Supreme Court - Daily Orders
U.O.I vs Ramesh Kumar Singh on 2 February, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.205 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) No(s).22290/2013
(Arising out of impugned final judgment and order dated 23/08/2012
in WPC No. 5127/2012 passed by the High Court of Delhi at New
Delhi)
U.O.I & ORS. Petitioner(s)
VERSUS
RAMESH KUMAR SINGH Respondent(s)
(With prayer for interim relief and office report)
(For final disposal)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Atul Chitale, Sr.Adv.
Ms.Kiran Bhardwaj, Adv.
Ms.P.L.Nigam, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mrs.Meera Chhibber, Sr.Adv.
Mr. Anil Kumar Gautam, Adv.
Mr.Ranbir S.Chhillar, Adv.
Mr.Aditya Chhibber, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by Satish Kumar Yadav Date: 2015.02.03 COURT MASTER 16:21:19 IST Reason: COURT MASTER