Supreme Court - Daily Orders
Shyam Kumar Gujrati vs Board Of Revenue . on 13 February, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.37 COURT NO.12 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) No......./2015
CC No(s). 2341/2015
(Arising out of impugned final judgment and order dated 01/09/2014
in WPC No. 1084/1999 passed by the High Court of Chhatisgarh at
Bilaspur)
SHYAM KUMAR GUJRATI Petitioner(s)
VERSUS
BOARD OF REVENUE & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 13/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Dr. Rajesh Pandey, Adv.
Mr. Abhishek Pandey, Adv.
Mr. Nitin Bhardwaj,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Sushil Kumar Rakheja Date: 2015.02.17 18:14:21 IST Reason: