Supreme Court - Daily Orders
Union Of India vs Shabad Prakash Punia on 9 July, 2021
Bench: Rohinton Fali Nariman, K.M. Joseph, B.R. Gavai
ITEM NO.9 Court 2 (Video Conferencing) 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) No(s). 7373/2021
(Arising out of impugned final judgment and order dated 15-01-2021
in WPC No. 9252/2020 passed by the High Court Of Delhi At New
Delhi)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SHABAD PRAKASH PUNIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.65821/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.65820/2021-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 09-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Ms. Madhavi Divan, ASG
Ms. Meera Kaura Patel, Adv.
Ms. Sunita Sharma, Adv.
Mr. P.V. Yogeswaran, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending applications stand disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2021.07.09 16:34:46 IST Reason: