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Gokul Ram vs Union Of India Thr. ... on 22 August, 2016

Bench: A.K. Sikri, N.V. Ramana

     ITEM NO.25                              COURT NO.11                  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)......CC    No(s).
     15317/2016

     (Arising out of impugned final judgment and order dated 02/03/2016
     in RSA No. 318/2015 passed by the High Court Of Himachal Pradesh At
     Shimla)

     GOKUL RAM                                                            Petitioner(s)

                                                    VERSUS

     UNION OF INDIA THR. OFFICER-CUM-EXECUTIVE
      ENGINEER, SHIMLA                                                   Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)


     Date : 22/08/2016 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE A.K. SIKRI
                          HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                Mr.   Rajesh Gupta, Adv.
                                      Mr.   Harpreet Singh, Adv.
                                      Mr.   Pranjal Saran, Adv.
                                      Mr.   Puneet Taneja,Adv.

     For Respondent(s)


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

Delay condoned.

The Special Leave Petition is dismissed.

Application(s) pending, if any, shall stand disposed of accordingly.

COURT MASTER COURT MASTER Reason: