Supreme Court - Daily Orders
Kanhaiya Bhalotia Etc vs Union Of India Etc on 5 May, 2022
Bench: S. Abdul Nazeer, Vikram Nath
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.3868-3873 OF 2015
KANHAIYA BHALOTIA ...Appellant(s)
Vs.
UNION OF INDIA ...Respondent(s)
O R D E R
We have heard the learned counsel for the parties and perused the record of these appeals. We do not see any cogent reason to entertain these appeals. The judgment impugned do not warrant any interference.
The appeals are accordingly dismissed.
......................J. [S.ABDUL NAZEER] ......................J. [VIKRAM NATH] New Delhi;
May 5, 2022.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.05.07 11:36:35 IST Reason: 1 ITEM NO.106 COURT NO.7 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 3868-3873/2015 KANHAIYA BHALOTIA Appellant(s) VERSUS UNION OF INDIA Respondent(s) Date : 05-05-2022 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE VIKRAM NATH For Appellant(s) Mr. Abhishek Vikas, AOR For Respondent(s) Ms. Sonia Mathur,Sr.Adv.
Ms. B.Sunita Rao,Adv. Ms. Deep Shikha,Adv.
Mr. Jitendra Kumar Tripathy,Adv. Ms. Prerna Dhall,Adv. Ms. Khushboo Aggarwal,Adv. Mr. Amrish Kumar, AOR Mr. Anup Jain, AOR UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
Pending application, if any, also stands disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2