Supreme Court - Daily Orders
Union Of India vs Justin Sathiaseelan M . on 8 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.8 COURT NO.5 SECTION XII
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)......CC No(s).
18992/2014
(Arising out of impugned final judgment and order dated
20/06/2014 in WP No. 16041/2014 passed by the High Court Of
Madras)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
JUSTIN SATHIASEELAN M & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 08/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Atul Y. Chitale, Sr. Adv.
Ms. Kiran Bhardwaj, Adv.
for Mr. D. S. Mahra,AOR(NP)
For Respondent(s) Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. B. Ragunath, Adv.
for Mr. Vijay Kumar,AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard learned counsel for the petitioners. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2014.12.10 13:37:40 IST Reason: (Parveen Kr. Chawla) (Renuka Sadana) Court Master Court Master