Supreme Court - Daily Orders
B. Shiv Prasad vs Union Of India And Others on 7 August, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.25 COURT NO.10 SECTION IVA
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 (C)......CC No(s).
13717/2015
(Arising out of impugned final judgment and order dated 23/01/2009
in WP No. 447/2009 passed by the High Court Of Chhatisgarh At
Bilaspur)
B. SHIV PRASAD Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Manish Gupta, Adv.
Mr. B. Subrahmanya Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is an inordinate delay of 2282 days in filing the special leave petition for which no reasonable explanation has been given. Even otherwise there is no merit in this special leave petition. The same is, accordingly, dismissed both on the ground of delay and merit.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] Signature Not Verified COURT MASTER A.R.-CUM-P.S. Digitally signed by Sukhbir Paul Kaur Date: 2015.08.07 17:04:39 IST Reason: