Supreme Court - Daily Orders
Pankaj Kumar Sharma vs Union Of India on 30 August, 2019
Bench: Navin Sinha, B.R. Gavai
1
ITEM NO.33 COURT NO.12 SECTION II-C
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 (Crl.) No(s).7485/2019
(Arising out of impugned final judgment and order dated 05-08-2019
in WPCRL No. 3008/2018 passed by the High Court of Delhi at New
Delhi)
PANKAJ KUMAR SHARMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH I.R. and IA No.125724/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.125725/2019-PERMISSION TO FILE LENGTHY
LIST OF DATES)
Date : 30-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Sudhanshu S. Pandey, Adv.
Shri. Gaichangpou Gangmei, AOR
Mr. Abhishek R. Shukla, Adv.
Mr. Arjun D. Singh, Adv.
For Respondent(s) Mr. K.M. Natraj, ASG
Ms. Meenakshi Grover, Adv.
Mr. Kumar Shashank, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court.
The Special Leave Petition is dismissed. Any observations in the impugned order with regard to Signature Not Verified the petitioner cannot affect any other substantive Digitally signed by SANJAY KUMAR Date: 2019.08.30 17:01:57 IST Reason: proceeding which naturally has to be decided on its own merits.
2Pending applications, if any, are disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER