Supreme Court - Daily Orders
Prabhu Lal vs U.O.I on 25 April, 2014
ÄITEM NO.28 COURT NO.12 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 (Civil)....../2014
(CC 3736/2014)
(From the judgement and order dated 26/08/2013 in WP No.5313/2013
of The HIGH COURT OF DELHI AT N. DELHI)
PRABHU LAL Petitioner(s)
VERSUS
U.O.I & ANR Respondent(s)
With I.A.1 (C/delay in filing SLP and c/delay in refiling SLP)
Date: 25/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Aftab Ali Khan, Adv.(SCLSC)
Mr.M.Z.Chaudhary, Adv.
Mr.Rashid Khan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar