Supreme Court - Daily Orders
Union Of India vs Om Prakash Roy on 29 October, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.16 COURT NO.8 SECTION XVI
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). 34280/2018
(Arising out of impugned final judgment and order dated 27-02-2018
in LPA No. 1190/2015 passed by the High Court Of Judicature At
Patna)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
OM PRAKASH ROY Respondent(s)
(FOR ADMISSION and I.R. and IA No.149913/2018-CONDONATION OF DELAY
IN FILING)
Date : 29-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mrs. Pinky Anand, ASG
Mr. Raj B. Yadav, Adv.
Mr. R. Balasubramanian, Adv.
Ms. Aakansha Kaul, Adv.
Mr. Venkatesh, Adv.
Ms. Tanisha Samanth, Adv.
Mr. Ch. Vikram Shekher R., Adv.
Mr. Sumit Teterwal, Adv.
Mr. Somesh Srivastava, Adv.
Mr. Vikas Maini, Adv.
Mr. Samarth Kashyap, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The Special Leave Petition is dismissed.
Signature Not Verified(R. NATARAJAN) Digitally signed by R NATARAJAN Date: 2018.10.29 (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) 16:53:23 IST Reason: BRANCH OFFICER