Supreme Court - Daily Orders
The Union Of India vs Virendra Dutt Gyani on 8 July, 2019
Bench: Chief Justice, Deepak Gupta, Aniruddha Bose
ITEM NO.21 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 18133/2019
(Arising out of impugned final judgment and order dated 15-03-2018
in WPC No. 4224/2016 passed by the Gauhati High Court)
UNION OF INDIA & ORS. Petitioners
VERSUS
VIRENDRA DUTT GYANI Respondent
(FOR ADMISSION and I.R. and IA No.84980/2019-CONDONATION OF DELAY
IN FILING and IA No.84981/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 08-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioners
Mr. Tushar Mehta, SG
Mr. K.M. Nataraj, ASG
Mr. S.S. Ray, Adv.
Ms. Rukhmini Bobde, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioners and on perusing the relevant material, we are not inclined to interfere. The special leave petition is accordingly dismissed.
Signature Not Verified Pending interlocutory applications, if any, shall Digitally signed by DEEPAK GUGLANI Date: 2019.07.08 16:52:52 ISTstand disposed of.
Reason:
(Deepak Guglani) (Anand Prakash)
Court Master Court Master