Supreme Court - Daily Orders
Union Of India vs Avinash Srivastav . on 3 January, 2014
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ITEM NO.22 Court No.4 SECTION XIV
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 (Civil)....../2013
CC 21862/2013
(From the judgement and order dated 02/04/2013 in WP No.7024/2012, of The
HIGH COURT OF DELHI AT N. DELHI)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
AVINASH SRIVASTAV & ORS. Respondent(s)
WITH I.A. 1
(With appln(s) for c/delay in filing SLP)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Kiran Bhardwaj, Adv.
Mr. Anil Antil, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
The special leave petition is dismissed.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar |