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Cpl Sandeep Krishnan Uk vs Union Of India on 21 March, 2022

Bench: Indira Banerjee, A.S. Bopanna

     ITEM NO.16                     Court 8 (Video Conferencing)                    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)                           No(s).   4817/2022

     (Arising out of impugned final judgment and order dated 17-11-2021
     in WP(C) No. 12946/2021 passed by the High Court Of Delhi At New
     Delhi)

     CPL SANDEEP KRISHNAN UK                                                     Petitioner(s)

                                                          VERSUS

     UNION OF INDIA & ORS.                                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.38971/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.38972/2022-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 21-03-2022 This petition was called on for hearing today.

     CORAM :                   HON'BLE MS. JUSTICE INDIRA BANERJEE
                               HON'BLE MR. JUSTICE A.S. BOPANNA


     For Petitioner(s)                     Mr.   Jayant Muth Raj, Sr. Adv.
                                           Mr.   Zulfiker Ali P. S, AOR
                                           Ms.   Lakshmi Sree P., Adv.
                                           Mr.   Augustine Peter, Adv.

     For Respondent(s)


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

Heard learned counsel for the petitioner.

We find no grounds to interfere with the impugned judgment and order of the High Court in exercise of jurisdiction under Article 136 of the Constitution of India.

Digitally signed by Rachna Date: 2022.03.21 16:23:16 IST Reason: The special leave petition is, accordingly, dismissed.

The dismissal of this special leave petition, will not,  2 however, prevent the petitioner from making an appropriate application before the concerned authorities annexing all the relevant papers and documents.

Pending applications, if any, stand disposed of accordingly.

(GULSHAN KUMAR ARORA)                                (MATHEW ABRAHAM)
     AR-CUM-PS                                       COURT MASTER (NSH)