Supreme Court - Daily Orders
Amit Verma vs Union Of India on 2 August, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.17 COURT NO.14 SECTION XI
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(s). 23983/2019
(Arising out of impugned final judgment and order dated 01-05-2018
in WA No. 43622/2015 passed by the High Court Of Judicature At
Allahabad)
AMIT VERMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.109714/2019-CONDONATION OF DELAY
IN FILING and IA No.109717/2019-EXEMPTION FROM FILING O.T. )
Date : 02-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Salman Khurshid, Sr. Adv.
Ms. Sanchita A., Adv.
Ms. Amna Darakshan, Adv.
Mr. Junaidali Khan, Adv.
Ms. Mridula Ray Bharadwaj, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any good ground to entertain this Special Leave Petition against the impugned order.
The special leave petition is, accordingly, dismissed. Pending application, if any, also stand disposed of.
(NEELAM GULATI) Signature Not Verified (RAJINDER KAUR) COURT MASTER (SH) Digitally signed by NEELAM GULATI Date: 2019.08.03 BRANCH OFFICER 13:00:27 IST Reason: