Supreme Court - Daily Orders
Ajay Kumar Joshi vs Union Of India . on 8 July, 2015
Bench: Anil R. Dave, R.K. Agrawal
ITEM NO.45 COURT NO.3 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(s).
29388-29392/2011
(Arising out of impugned final judgment and order dated 16/08/2011
in WP No. 3457/2011,16/08/2011 in WP No. 3476/2011,16/08/2011 in
WP No. 3477/2011,16/08/2011 in WP No. 3485/2011,16/08/2011 in WP
No. 3486/2011 passed by the High Court Of Delhi At New Delhi)
AJAY KUMAR JOSHI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for permission to file lengthy list of dates and
permission to place addl. documents on record and interim relief
and office report)
Date : 08/07/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Dr. (Mrs. ) Vipin Gupta, Adv. (Not Present)
For Respondent(s) Ms. Rachana Srivastava, Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioner is absent. Even on 07.07.2015, when the matter was called out, nobody appeared for the petitioner and the matter was adjourned for today i.e. on 08.07.2015.
In these circumstances, the Special Leave Petitions are Signature Not Verified dismissed for non-prosecution.
Digitally signed by Jayant Kumar Arora Date: 2015.07.09 15:50:09 IST Reason: (Jayant Kumar Arora) (Rajinder Kaur) Sr. P.A. Court Master