Supreme Court - Daily Orders
Sajad Ahmed Bhat vs Union Of India on 3 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO. 3496 OF 2016
SAJAD AHMED BHAT Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Application seeking leave to appeal is allowed.
We see no merit in this appeal.
The civil appeal is dismissed both on the ground of delay as well as merit.
Pending application(s), if any, shall stand disposed of.
...…...….......………………........J. (DR. DHANANJAYA Y. CHANDRACHUD) …...…........……………….…........J. (HEMANT GUPTA) NEW DELHI, January 3, 2019 Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2019.01.07 18:41:41 IST Reason: ITEM NO.46 COURT NO.12 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal Diary No(s). 3496/2016 SAJAD AHMED BHAT Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 03-01-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Mr. O. P. Bhadani, AOR Mr. Abhijit Bhatnagar, Adv. Mr. S.S. Pandey, Adv.
Ms. Rashmi Atreya, Adv.
For Respondent(s) Mrs. Madhvi Diwan, ASG Mr. R. Balasubramanian, Adv. Ms. Niranjana Singh, Adv. Mr. A.K. Sharma, Adv.
Mr. Mukesh Kumar Maroria, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)