Supreme Court - Daily Orders
Sardar Inderpal Singh vs Union Of India on 6 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.12 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 3639/2018
(Arising out of impugned final judgment and order dated 23-11-2016
in PIL No. 55034/2016 passed by the High Court of Judicature at
Allahabad)
SARDAR INDERPAL SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No.24576/2018-CONDONATION OF DELAY IN FILING, IA
No.24578/2018-EXEMPTION FROM FILING O.T. and IA No.24577/2018-
PERMISSION TO FILE ADDITIONAL DOCUMENTS)
[ALONGWITH PAPER BOOK OF SLP(C)NO.30054/2017]
Date : 06-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Stuti Vatsa, Adv.
Mr. Anando Mukherjee, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner says that he has no instructions to appear in the matter.
We had heard the arguments in this case on 05.03.2018 and were not inclined to entertain this petition. At that stage, learned counsel appearing for the petitioner submits that in a similar matter being SLP (C) No. 30054/2017, notice has been issued. For this reason, the file of that matter was called for. We have perused that file. The issue involved there is different.
Signature Not Verified Delay in filing the petition is condoned. Digitally signed by NIDHI AHUJA Date: 2018.03.08 09:54:34 ISTThis special leave petition is dismissed.
Reason: (NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER