Supreme Court - Daily Orders
Gopal Sah vs Union Of India on 29 October, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6596 OF 2014
GOPAL SAH … APPELLANT(S)
VERSUS
UNION OF INDIA AND ANR. ... RESPONDENT(S)
O R D E R
1. We have heard learned counsel for the parties to the lis.
2. Having gone through records of the case and hearing learned counsel for the parties to the lis, we are of the considered opinion that the appeal, being devoid of any merit, deserves to be dismissed and is dismissed accordingly.
….................CJI (H.L. DATTU) …..................J. (ARUN MISHRA) NEW DELHI, OCTOBER 29, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.11.02 16:57:28 IST Reason: ITEM NO.76 COURT NO.1 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 6596/2015 GOPAL SAH Appellant(s) VERSUS UNION OF INDIA AND ANR. Respondent(s)
Date : 29/10/2015 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Dr.R.R.Kishore, Adv.
Mr.Prabhash Kr.Yadav, Adv. for Mr.Mansoor Ali,Adv.
For Respondent(s) Mr.D.S.Mahra, Adv.
UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)