Supreme Court - Daily Orders
Vijay Kumar Tiwari vs Lt. Governor on 22 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.29 COURT NO.2 SECTION XV
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).4475/2016
(Arising out of impugned final judgment and order dated 07/09/2015
in LPA No.394/2002 passed by the High Court Of Delhi At New Delhi)
VIJAY KUMAR TIWARI Petitioner(s)
VERSUS
LT. GOVERNOR AND ANR. Respondent(s)
(With office report)
Date : 22/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Laxmi Arvind,Adv.
Ms. Poonam Prasad,Adv.
Mr. Pradeep Kumar Mathru,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.02.24 16:17:42 IST Reason: DSC of Ms. Anita Malhotra, CM is used by Sarita Purohit, CM for signing