Supreme Court - Daily Orders
Rutugna Arvindkumar Trivedi vs Union Of India on 21 August, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.15 Court 1 (Video Conferencing) SECTION II-B
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 (Crl.) No(s).3657/2020
(Arising out of impugned final judgment and order dated 21-07-2020
in SCA No.22512/2019 passed by the High Court Of Gujarat At
Ahmedabad)
RUTUGNA ARVINDKUMAR TRIVEDI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75025/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.75033/2020-EXEMPTION FROM
FILING AFFIDAVIT)
Date : 21-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s)
Mr. Ashish Batra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (INDU KUMARI POKHRIYAL)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.08.21
15:54:50 IST
Reason: