Supreme Court - Daily Orders
Ramesh Chander vs Union Of India . on 30 March, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.38 COURT NO.3 SECTION IX
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 5451/2015
(Arising out of impugned final judgment and order dated 12/08/2014
in SCA No. 14303/2004 passed by the High Court of Gujarat at
Ahmedabad)
RAMESH CHANDER Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. M.K. Choudhary, Adv.
Mr. Yudhister Bhardwaj, Adv.
Ms. Namita Choudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
The special leave petition is dismissed.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.03.30 (Chetan Kumar) (H.S. Parasher) 17:21:23 IST Reason: Court Master Court Master