Supreme Court - Daily Orders
Shyam Sundar Sharma vs Union Of India on 13 April, 2015
Bench: Chief Justice, Arun Mishra
ITEM NO.47 COURT NO.1 SECTION IVA
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).19805/2014
(Arising out of impugned final judgment and order dated 05/05/2014
in WP No. 16548/2012 passed by the High Court of M.P. at Jabalpur)
SHYAM SUNDAR SHARMA Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
I.A. 1/2014(with c/delay in filing SLP and office report)
Date: 13/04/2015 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Fakhruddin, Sr. Adv.
Mr. Raj Kishor Choudhary, Adv.
Ms. Jaswnt Mann, Adv.
Ms. Divya Mishra, Adv.
Mr. T. Mahipal,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. However, the petitioner is permitted to file a representation/application to the appropriate authorities for consideration. If such an application/representation is filed, the concerned authorities are directed to consider the same in Signature Not Verified accordance to their rules and regulations. Digitally signed by NEETU KHAJURIA Date: 2015.04.18 10:20:58 IST Reason: (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar