Supreme Court - Daily Orders
Union Of India vs Jugal Kishore Jajodia on 13 April, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.29 COURT NO.13 SECTION IX
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). 7728/2023
(Arising out of impugned final judgment and order dated 23-09-2021
in WP No. 1018/1993 passed by the High Court of Judicature at
Bombay)
UNION OF INDIA Petitioner(s)
VERSUS
JUGAL KISHORE JAJODIA & ORS. Respondent(s)
( IA No.64075/2023-CONDONATION OF DELAY IN FILING )
Date : 13-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. N Venkatraman, A.S.G.
Mr. Shashank Bajpai, Adv.
Mr. H R Rao, Adv.
Mr. Rupesh Kumar, Adv.
Mr. V C Bharathi, Adv.
Mr. Sandeep Pandhi, Adv.
Mr. Raj Bahadur Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
This Court is of the opinion that the impugned order does not call for interference. The special leave petition is accordingly dismissed.
All pending applications are disposed of.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.04.15 (NEETA SAPRA) 12:58:45 IST Reason: (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)