Supreme Court - Daily Orders
Union Of India vs Sakha Ram Tripathi on 29 March, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.14 COURT NO.7 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 6468/2019
(Arising out of impugned final judgment and order dated 03-05-2017
in Service Bench No. 484/2010 passed by the High Court Of
Judicature At Allahabad, Lucknow Bench)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SAKHA RAM TRIPATHI Respondent(s)
(FOR ADMISSION and Interim Relief and
IA No.44315/2019-CONDONATION OF DELAY IN FILING)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Madhvi Divan,ASG
Mr. Anmol Chandan,Adv.
Mr. Amit Sharma,Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Ms. Madhvi Divan, learned Additional Solicitor General for the petitioner-Union of India.
There is delay of 566 days in filing the special leave petition. We do not see any reason to condone the delay.
The special leave petition is dismissed on delay, keeping all the questions of law open.
Signature Not VerifiedDigitally signed by MAHABIR SINGH Date: 2019.03.29
Pending applications, if any, shall also stand disposed of. 16:41:37 IST Reason:
(MAHABIR SINGH) (RAJINDER KAUR)
COURT MASTER BRANCH OFFICER