Supreme Court - Daily Orders
Gaur Chandra Mandal vs Uoi . on 1 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.47 COURT NO.4 SECTION XIV
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.7265/2015
(Arising out of impugned final judgment and order dated 23/04/2014
in WA No. 3/2014 passed by the High Court of Gauhati)
GAUR CHANDRA MANDAL Petitioner(s)
VERSUS
UOI AND ORS. Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 01/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Sidhharth Jain, Adv.
Mr. T.N. Durga Prasad, Adv.
Mr. Pawanshree Agrawal, AOR
For Respondent(s) Ms. B. Sunita Rao, Adv.
Ms. Movita, Adv.
Ms. Sushma Suri, AOR
Ms. Akhila J., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Sidhharth Jain, learned counsel for the petitioner and Ms. B. Sunita Rao, learned counsel for the respondents.
We do not find any merit in the special leave petition. It is, accordingly, disposed of.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.04.01 16:55:19 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master