Supreme Court - Daily Orders
Union Of India vs Jeevan Singh Gehlot . on 19 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.30 COURT NO.5 SECTION XV
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 2016
(CC No.12884/2016)
(Arising out of impugned final judgment and order dated 19/03/2015
in DBCWP No.1924/2011 passed by the High Court of Rajasthan at
Jodhpur)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
JEEVAN SINGH GEHLOT & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 19/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. N.K. Kaul, A.S.G.
Ms. Vibha Datta Makhija, Sr. Adv.
Ms. Niranjana Singh, Adv.
Mr. Bhuwan Mishra, Adv.
Mrs. Anil Katiyar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(RASHMI DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.07.20
17:30:09 IST
Reason: