Supreme Court - Daily Orders
Mr. Avinash Vinayak Prabhune vs Union Government Of India on 1 August, 2014
¨ ITEM NO.64 COURT NO.1 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) No(s). 14681/2014
(Arising out of impugned final judgment and order dated 27/09/2013
in MCA No. 208 of 2013 in PIL No. 24/2012,27/09/2013 passed by the
High Court Of Bombay Bench at Nagpur)
AVINASH VINAYAK PRABHUNE Petitioner(s)
VERSUS
UNION GOVERNMENT OF INDIA Respondent(s)
(with appln. (s) for permission to appear and argue in person)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard petitioner in person. Special Leave Petition is dismissed.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.08.02
02:50:17 IST
Reason: