Supreme Court - Daily Orders
Jc151715Ex.Nb/Sub Tarsem Singh vs Union Of India . on 12 January, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.17 COURT NO.12 SECTION IV-B
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) D. No(s). 35923/2016
(Arising out of impugned final judgment and order dated 30-01-2002
in RSA No. 2277/1996 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JC151715EX.NB/SUB TARSEM SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.975/2018-CONDONATION OF DELAY IN FILING
Date : 12-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Aftab Ali Khan, Adv.
Arna Das, Adv.
Mr. Debasis Misra, AOR
Sajid Imam Naqvi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This petition is a gross abuse of the process of this Court having been filed after 5291 days.
The Special Leave Petition is dismissed on the ground of delay.
(R. NATARAJAN) (SAROJ KUMARI GAUR) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.01.12 16:41:11 IST Reason: