Supreme Court - Daily Orders
Union Of India vs Rakesh Kumar & Co. on 6 January, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.9 COURT NO.5 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)......CC No(s).
22619/2015
(Arising out of impugned final judgment and order dated 15/04/2015
in FAO No. 273/2014 passed by the High Court Of Delhi At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
RAKESH KUMAR & CO. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 06/01/2016 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. Ashok Kumar Panda, Sr. Adv.
Mr. A.K. Singh, Adv.
Mr. Shreekant N. Terdal,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. Pending applications, if any, stand disposed of.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by Om
Parkash Sharma
Date: 2016.01.06 16:23:33
IST
Reason: DSC of Sh. OP
Sharma is being used by Sh.
Deepak Mansukhani