Supreme Court - Daily Orders
C. Pavan Kumar vs Union Of India on 16 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.20 COURT NO.14 SECTION XII-A
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). 499-500/2023
(Arising out of impugned final judgment and order dated 28-11-2022
in WP No. 37114/2022 28-11-2022 in WP No. 42912/2022 passed by the
High Court For The State Of Telangana At Hyderabad)
C. PAVAN KUMAR & ORS.ETC. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.3860/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 16-01-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Prashant Bhushan, Adv.
Mr. Milind Kumar, AOR
Ms. Charu Mathur, Adv.
Ms. Tanvi, Adv.
Mr. Yash Dubey, Adv.
For Respondent(s) Mr. Ramesh Allonki, Adv.
Ms. Aruna Gupta, adv.
Mr. Syed Ahmad Naqvi, adv.
Mr. Vikas B., Adv.
Ms. Aruna Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment(S) passed by the High Court. Special Leave Petitions are dismissed.
Signature Not Verified Digitally signed by Pending applications, if any, also stand disposed of. Neelam Gulati Date: 2023.01.17 16:30:04 IST Reason:(NEELAM GULATI) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)