Supreme Court - Daily Orders
Tribhuwan Dutt Singh vs Union Of India on 21 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.33 COURT NO.13 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(s) for Special Leave to Appeal (C)......CC No(s).
8007-8008/2017
(Arising out of impugned final judgment and order dated 21/08/2015
in CMWP No. 25849/2011 11/11/2016 in CMWP No. 26582/2016 passed by
the High Court Of Judicature at Allahabad)
TRIBHUWAN DUTT SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP & Exemption from filing
O.T.)
Date : 21/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Devvrat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not find any ground to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall also stand disposed of.
(Madhu Bala) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by MADHU BALA Date: 2017.04.22 10:16:14 IST Reason: