Supreme Court - Daily Orders
Lokendra Singh vs Union Of India The Secretary Department ... on 1 October, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.13 COURT NO.10 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
M.A No. 1348/2018 in M.A. NO. 1814/2017 in
Petition for Special Leave to Appeal (C) Dy. No. 41873/2016
LOKENDRA SINGH & ORS. Petitioner(s)
VERSUS
UNION OF INDIA THE SECRETARY DEPARTMENT OF
HUMAN RESOURCES DEVELOPMENT & ORS. Respondent(s)
(FOR ADMISSION and IA No.55036/2018-RESTORATION and IA
No.55038/2018-CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION)
Date : 01-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBER]
For Petitioner(s) Mr. Jetendra Singh, Adv.
Ms. Kalpana Sabharwal, Adv.
Ms. Priyanka Singh, Adv.
Mr. S. S. Dharma Teja, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing application for restoration is condoned. Application for restoration is allowed. Accordingly, the special leave petition is restored to its original number.
M.A. No. 1348/2018 stands disposed of.
(RAJNI MUKHI) (ASHA SONI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
MUKESH KUMAR
Date: 2018.10.03
17:07:34 IST
Reason: