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Union Of India vs Kuldip Singh on 5 May, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh

     ITEM NO.202                              COURT NO.7               SECTION IVB

                                   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). 15775/2012
     (Arising out of impugned final judgment and order dated 26/08/2010
     in LPA No. 970/2010 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     UNION OF INDIA & ORS.                                             Petitioner(s)
                                                    VERSUS
     KULDIP SINGH                                                      Respondent(s)
     (with office report) (For Final Disposal)


     Date : 05/05/2015 This petition was called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                             HON'BLE MR. JUSTICE SHIVA KIRTI SINGH


     For Petitioner(s)                 Mr. Neeraj Kishan Kaul,ASG
                                       Ms. Chanan Parwani,Adv.
                                       Ms. A. Chatterjee,Adv.
                                       Mr. T.A. Khan,Adv.
                                       Mr. R. Balasubramaniam,Adv.
                                       Mr. R. Malhotra,Adv.
                                       Mr. Shalinder Saini,Adv.
                                       Mr. Pranav Kumar,Adv.
                                       Mr. B.V. Balram Das,Adv.
                                       Mrs. Anil Katiyar,Adv.


     For Respondent(s)                 Mr. Avijit Bhattacharjee,Adv.
                                       Ms. Upma Shrivastava,Adv.


                          UPON hearing the counsel the Court made the following
                                                  O R D E R

Having heard learned counsel for the petitioners as well as for the respondent and having perused the medical records of the respondent, we find no merits in this special leave petition, which is dismissed.

However, we make it clear that this case cannot be quoted as a 17:07:50 IST Reason: precedent and is confined to the facts of this case even including 1 the reliance placed upon the judgment in Ex Sepoy Bhola Ram v. Union of India and others (Civil Writ Petition No.10451 of 2007 decided on 27.3.2008) by the High Court.

  (NARENDRA PRASAD)                        (SHARDA KAPOOR)
    COURT MASTER                            COURT MASTER




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