Supreme Court - Daily Orders
Union Of India vs Rajeev Kumar Gupta on 8 April, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5483 OF 2008
Union of India & Ors. .. Appellant(s)
Versus
Rajeev Kumar Gupta .. Respondent(s)
O R D E R
1. We have heard learned counsel for the parties to the lis.
2. Having gone through the records of the case, we are of considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
...................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] NEW DELHI, APRIL 08, 2015.
Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.04.10 15:24:07 IST Reason: ITEM NO.109 COURT NO.1 SECTION IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No. 5483/2008 UNION OF INDIA & ORS. Appellant(s) VERSUS RAJEEV KUMAR GUPTA Respondent(s)
(With interim relief and office report) Date : 08/04/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr. P.S. Patwalia, ASG Ms. Kiran Suri, Sr. Adv.
Ms. Rekha Pandey, Adv.
Mr. Shalinder Sharma, Adv. Mr. B.V. Balram Das, Adv. Mrs. Anil Katiyar,Adv.
For Respondent(s) Ms. Momota Devi Oinam,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ]