Supreme Court - Daily Orders
Anil Kumar Joshi vs National Human Right Commission And ... on 1 September, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
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ITEM NO.7 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 14042/2017
(Arising out of impugned final judgment and order dated 30-01-2017
in WPC No. 3668/2014 passed by the High Court Of Delhi At New
Delhi)
ANIL KUMAR JOSHI Petitioner(s)
VERSUS
NATIONAL HUMAN RIGHT COMMISSION AND ORS. Respondent(s)
(IA No.78252/2017-CONDONATION OF DELAY IN REFILING and IA
No.77701/2017-CONDONATION OF DELAY IN FILING In Connected Case
D.N.23260/2017 and (1)Other-COURT FEES NOT PAID AT THE TIME OF
RECHECKING (2)Other-SERIAL NO. 14 TO 16 OF INDEX (PAGINATION)
(3)Other-ANNEXURE BLANK IN PARA 4 OF SLP (4)Memo of parties has not
been filed.-CAUSE TITLE WILL BE CHECKED AFTER FILING MOP
(5)Non-filing of application for condonation of delay in time
barred Petition/Appeal.-NO. OF DELAY DAYS REFILING (6)Other-ORDER
DATED 30/12/13AT PAGE Q IS REQUIRED (7)Other-ORDER DATED 18/5/11 IN
I/ORDR, ANNEXURE A-1 COLLY (PAGE P) (8)Non inclusion of complete
listing proforma filled in, signed in the paper-books.-INCOMPLETE
L/PROFORMA FILED and IA No.83250/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
WITH
D. No. 23260 of 2017
(IA No.77701/2017-CONDONATION OF DELAY IN FILING and IA
No.77705/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.77691/2017-PERMISSION TO FILE SLP)
Date : 01-09-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. R.Venkataramani, Sr. Adv.
Mr. Praveen Kumar Rai, Adv.
Signature Not Verified
Mr. Santosh Kumar Jha, Adv.
Mr. Hemal Kiritkumar Sheth, AOR
Digitally signed by
SHASHI SAREEN
Date: 2017.09.04
16:15:28 IST
Reason:
Mr. S.Satyam Reddy, Adv.
Mr. R.Santhan Krishnan, Adv.
Mr. Aditya Kumar Achrya, Adv
Mr. D. Mahesh Babu, AOR
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For Respondent(s) Mr. Surinder Kumar Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petitions are, accordingly, dismissed.
Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER