Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Uma Shankar Gupta vs Union Of India . on 3 November, 2014

Bench: Vikramajit Sen, Prafulla C. Pant

     ITEM NO.14                            COURT NO.12                 SECTION XI

                               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).
     16919-16920/2014

     (Arising out of impugned final judgment and order dated 28.04.2003
     in CMWP No. 6848/2002 in CMRA No. 107113/2003 passed by the High
     Court Of Judicature at Allahabad)

     UMA SHANKAR GUPTA                                                 Petitioner(s)

                                                  VERSUS

     UNION OF INDIA & ORS.                                             Respondent(s)


     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     slp)


     Date : 03/11/2014 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                Mr. Mohit Kumar Gupta, Adv.
                                      Ms. A. Dwivedi, Adv.
                                      Ms. K. R. Chitra,Adv.

     For Respondent(s)


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Special leave petitions are dismissed on the ground of delay.

(NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Usha Rani Bhardwaj Date: 2014.11.03 16:13:44 IST Reason: