Supreme Court - Daily Orders
Dinesh Chandra vs Union Of India on 13 October, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.9 Court 1 (Video Conferencing) SECTION XI
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). 11659/2020
(Arising out of impugned final judgment and order dated 30-07-2020
in WPIL(L) No. 12032/2020 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
DINESH CHANDRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.98439/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.98440/2020-APPLICATION FOR
EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )
Date : 13-10-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Karan,Adv.
Mr. Devanshu Yadav,Adv.
Mr. S. K. Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
The special leave petition is dismissed.
Pending application(s), if any, shall also stand disposed of.
Signature Not Verified(MADHU BALA) Digitally signed by Madhu Bala Date: 2020.10.13 (INDU KUMARI POKHRIYAL) COURT MASTER (SH) 15:30:50 IST Reason: ASSISTANT REGISTRAR