Supreme Court - Daily Orders
Deepak Kumar And Ors. vs Union Of India And Ors. on 13 December, 2019
Bench: Deepak Gupta, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A.NO.2533 OF 2019
(I.A.No.100782/2019 – for appropriate orders/directions)
IN
CIVIL APPEAL NO.5027-5029 OF 2012
DEEPAK KUMAR & ORS. ... APPELLANT(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
No ground is made out to pass any direction in the application. Application for direction is dismissed.
However, it is open to the applicants/appellants to file fresh petitions before the High Court, in case any dues are payable.
MA stands disposed of.
......................J. [DEEPAK GUPTA] ......................J. [ANIRUDDHA BOSE] New Delhi;
December 13, 2019.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.12.17 15:56:03 IST Reason: ITEM NO.6 COURT NO.16 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No(s). 2533/2019
IN C.A.No. 5027-5029/2012 DEEPAK KUMAR AND ORS. Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (FOR ADMISSION and IA No.100782/2019-APPROPRIATE ORDERS/DIRECTIONS) Date : 13-12-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Rohan Thawani,Adv.
Ms. Pooja Dhar, AOR For Respondent(s) Mr. Bharat Singh,Adv.
Mr. Raj Bahadur, AOR UPON hearing the counsel the Court made the following O R D E R MA is disposed of in terms of the signed order.
(ANITA MALHOTRA) (PRADEEP KUMAR) COURT MASTER COURT MASTER (Signed order is placed on the file.)