Supreme Court - Daily Orders
Mohammed Fazlul Haq vs Union Of India on 31 August, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.1/2015
(For leave to appeal)
IN
CIVIL APPEAL DIARY NO.23953/2014
MOHAMMED FAZLUL HAQ ... APPELLANT(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
Heard the learned counsel for the appellant. There is a huge delay in filing the application and we also do not find any reason to entertain the application for leave to appeal before this Court. The same is, accordingly, rejected.
..............J. [ANIL R. DAVE] ..............J. [ADARSH KUMAR GOEL] New Delhi;
31st August, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.10.03 13:05:48 IST Reason: ITEM NO.11 COURT NO.3 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
I.A.NO.1 in Civil Appeal Diary No(s).23953/2014 MOHAMMED FAZLUL HAQ Appellant(s) VERSUS UNION OF INDIA & ORS Respondent(s) (For Leave to Appeal and office report) Date : 31/08/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. G.S. Mani,Adv.
Mr. R. Sathish,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The application for leave to appeal is rejected in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)