Supreme Court - Daily Orders
Union Of India vs Chander Shil Bhatia(D) Tr.Lrs. on 29 April, 2015
Bench: Chief Justice, S.A. Bobde, Arun Mishra
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ITEM NO.13 COURT NO.1 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 for Special Leave to Appeal (C) No. 24335/2009
(Arising out of impugned final judgment and order dated
07/11/2008 in WP No. 3882/2006 passed by the High Court Of
Delhi At New Delhi)
UNION OF INDIA Petitioner(s)
VERSUS
CHANDER SHIL BHATIA(D) TR.LRS. Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 3183/2010
(With Office Report)
SLP(C) No. 5942/2010
(With Office Report)
SLP(C) No. 30731/2012
(With Office Report)
SLP(C) No. 21489/2013
(With Office Report)
SLP(C) No. 23698/2013
(With Office Report)
SLP(C) No. 25215/2013
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 29/04/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ARUN MISHRA
Signature Not Verified
For Petitioner(s)
Digitally signed by
Mr. P.S. Patwalia,ASG
Charanjeet Kaur
Date: 2015.04.30
18:24:53 IST
Mr. Gaurav Sharma, Adv.
Reason:
Mr. Ajay Sharma, Adv.
Mr. D.S. Mahra,Adv.
Ms. Sushma Suri,Adv.
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For Respondent(s) Mr. G.S. Lobana, Adv.
Mr. Satya Mitra Garg,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar