Supreme Court - Daily Orders
Sudhir Kumar Parida And Others vs Union Of India & Others on 25 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
1
ITEM NO.15 COURT NO.12 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2016
CC No. 3444/2016
(Arising out of impugned final judgment and order dated
03/02/2015 in WA No. 79/2014 passed by the High Court Of
Chhatisgarh At Bilaspur)
SUDHIR KUMAR PARIDA AND OTHERS Petitioner(s)
VERSUS
UNION OF INDIA & OTHERS Respondent(s)
(With c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 3598/2016
(With appln.(s) for permission to place addl. documents on
record, c/delay in filing SLP, c/delay in refiling SLP and
Office Report)
Date : 25/07/2016 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. M.C. Dhingra, Adv.
Mrs. Priya Puri,Adv.
Mr. Ranjay Kr. Dubey, adv.
Ms. Chauchi Mandakini, Adv.
For Respondent(s) Mr. G. Umapathi, Adv.
Ms. Shipra Ghose,Adv.
Ms. Jayanti Shastri Rajeshwar, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Heard learned counsel for the parties.
CHARANJEET KAUR Date: 2016.07.25 17:03:02 IST Reason:Delay condoned.
We see no reason to entertain these petitions 2 under Article 136 of the Constitution of India. The special leave petitions are dismissed.
However, the petitioners shall be entitled to approach the High Court for appropriate directions for release of the amounts for which they have been held to be entitled and the High Court shall consider the same after hearing the respondents.
Pending applications stand disposed of.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master