Supreme Court - Daily Orders
Sub. Inder Pal Singh Grewal vs Union Of India on 21 January, 2016
Bench: M.Y. Eqbal, Arun Mishra
ITEM NO.6 COURT NO.7 SECTION IX
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.618/2016
(Arising out of impugned final judgment and order dated 27/10/2015
in WP No. 2283/2015 passed by the High Court Of Bombay)
SUB. INDER PAL SINGH GREWAL Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 21/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Ms. Neela Gokhale, Adv.
Mr. Devanshu Sharma, Adv.
Mr. Gaurav Kumar, Adv.
Ms. Kamakshi S. Mehlwal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After hearing learned counsel appearing for the petitioner and perusing the record, we do not find any reason to interfere with the impugned order passed by the High Court. Accordingly, the special leave petition is dismissed.
However, we request the High Court to expedite the hearing of the matter as expeditiously as possible.
As a sequel to the above, pending interlocutory applications, Signature Not Verified if any, stand disposed of.
Digitally signed byVinod Kumar Date: 2016.01.21 17:23:45 IST Reason:
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master