Supreme Court - Daily Orders
Union Of India vs Sabu Joseph on 23 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.9 COURT NO.11 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)...... of 2017
CC No(s). 13848/2016
(Arising out of impugned final judgment and order dated 04/01/2016
in WP No. 51898/2015 passed by the High Court Of Karnataka At
Bangalore)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
SABU JOSEPH Respondent(s)
I.A. 1/2016(with c/delay in filing SLP and office report)
Date : 23/01/2017 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Neeraj Kishan Kaul,ASG
Mr. Bhuvan Mishra,Adv.
Mr. Divyanshu Srivastva,Adv.
Mr. Bharat Singh,Adv.
Mr. Ajay Sharma,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Caveator-in-person
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed.
Pending applications, if any, shall stand disposed of. However, question of law raised is kept open.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.01.23 (MAHABIR SINGH) 16:53:31 IST Reason: (VEENA KHERA) COURT MASTER COURT MASTER