Supreme Court - Daily Orders
Firdous Ansari vs Union Of India on 16 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.15 COURT NO.2 SECTION XV
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).
20029/2015
(Arising out of impugned final judgment and order dated 19/08/2015
in DBCWP No. 13449/2012,15/05/2015 in DBCWP No.
13449/2012,19/08/2015 in DBCRP No. 67/2015 passed by the High Court
Of Rajasthan At Jodhpur)
FIRDOUS ANSARI Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Dr. Manish Singhvi, Adv.
Mr. Prasenjit Pritam, Adv.
Mr. Irshad Ahmad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We find no merit in this special leave petition, which is hereby dismissed.
Signature Not Verified(Shashi Sareen) Digitally signed by Shashi Sareen Date: 2015.11.16 (Veena Khera) AR-cum-PS 10:24:55 IST Reason: Court Master