Supreme Court - Daily Orders
Bijendra Kumar Shrama vs Union Of India on 10 December, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.27 COURT NO.6 SECTION IV-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). 31842/2018
(Arising out of impugned final judgment and order dated 29-09-2018
in WA No. 1308/2018 passed by the High Court Of M.P. At Gwalior)
BIJENDRA KUMAR SHRAMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.173584/2018-EXEMPTION FROM FILING
O.T.)
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Prashant Shukla,Adv.
Ms. Anushree Mishra,Adv.
Mr. Digant Kallol,Deo,Adv.
Mr. Akshay Kumar,Adv.
Mr. Abhinav Ramkrishna, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the matter. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) (VIDYA NEGI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.12.11
17:33:02 IST
Reason: