Kumar Pathak, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed both on the ground of delay as well as on merits.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.20 12:53:59 IST Reason: