Supreme Court - Daily Orders
Krishn Kumar Gupta vs Union Of India on 11 January, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.30 COURT NO.13 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
SPECIAL LEAVE PETITION (CIVIL)……. Diary No(s). 47615/2018
(Arising out of impugned final judgment and order dated 24-08-2018
in WA No. 411/2017 passed by the High Court Of M.p At Gwalior)
KRISHN KUMAR GUPTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.185610/2018-CONDONATION OF DELAY
IN FILING )
Date : 11-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Prashant Shukla, Adv.
Ms. Anushree Mishra, Adv.
Mr. Parvish Malkan, Adv.
Mr. Digant Kallol Deo, Adv.
Mr. Abhinav Ramkrishna, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The judgment of the High Court does not warrant interference.
Special leave petition is dismissed.
Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.01.12 10:39:52 IST(ARJUN BISHT) Reason:
(KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR