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Union Of India vs Dharampal & Ors. Etc.Etc. on 11 July, 2014

\226         ITEM NO.12                              COURT NO.3                 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)...... of 2014
                                           CC No(s). 9111-9112/2014

         (Arising out of impugned final judgment and order dated 05/08/2013
         in WP No. 402/2002,05/08/2013 in WP No. 494/2002 passed by the
         High Court Of Delhi At N. Delhi)

         UNION OF INDIA                                                      Petitioner(s)

                                                        VERSUS

         DHARAMPAL & ORS. ETC.ETC.                                           Respondent(s)

         (with appln. (s) for c/delay in filing slp)


         Date: 11/07/2014 These petitions were called on for hearing today.

         CORAM :
                                   HON’BLE MR. JUSTICE T.S. THAKUR
                                   HON’BLE MR. JUSTICE ADARSH KUMAR GOEL

         For Petitioner(s)               Ms.   Pinky Anand,ASG
                                         Ms.   Anjani Aiyagari,Adv.
                                         Ms.   Rashmi Malhotra,Adv.
                                         Ms.   Natasha Sherawat,Adv.
                                         Ms.   Sushma Suri,Adv.

         For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                                    O R D E R

Heard.

Delay condoned.

We do not see any merit in these special leave petitions, which are hereby dismissed.

The question of law raised is however left open.

(MAHABIR SINGH) (VEENA KHERA) Date: 2014.07.12 10:02:41 IST Reason: COURT MASTER COURT MASTER