Supreme Court - Daily Orders
Surendra Nath Kairi vs Union Of India on 24 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.15 COURT NO.3 SECTION XVI
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).22048/2015
(Arising out of impugned final judgment and order dated 14/06/2011
in WPCT No.127/2011 passed by the High Court Of Calcutta)
SURENDRA NATH KAIRI Petitioner(s)
VERSUS
UNION OF INDIA & ORS Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and interim relief and office report)
Date : 24/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Antima Bazaz,Adv.
For Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.09.30 13:19:54 IST Reason: