Supreme Court - Daily Orders
Vinod Dialani vs Union Of India on 26 July, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.16 COURT NO.14 SECTION IV-A
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). 17046/2019
(Arising out of impugned final judgment and order dated 13-03-2019
in WP No. 5039/2019 passed by the High Court Of M.P At Indore)
VINOD DIALANI Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.97685/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT
Date : 26-07-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. R.K. Kapoor, Adv.
Ms. Priya Pande, Adv.
Ms. Shweta Kapoor, Adv.
Mr. Anis Ahmed Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2019.07.27 11:59:00 IST Reason: