Supreme Court - Daily Orders
Union Of India vs Rajesh Kumar Verma on 2 February, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.6 COURT NO.5 SECTION IVA
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 No(s).
9635/2014
(Arising out of impugned final judgment and order dated
13/08/2013 in WP No. 17642/2012 passed by the High Court Of M.P
At Jabalpur)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
RAJESH KUMAR VERMA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Atul Y. Chitale, Sr. Adv.
Ms. B. Sunita Rao, Adv.
Mr. Gaurav Sharma, Adv.
for Mr. Shreekant N. Terdal,AOR(NP)
For Respondent(s) Mr. Akshat Shrivastava,AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
There is a delay of 211 days in filing the instant special leave petition. No ground for condonation of delay is made out. Even on merits, we find no good ground to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed on the ground Signature Not Verified Digitally signed by of delay as well as on merits.
Parveen Kumar Chawla Date: 2015.02.02 16:17:31 IST Reason: (Parveen Kr. Chawla) (Renuka Sadana) Court Master Court Master