Supreme Court - Daily Orders
Ajoy Kumar Haloi vs State Of Assam . on 7 December, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.46 COURT NO.9 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 (C) No.33639/2015
(Arising out of impugned final judgment and order dated 01/09/2015
in WA No.131/2015 passed by the High Court Of Gauhati)
AJOY KUMAR HALOI Petitioner(s)
VERSUS
STATE OF ASSAM AND ORS. Respondent(s)
(With interim relief and office report)
Date : 07/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Rituraj Biswas, Adv.
For Mr. Gopal Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. However, this order will not come in the way of the petitioner in getting future employment.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.12.07
16:51:25 IST
Reason: