Supreme Court - Daily Orders
Vipin Kumar vs Union Of India on 15 January, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.36 COURT NO.6 SECTION IVB
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). 7914/2011
(Arising out of impugned final judgment and order dated 27/09/2010
in CR No. 4124/2009 passed by the High Court of Punjab & Haryana at
Chandigarh)
VIPIN KUMAR & ANR Petitioner(s)
VERSUS
UNION OF INDIA & ANR Respondent(s)
(with office report)
Date : 15/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Jay Kishor Singh,Adv.
For Respondent(s) Mr. P.S. Narsimha, ASG
Ms. Madhurima, Adv.
Mr. S.S. Katuah, Adv.
Ms. Nupur Choudhary, Adv.
For Dr. Monika Gusain,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In the facts of the case, we are not inclined to interfere with the impugned judgment.
Accordingly, the special leave petition is dismissed.
Signature Not Verified(Neetu Khajuria) (Asha Soni) Digitally signed by Sr.P.A. Court Master Sukhbir Paul Kaur Date: 2016.01.16 11:15:30 IST Reason: