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Shoorvir Singh Negi vs Union Of India . on 25 April, 2016

Bench: Madan B. Lokur, N.V. Ramana

     ITEM NO.20                                COURT NO.8                  SECTION XIV

                                   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)......CC      No(s).
     7499/2016

     (Arising out of impugned final judgment and order dated 17/09/2015
     in WPC No. 5830/2015 passed by the High Court of Delhi at New
     Delhi)

     SHOORVIR SINGH NEGI                                                    Petitioner(s)

                                                      VERSUS

     UNION OF INDIA AND ORS.                            Respondent(s)
     (With appln. (s) for c/delay in filing SLP and office report)

     WITH
     S.L.P.(C)...CC No. 7613/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     S.L.P.(C)...CC No. 7638/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     S.L.P.(C)...CC No. 7642/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     S.L.P.(C)...CC No. 7647/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 25/04/2016                  These petitions were called on for hearing today.

     CORAM :                            HON'BLE MR. JUSTICE MADAN B. LOKUR
                                        HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)                  Mr.   Vinay Kumar Garg, Sr. Adv.
                                        Mr.   Rajesh Kumar, Adv.
                                        Mr.   Ankur Chibber, Adv.
                                        Mr.   Neeraj Kr. Sharma, Adv.
                                        Ms.   Noopur Dubey, Adv.
                                        Mr.   Santosh Kumar,Adv.
     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Reason: The special leave petitions are dismissed.

(Meenakshi Kohli) (Madhu Narula) Court Master Court Master