Supreme Court - Daily Orders
Deepak Nagar vs General Manager Northern Railway on 9 April, 2021
Bench: L. Nageswara Rao, Vineet Saran
ITEM NO.5 Court 8 (Video Conferencing) 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) No(s).108/2021
(Arising out of impugned final judgment and order dated 26-11-2020
in WC No.18238/2020 passed by the High Court Of Judicature At
Allahabad)
DEEPAK NAGAR Petitioner(s)
VERSUS
GENERAL MANAGER, NORTHERN RAILWAY & ORS. Respondent(s)
(With appls.for exemption from filing c/c of the impugned judgment,
exemption from filing O.T.)
Date : 09-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Mr. Harish Pandey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the order passed by the High Court. The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Anand Prakash)
Court Master Court Master
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2021.04.10
12:21:19 IST
Reason: