Supreme Court - Daily Orders
U.O.I vs Kaushik Paik on 3 March, 2014
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ITEM NO.21 COURT NO.15 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 (Civil)....../2014
CC 3402/2014
(From the judgement and order dated 06/09/2013 in WP No.116/2013, of The
HIGH COURT OF DELHI AT N. DELHI)
U.O.I & ORS Petitioner(s)
VERSUS
KAUSHIK PAIK & ORS Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 03/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s)
Mr. L. N. Rao, ASG.
Mr. R. Balasubramanian, Adv.
Mr. Arvind Bambroo, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No ground for interference is made out under Article 136 of the Constitution of India.
The special leave petition is dismissed.
[Nidhi Ahuja] [Phoolan Wati Arora] Court Master Assistant Registrar