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Union Of India vs Neelam Aggarwal on 10 January, 2020

Bench: S. Abdul Nazeer, Sanjiv Khanna

     ITEM NO.5                           COURT NO.14               SECTION IV-B

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 43765/2019

     (Arising out of impugned final judgment and order dated 22-10-2018
     in CWP No. 26482/2018 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     UNION OF INDIA & ANR.                                             Petitioner(s)

                                                 VERSUS

     NEELAM AGGARWAL & ORS.                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.196712/2019-CONDONATION OF DELAY
     IN FILING )

     Date : 10-01-2020 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER
                         HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)             Mr.   Sanjay Jain ASG
                                   Mr.   Ashok Panigrahi, Adv.
                                   Mr.   Sanjay K. Chourasia, Adv.
                                   Mr.   Rajan Kumar Chourasia, Adv.
                                   Mr.   Anmol Tayal, Adv.
                                   Mr.   S. Vinay Ratnakar, Adv.
                                   Mr.   Nabab Singh, Adv.
                                   Mr.   Gurmeet Singh Makker, AOR

     For Respondent(s)             Mr. Gurminder Singh, Sr. Adv.
                                   Ms. Harpriya Khaneka, Adv.
                                   Mr. Rajat Mittal, AOR


                         UPON hearing the counsel the Court made the following
                                            O R D E R

There is delay of 317 days in filing this Petition, for which no satisfactory explanation has been offered. Consequently, the Special Leave Petition is dismissed on the ground of delay. However, question of law is kept open.

Pending applications, if any, are disposed of.

     (NEELAM GULATI)                                             (RAJINDER KAUR)
     COURT MASTER (SH)                                            BRANCH OFFICER