Supreme Court - Daily Orders
Union Of India vs K.T. Akhtar . on 3 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.41 COURT NO.4 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 (C) No(s).16575/2015
(Arising out of impugned final judgment and order dated 03/03/2015
in WPC No.1371/2007 passed by the High Court of Delhi at New Delhi)
UNION OF INDIA AND ANR. Petitioner(s)
VERSUS
K.T. AKHTAR AND ORS. Respondent(s)
(With appln.(s) for c/delay in filing substitution appln. and
substitution)
Date : 03/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.R.V.Sinha, Adv.
Mr.R.N.Singh, Adv.
Mr. Balraj Dewan, Adv.
For Respondent(s) Mr.Ajit Kumar Sinha, Sr.Adv.
Mr.Yunus Malik, Adv.
Mr.Aman Malik, Adv.
Ms.Bhavna Gupta, Adv.
Mr. Prashant Chaudhary, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
The application for substitution is allowed. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India. Signature Not Verified
The special leave petition is accordingly dismissed.
Digitally signed by Satish Kumar Yadav Date: 2015.08.03 17:26:32 IST Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS COURT MASTER